State Of Manipur And 3 Others vs Smt. Lalzawni
2025 Latest Caselaw 258 Mani

Manipur High Court

State Of Manipur And 3 Others vs Smt. Lalzawni on 24 February, 2025

SHAMURAILATPAM SUSHIL              Digitally signed by SHAMURAILATPAM SUSHIL
                                   SHARMA                                        Page |1
SHARMA                             Date: 2025.03.06 11:17:44 +05'30'
                                                                                   Item No. 2

                             IN THE HIGH COURT OF MANIPUR
                                       AT IMPHAL

                                   Review.Pet. No. 4 of 2025

                State of Manipur and 3 Others
                                                                      ...Petitioners
                                               - Versus -
                Smt. Lalzawni
                                                                     ...Respondent

                                  B EF O R E
                 HON'BLE THE CHIEF JUSTICE MR. D. KRISHNAKUMAR

                                            ORDER

24.02.2025

Mr. S. Nepolean, learned senior GA assisted by Ms. RK Emily,

learned Deputy Government Advocate, appears for the petitioners.

Learned counsel appearing for the petitioners stated that, in

view of the common judgment and order dated 21.10.2022 passed in

WP(C) No. 524 of 2018 (Shri T. Tungzalian Vs. State of Manipur & Ors.)

and Review Petitions No. 17, 33, 34, 35 of 2017 and review application

filed by the Department to review the order dated 21.10.2022, the said

review petition came to be dismissed and thereafter, the Government

convened a meeting on 25.01.2024 and the following decision was taken :-

"After threadbare discussion, the following decisions were arrived at :

In view of the above facts and circumstances, there is apparently no ground for filing a writ appeal against the Hon'ble Court's common Judgment & Order dated 21.10.2022 passed in WP(C) No. 524 of 2018 (Shri T. Tungzalian Vs. State of Manipur & Ors.) and Review Petitions No. 17, 33, 34, 35 of 2017 as the Page |2

same will amount to praying for restoration of earlier interim orders of the Hon'ble High Court thereby restraining release of 50% of the retirement benefits and 1/3rd of the monthly pension without leave of the Hon'ble High Court and those interim order stands merged with the consent order dated 07-03-2017 passed in the above writ petitions.

Most importantly, the Hon'ble Court vide the above order dated 07-03-2017 has given the liberty to the State to initiate fresh enquiry in terms of the Act and Rules, if so advised and fresh enquiry has been initiated. Therefore, the State Government may kindly proceed with the enquiry which has already been initiated against the persons concerned for which notice have been issued and Show Cause reply have already been submitted within a stipulated period under the Manipur Personal Liability Act, 2006. Therefore, the right of the State Govt. is not foreclosed as liberty is already granted by the Hon'ble High Court.

The meeting ended with a vote of thanks."

Therefore, learned counsel appearing for the petitioner as well

as the respondents have not controverted the aforesaid decision taken by

the Government.

In the light of the above decision taken by the Government,

following review applications came to be dismissed by this Court, there is no

merit in the review petition.

Consequently, the review petition is dismissed.

No order as to cost.

CHIEF JUSTICE

Sushil