AI Structured Summary
Not yet generated for this judgment
Judgment
Golmei Gaiphulshillu, J
Heard Mr. Ng. Jotindra, learned counsel appearing for the petitioner.
Mr. Athouba Khaidem, learned senior counsel appears on behalf of the respondents No. 1, 2, 3, 5 & 6. Ms. Sumitra, learned counsel appears on behalf of the respondent No. 4.
Both the learned counsel appearing for the respondents and petitioner fairly submit that in the meantime, the Director of Treasuries and Accounts (DTA), Government of Manipur and the District Treasury Officer, Chandel be directed to dispose of the representation dated 02.12.2024 filed by the petitioner by passing a speaking order as per rule.
Considering submission made by both the parties, the Director of Treasuries and Accounts (DTA), Government of Manipur and the District Treasury Officer, Chandel are directed to dispose the representation dated 02.12.2024 filed by the petitioner by passing a speaking order as per rule on or before 10.01.2025.
With the above direction, the present writ petition and pending application are disposed of.
