KHUNDRAKPAM RATNA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, learned counsel appearing for the petitioner; Shri S. Nepolean, learned Government Advocate appearing for the State respondents and Shri R.K. Deepak, learned counsel appearing for the private respondent.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set-aside the order dtd. 22/10/2018 issued by the Joint Secretary (Health and FW), Government of Manipur.

(3.) An affidavit-in-opposition has been filed by the private respondent wherein an objection as regards the maintainability of the writ petition was raised and in addition thereto, it has been stated that since the petitioner had accepted her temporary appointment in place of Smt. Vungzanem Valte who had been working for sometime as the Nursing Registrar on a temporary basis, she cannot turn around and say that she cannot be replaced by another incumbent. A writ of certiorari or mandamus cannot be issued in favour of a person who is not aggrieved by the impugned order.