G. THANGKHOSUANMUNG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. B. R Sharma, learned counsel for the petitioner. Also heard Mr. Samarjit, learned GA for the respondents.

(2.) The petitioners in this writ petition are praying for extension of exemption from on-line payment of wages for NREGS job holders from 1st August, 2018 in respect of Lamka Block, Churachandpur District, Manipur. To that effect, the petitioners had filed a representation dated 29th January, 2019 addressed to the Additional Chief Secretary (RD and PR), Government of Manipur.

(3.) Considering that the representation dated 29th January, 2019 is pending before the Additional Chief Secretary (RD and PR), Government of Manipur, this writ petition is disposed of with a direction to the Additional Chief Secretary (RD and PR), Government of Manipur to consider and dispose of the same by a speaking order in accordance with law within a period of six weeks from the date of receipt of a copy of this Court's order.