As per the case facts, the Manipur Legislature enacted the 2012 Act allowing the Chief Minister to appoint Parliamentary Secretaries with the rank of Minister of State. Later, the Repealing ... Act, 2018, was enacted to repeal the 2012 Act. The appeal arose because the validity of the Repealing Act, 2018, and the fate of actions taken by Parliamentary Secretaries appointed under the 2012 Act were in question after the repeal. The question arose whether the Manipur Legislature was competent to enact the Repealing Act, 2018, and what would be the impact on the acts undertaken by the Parliamentary Secretaries. Finally, the Supreme Court held that the Manipur Legislature was competent to enact the Repealing Act, 2018. The saving clause in the Repealing Act, 2018, was struck down, but this decision would not affect the acts, deeds, and decisions duly undertaken by the Parliamentary Secretaries under the 2012 Act until their appointments were discontinued