SANASAM LALA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Anand, learned counsel for the petitioners. Heard also Mrs. Momota, learned Addl. AG assisted by Mr. H. Samarjit, learned GA for the respondent No. 1, Mr. H. Lenin, learned Deputy AG for the respondent No. 4, Mr. Nepolean, learned GA for the respondent No. 3 and Mr. S. Suresh, learned ASG for the respondent No. 2.

(2.) In this petition, the petitioners have challenged the order dtd. 12/3/2018 passed by the Chief Secretary, Government of Manipur whereby, the Government reviewed the earlier order passed on 17/1/2015 by making the Veterinary and Animal Husbandry, Government of Manipur the Nodal Department for implementation of the National Programme for Dairy Development (NPDD) in the State of Manipur for which the Co-Operation Department was earlier appointed as the Nodal Department.

(3.) Mr. L. Anand, learned counsel for the petitioners have assailed this order dtd. 12/3/2018 on the following grounds.