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Manipur High Court

Sandhyarani Mangsatabam vs State Of Manipur & Anr on 1 September, 2020

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                              Item No. 6
                                                       (Through video conferencing)


                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL

                                  WP(C) No. 324 of 2020
Sandhyarani Mangsatabam
                                                                .... Petitioner/s
                                        - Versus -


State of Manipur & Anr.
                                                            .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 01.09.2020 Heard Mr. Tayenjam Momo, learned counsel appearing for the petitioner and Mr. K. Jagat, learned GA appearing for the respondents No. 1 & 2.

The present writ petition has been filed challenging the order dated 27.05.2020 transferring the petitioner, who was working as Program Officer in the Directorate Head Office, to DCPU, Churachandpur on the ground that by the said transfer order, the petitioner has been demoted to the lower post. Against the said order, the petitioner has filed a representation dated 29.05.2020 highlighting her grievances and also pointing out that by the impugned transfer order she has been demoted to lower post and requested the authorities to cancel the said transfer order. Subsequent to the said representation, Government has passed an order dated 08.06.2020 keeping in abeyance the impugned transfer order until further orders.

As the impugned transfer order has been kept in abeyance by the Government, this Court is of the view that there is no requirements for keeping the present writ petition pending.

WP(C) No. 324 of 2020 Page 1 However, this Court is of the view that the end of justice will be meet if the Principal Secretary(Social Welfare), Government of Manipur is directed to consider and dispose of the said representation dated 29.05.2020 by issuing a speaking order within a period of 1(one) month from the date of receipt of copy of this order. Ordered accordingly.

With the aforesaid direction, the present writ petition is disposed of. It is also made clear that if the petitioner is aggrieved by any order subsequently passed by the authorities, she is at liberty to approach this Court again.

JUDGE MAYANGL Digitally signed by Lhaineichong AMBAM MAYANGLAMBAM CHANU NANDINI CHANU Date: 2020.09.01 15:06:07 +05'30' NANDINI WP(C) No. 324 of 2020 Page 2