Manipur High Court
Jebun vs Vrs on 11 February, 2025
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
LAISHRA Digitally signed
by LAISHRAM
M DHAKESHORI
DHAKESH DEVI
Date: 2025.02.11
ORI DEVI 15:36:44 +05'30'
Item No. 32
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 354 of 2024
Jebun ...Petitioner/s
Vrs.
State of Manipur & 4 ors. ...Respondent/s
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
11.02.2025
Heard Md. Shakir Khan, learned counsel appearing for
the petitioner and Mr. Shyam Sharma, learned GA appearing for
the respondents.
[2] The present petition has been filed challenging the
order dated 08-09-2021 issued by the Deputy Secretary
(Revenue) Government of Manipur by which the petitioner has
been placed under suspension. The ground for passing the
suspension order is because of pendency of a criminal case under
FIR case No. 86(9) 2021 LIL-PS U/S 436/34 IPC & 3/4
PDPP Act against the petitioner and other accused persons.
[3] It has been submitted by the learned counsel appearing
for the petitioner that the petitioner assailed the aforesaid FIR by
filing Cril. Petn. No. 50 of 2022 before this court and that by a
judgment and order dated 11-12-2023, this Court has allowed
the said Cril. Petn. by quashing the said FIR along with all the
incidental proceedings. The learned counsel for the petitioner
further submitted that since the said FIR as well as all the criminal
proceedings against the petitioner had been quashed by this Court,
there is no ground for placing him under suspension and that the
WP(C)No. 354 of 2024 Page 1
present writ petition can be allowed by quashing the impugned
suspension order dated 08-09-2021.
[4] Mr. Shyam Sharma, learned GA appearing for the
respondents submitted that as per the instruction given by the
respondent Nos. 4 & 5, who happened to be the concerned
authorities of the government, all the averments made by the
petitioner in the present writ petition has been admitted and as
such, any appropriate order may be passed by this court has deem
fit and proper.
[5] After hearing the submission advanced by the learned
counsel appearing for the parties and on examination of the
materials available on record, this court is of the considered view
that since the criminal proceeding under the aforesaid FIR having
been quashed by this Court, there is no reason for sustaining the
impugned suspension order dated 08-09-2021. This Court also
found on record that other co-accused who are involved in the
same criminal proceeding had also been reinstated in service with
all consequential benefits consequent upon quashing of the said
FIR as well as the criminal proceeding against them by this court.
[6] Taking into consideration such undisputed facts, this
court is of the considered view that the impugned order dated 08-
09-2021 placing the petitioner under suspension is unsustainable in
the eyes of law and accordingly, the said order is hereby quashed
and set aside.
[7] Consequently, the respondents are further directed to
reinstate the petitioner back in service with all consequential
benefits. The same should be carried out as expeditiously as
WP(C)No. 354 of 2024 Page 2
possible but not later than one month from the date of receipt of a
certified copy of this order.
[8] With the aforesaid directions, the present writ petition
is disposed of.
JUDGE
Dhakeshori
WP(C)No. 354 of 2024 Page 3
