IN THE SUPREME COURT OF INDIA                CIVIL APPELLATE JURISDICTION

       CIVIL APPEAL NO.7064 OF 2008                    (Arising out of SLP(C)No.21799 of 2007)  

ANGANWADI WORKERS & HELPERS UNION                     .....APPELLANT(S)

VERSUS

STATE OF MANIPUR & ANR.                               ....RESPONDENT(S)

O  R  D  E  R

Leave granted.

This  appeal  is  directed against  an  interim order dated 03.10.2007 passed by  the High

Court in W.A.No.69 of 2007 directing the State Government not to fill up 24 posts of Supervisors.

It has been brought to our notice that excepting these 24 posts as directed by the High

Court, all other posts have already been filled up.  Without going into all this, we dispose of this

appeal by requesting the High Court to dispose of the Writ Petitions, pending before it, on merits

within two months positively from the date of supply of a copy of this Order.

We make it clear that all the appointments that may be made or have been made will abide

by the result of the Writ Petitions. The appeal is disposed of accordingly.   

There shall be no order as to costs.   

                                  .............................J.                               ( TARUN CHATTERJEE )

                   .............................J.                               ( V.S.SIRPURKAR )

NEW DELHI; DECEMBER 1, 2008.