Digitally vs Ajay Kumar Bhalla
2022 Latest Caselaw 394 Mani

        Digitally
KABOR signed by
AMBAM KABORAMBAM
      LARSON

LARSO Date:
      2022.08.30
                                                                        Item - 15-17 & 31

N     11:28:58
      +05'30'                 IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL

                                     CONT CAS(C)/45/2021

       M/5005189 WO/PHARMACIST DIMBESHWAR DAS

                                                                     .... Petitioner/s
                                            - Versus -

       AJAY KUMAR BHALLA,IAS

                                                                   .... Respondent/s

With CONT CAS(C)/55/2020

With CONT CAS(C)/56/2020

With CONT CAS(C)/108/2020 BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN

29.08.2022

Heard Mr. Kh. Lupenjit, learned counsel for the petitioner and Mr.

Kh. Samarjit, learned ASG for the Respondent.

[2] When the matters came on last occasion, this Court directed the

Respondents to comply the order passed by this Court and directed to post

the matters today.

[3] When the matters are taken up today, Mr. Kh. Samarjit, learned

ASG has produced an order dated 27th July, 2022 which reads follows:- Government of India Ministry of Home Affairs Police Finance - IV New Delhi - 110001

(Through LOAR, New Delhi)

IMPLEMENTATION OF COMMON JUDGMENT AND ORDER DATED 23

JANUARY 2020 PASSED IN WP 149/2017, WP 597/2018, WP 598/2018

AND JUDGMENT AND ORDER DATED 18 FEB. 2020 PASSED IN

WP1033/2019 AND JUDGMENT AND ORDER DATED 16 SEP. 2021

PASSED IN WP 816/2017 BY INTRODUCING THE RANK OF NAIB

SUBEDAR TO PARMACIST CATEGORY OF ASSAM RIFLES.

1. Part - I (nothing portion) of single file containing pages 01 to 07 and Part

- II (Correspondence portion) of single file containing pages from 01 to

311 on the subject case is submitted herewith for your consideration and

approval please.

2. An early action is requested.

(PS Singh) Colonel Colonel (Administration) For DG Assam Rifles

[4] As per the above order, the Respondent are proceeded to comply

the order passed by this Court and the same are now pending before the

Home Ministry for compliance. Apart from this, Mr. Kh. Samarjit, learned

ASG also represented that the appeals filed by Respondent against the

order passed by this Court in the writ petition are posted on 17.10.2022. Therefore, the matters may be posted after 17.10.2022.

[5] Mr. Kh. Samarjit, learned ASG represented that another case in

CONT CAS(C)/108/2020 is pending and the same may be posted along with

these matters.

[6] Therefore, post these matters along with Cont.Cas(C) No.108 of

2020 on 31.10.2022.

JUDGE

- Larson