Smt. L. Nirmala Singh vs Union Of India; & Ors
2022 Latest Caselaw 273 Mani

KABORA Digitally signed
        by
MBAM KABORAMBAM                                                                         Item No. 34 & 35
SANDEEP SANDEEP   SINGH
        Date: 2022.06.16
SINGH 14:39:43 +05'30'
                                     IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
                                           MC (WA) No. 135 of 2022

                           Smt. L. Nirmala Singh
                                                                                               Applicant
                                                    -Versus-
                           Union of India; & Ors.
                                                                                        Respondents

With W.A. No. 80 of 2022 BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

16.06.2022 Sanjay Kumar (C.J.):

By way of this miscellaneous case, the appellant in W.A. No. 80 of

2022 seeks stay of the inquiry to be held pursuant to the direction of the learned

Judge in the judgment and order dated 24.05.2022 passed in W.P. (C) No. 909 of

2021. She also seeks stay of the consequential letter dated 01.06.2022 addressed

to her husband by the Major General (Presiding Officer), Headquarter 111 Sub

Area, Pin - 908111.

Having heard Mr. N. Ibotombi, learned senior counsel, appearing for

the applicant/appellant; and Mr. S. Vijayanand Sharma, learned Sr. PCCG,

appearing for the respondents, we are not inclined to grant stay of the inquiry

proposed to be held against the applicant's/appellant's husband.

However, as he is stated to be suffering from paranoid

schizophrenia, it would be appropriate that the respondents ensure that a

MC (W.A.) No. 135 of 2022 With W.A. No. 80 of 2022 Page 1 certified Psychiatrist or Psychologist is present throughout the enquiry to see that

his mental health is not further affected.

The suggestion of Mr. N. Ibotombi, learned senior counsel, is

accepted to the extent that the applicant/appellant's husband may continue to

stay at his residence but he shall promptly attend the enquiry on each day,

commencing from 20.06.2022 at Leimakhong, and the applicant/appellant shall

ensure that he does not get delayed, be it on any ground whatsoever.

The Court of Inquiry shall hold its proceedings from 10:30 am to 1:00

pm and again from 2:00 pm to 4:30 pm on each day.

Mr. Vijayanand Sharma, learned Sr. PCCG, states his agreement to

these proposals. The Court of Inquiry shall proceed on these lines till the next

date of hearing.

Post on 13.07.2022.

                     JUDGE                      CHIEF JUSTICE
Sandeep




MC (W.A.) No. 135 of 2022
With W.A. No. 80 of 2022                                                     Page 2