Khwairakpam Goverdhon Singh vs State Of Manipur & Anr
2024 Latest Caselaw 449 Mani

Manipur High Court

Khwairakpam Goverdhon Singh vs State Of Manipur & Anr on 21 October, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                                    Item No. 51


                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL
                                             WP(C) No. 112 of 2024

             Khwairakpam Goverdhon Singh
                                                                          .....Petitioner/s

                                                        - Versus -

             State of Manipur & Anr.
                                                                          .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

21.10.2024

[1] Mr. S. Nepolean, learned G.A. assisted by Mrs. RK. Emily, learned Dy. G.A. for the State respondent, prays for 3 (three) weeks' time for filing counter affidavit. [2] Mr. N. Zequeson, learned counsel for the petitioner, submits that State respondent has already been given ample opportunities for filing counter affidavit and this may be the last chance and also draws the attention of this Court to para 21 of the judgment reported as (2015) 7 SCC 291 which stipulates that without issuing a chargesheet, the period of suspension cannot be extended automatically after 3 (three) months. [3] In the counter affidavit, State respondent has to state whether chargesheet has been issued or not. [4] List this case on 29.11.2024.

JUDGE

Kh. Joshua Maring

KH. JOSHUA Digitally signed by KH.

JOSHUA MARING

MARING Date: 2024.10.23 09:49:49 +05'30'