HAJARIMAYUM VICTORIA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M Devananda, learned counsel for the petitioner. Heard also Mr. H Samarjit, learned Government Advocate.

(2.) The present petition has been filed by one Smt. Hajarimayum Victoria Devi, seeking for quashing and setting aside the impugned dismissal order dated 27th January, 2001 of her husband who was serving as a Follower in the 8th Bn. Manipur Rifles, Leikun, Chandel.

(3.) According to the petitioner, the petitioner's husband expired on 7th October, 2001 after the dismissal order was issued in January, 2001. Thereafter the petitioner, an illiterate wife of the aforesaid deceased husband, after getting necessary help submitted a representation to the Director General of Police on 6th January, 2003 and 4th June, 2005 for revoking the dismissal order and for treating the period of absence as leave on medical ground as her husband was stated to be suffering from Paranoid Disorder with substance use-disorder. The petitioner contends that because of the aforesaid disease, her husband was advised complete rest and treatment for the period from 26.6.1999 to 20.8.1999 by the doctor who was treating the petitioner's husband and because of that illness, several applications had been filed by the petitioner's husband for granting leave on medical ground for undergoing treatment.