SAPAM BIHARI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) MR . M. Devananda, learned counsel appearing for the petitioners, at the very outset of hearing, submits at the bar that the only prayer sought for in the present writ petition is for a direction to the respondents not to deduct the amount of Rs.1,71, 344 and Rs.1,76,311/ - from the gratuity or / retirement benefits of the petitioner No.1 and petitioner No.2 respectively.

(2.) HEARD Mr. M. Devananda, learned counsel appearing for the petitioners, Mr. N. Ibotombi, learned Sr. counsel assisted by Mr. A. Rommel, learned counsel appearing for the respondent No.3 as well as Ms Sundari, learned G.A. appearing for the respondent Nos - 1 and 2 respectively.

(3.) THIS Court on 7.8.2012, on the prayer of the learned counsel appearing for the respondents, granted three weeks' time as a last chance for filing affidavit in -opposition on behalf of the respondents. After expiry of three weeks from 7.8.2012, affidavit in -opposition on behalf of the respondents -1 and 2 cannot be accepted unless and until permission is sought for and granted by this Court for filing the same inasmuch as last chance had already been granted to them for filing their affidavit in -opposition vide the said order of this Court dated 7.8.2012. As on today the respondents have not sought for permission for filing their affidavit in -opposition in the present writ petition. Accordingly, this writ petition is taken up for disposal on the materials available in the writ petition. For appreciating submission made by Mr. Devananda, learned counsel appearing for the petitioners, it would be better to note brief facts leading to the filing of the present writ petition.