THOKCHOM KHADRAKPA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Th. Babloo, learned counsel for the petitioner as well as Ms. Sundari, learned GA for the State respondents.

(2.) By this writ petition, the petitioner is challenging the order dtd. 6/1/2018 issued by the Zonal Education Officer, Zone -- II, Thoubal, Government of Manipur.

(3.) It is the case of the petitioner that he was appointed as a Returning Officer for the election of Guardian representative of Heirok Part -- I, Maning Leikai Girls L.P School (Government aided) for reconstitution of the School Management Committee and that election of two Guardian representatives and three local educationists was held on 28/7/2017. However, the respondent No. 3 had issued the order dtd. 6/1/2018 by removing the names of the elected three local educationist without taking into consideration the result of the election held on 28/7/2017.