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Judgment
Ahanthem Bimol Singh, J
Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Rinika Maibam, learned counsel, appearing for the petitioners.
Issue notice, returnable within 4(four) weeks.
Mrs. L. Monomala, learned G.A., entered appearance and accepts notice on behalf of respondent Nos. 1, 2 & 3; and Mrs. I . Bimola, learned counsel, entered appearance and accepts notice on behalf of respondent Nos. 4. Hence, no formal notice is called for in respect of the said respondents.
It has been submitted by Mr. M. Hemchandra, learned senior counsel appearing for the petitioners that despite their best efforts, the petitioners could not ascertain the addresses of the private respondent Nos. 5 to 48 and as such, the learned senior counsel prays for allowing the petitioners to take steps for service of notice upon the said private respondent Nos. 5 to 48 by way of substitute service by publishing the notice in the 2(two) local leading newspapers (one in English & another in Manipuri) for 2(two) consecutive days.
Prayer is allowed.
Steps should be taken within 2(two) weeks and the petitioners are to file an affidavit showing proof of service of such notice.
List these cases again on 13.03.2025.
It is made clear that the impugned appointment order shall be subject to the outcome of this writ petition.