THEMERIMUNG ZIMIK Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Kumar, learned counsel appearing for the petitioner in W.P.(C) No. 203 of 2022 and for respondents No. 4 and 5 in W.P.(C) No. 352 of 2021 and W.P.(C) No. 102 of 2022 respectively. Heard also Mr. BR. Sharma, learned counsel appearing for the petitioner in W.P.(C) No. 352 of 2021 and W.P.(C) No. 102 of 2022 and respondent No. 4 in W.P.(C) No. 203 of 2022. Heard also Mr. Shyam Sharma, learned Government Advocate appearing for the State respondents in all the three writ petitions.

(2.) The only issue involved in these three writ petitions is with regard to who between the two writ petitioners is legally entitled to the allotment of Government Quarter Type-III/B-7 at Lamphelpat.

(3.) The brief fact of the present writ petitions is that both the petitioners are employees of the Government of Manipur. Petitioner No. 1 is serving as L.D.A. in the Court of District and Sessions Judge, Imphal East and petitioner No. 2 is serving as Rifleman in the 4th IRB, Thenguchingjin, Imphal East.