Huirem Kirankumar Singh vs State Of Manipur
2021 Latest Caselaw 297 Mani

                                                                                      IN. 8
SHOUGRA Digitally
         by
                  signed

KPAM     SHOUGRAKPAM
         DEVANANDA
DEVANAN SINGH                         IN THE HIGH COURT OF MANIPUR
DA SINGH Date: 2021.11.22
         09:31:01 Z
                                                  AT IMPHAL
                                              (Video Conference)

                   W.P. (C) No. 740 of 2021
                   Huirem Kirankumar Singh                     ...Petitioner
                            Vs.
                   State of Manipur                            ...Respondents
                                            B E F O R E
                                  HON'BLE MR. JUSTICE KH. NOBIN SINGH
                                                 O R D E R

22-11-2021 When the matter is taken up for consideration, it has been submitted by Shri N. Zequesoin, learned counsel appearing for the petitioner that the issue involved herein is covered by the judgment and order dated 25-07-2016 passed by this court in W.P. (C) No. 966 of 2015 and others and accordingly, the suspension order dated 14-10-2019 is liable to be quash and set aside.

On perusal of the said judgment and order dated 25-07-2016, the contention of the learned counsel appearing for the petitioner appears to have merit and substance and accordingly, the instant writ petition stands allowed by quashing the suspension order dated 14-10-2019 without any prejudice to the State respondents as regards the Departmental proceedings to be initiated by the State respondents in accordance with law.

JUDGE

Devananda