OINAM PREMKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) CONSIDERING the innocuous prayer sought for in the present writ petition, there is no point in lingering the present writ petition.

(2.) HEARD Mr. Th. Modhu, learned counsel for the petitioner and Mr. Debendro, learned G.A. appearing for the respondents.

(3.) THE only prayer sought for in the present writ petition for a direction to the Commissioner(Home), Govt. of Manipur to consider and dispose of the departmental appeal dated 19.8.2011 filed by the petitioner.