STATE OF MANIPUR Vs. KHUNDRAKPAM DAVID CHAND

JUDGEMENT

(1.) Heard Mr. N.Kumarjit, learned Advocate General, Manipur for the State and Mr.B.P.Sahu,learned senior counsel for the respondents.

(2.) The State is aggrieved by the order of the learned Single Judge directing the present appellants to complete the process of selection and appoint the respondents/petitioners as Veterinary Field Assistant because all proceedings have come to an end and the interim order of the Court has been closed and writ petition has been disposed of and therefore, there was no restraint on the State to complete the selection process. The relevant paragraphs of the order of learned Single Judge are at para Nos.5 and 6 which read as follows:-

(3.) The sole ground on which the learned Advocate General pleaded for setting aside order of the learned Single Judge is that the question of appointing the respondents/writ petitioners cannot be considered because of the ban issued on 31.10.2018 Annexure-X/4.