MAIBAM SOMORENDRO MEETEI Vs. MANIPUR UNIVERSITY

JUDGEMENT

(1.) Heard Mr. O. Kiranjit, learned counsel appearing for the petitioners as well as Mr. Tarunkumar, learned counsel for respondent Nos. 1,2 and 3.

(2.) This writ petition has a chequered history. The petitioners had already approached this Court a number of times by filing writ petitions for similar reliefs viz. for a direction to the resondents to declare the results of the petitioners for the B.Sc./B.A. Final Examination, 1998 held in the year 1999 under Roll Nos. 600086, 411056 and 600072.

(3.) The present petitioners had filed writ petition being W.P.(C) No. 951 of 2007 for the same relief i.e. for a direction to the respondents to declare the result of the petitioners for the B.Sc./ B.A. Final Examination, 1998 held in the year 1999. The said writ petition was disposed of by passing final order dated 22.12.2008 directing the respondents to pass appropriate order for disposing of the representations filed by the petitioners before the authority according to law within a month from the date of receipt of certified copy of the judgment and order. For easy reference, the judgment and order of this Court dated 22.12.2008 is quoted hereunder