Mutum Shanti Kumar Singh vs Union Of India & 5 Ors
2024 Latest Caselaw 1 Mani

Manipur High Court

Mutum Shanti Kumar Singh vs Union Of India & 5 Ors on 10 January, 2024

                                                                                     Item No. 13 - 14
KHOIROM Digitally
           KHOIROM
                   signed by

BIPINCHAND BIPINCHANDRA SINGH      IN THE HIGH COURT OF MANIPUR
           Date: 2024.01.11
RA SINGH 16:03:40 +05'30'
                                             AT IMPHAL

                                            W.A. No. 48 of 2022
                                                   With
                                            W.A. No. 49 of 2022

        Mutum Shanti Kumar Singh
                                                                                        ... Appellant
                                                   - Versus -
        Union of India & 5 Ors.
                                                                                    ... Respondents

B E FO R E HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU

10.01.2024 (C.J.) Mr. M. Devananda, learned Additional Advocate General, Manipur appears on behalf of the appellant.

Mr. Kh. Samarjit, learned DSGI appearing on behalf of the respondents has handed in the Court the order dated 23.12.2023 rendered by the Commandant

- 27 BN, CRPF, Bawana, New Delhi, inviting our attention to the Paragraph No. 11 thereof, which states as follows:

"11. In view of the Judgment issued by Hon'ble High Court Guwahati and direction received from Digcent (Law) Dte. CRPF Sig. No. II-262/2020-LWP- II dated 07/12/2023 alongwith e-note No. J.II-262/2020-LWP-II dated 07/12/2023 duly mentioned complete details of petitioner there on approved by competent authority, and in accordance with opinion given by Ld DSGI, Manipur High Court, No. 941150344 CT/GD Mutum Shanti Kumar of 27 Bn (now posted in 162 Bn) from 31/08/2000 (i.e. from the date of dismissal from service0 to 20/01/2011 (i.e. before the date of placing him under suspension after re-instatement) is hereby sanctioned subsistence allowance @ he was drawing prior to 31/08/2000 in terms of above Judgment. However, his period of suspension will be treated "As such" for all other service purposes."

At the joint request of both the parties, list for compliance on 13.02.2024.

                                         JUDGE                                CHIEF JUSTICE
        Bipin