THOKCHOM PREMLATA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) Heard Mr.M.Rakesh, learned counsel for the petitioner. Also heard Mr. Lenin Hijam, learned Addl.AG for the State respondents.

(3.) A specific query was raised stating that the impugned proceeding is a typed version and the original version/document is not produced. Learned counsel, Mr.Rakesh stated that he received the so called impugned proceeding by WhatsApp as a message from an unknown source and he has certified that it is an order passed on 16.01.2020 by the Imphal Municipal Corporation. He did not see the original. He fairly conceded that he has no knowledge of seeing the original. There is no seal or signature on the document to show its origin. Mere statement by the Counsel that he has certified it, does not make it a valid document unless the original or a true extract of the original is furnished. In this case, what is sought to be challenged is a typed copy of a proceeding allegedly prepared and sent through WhatsApp. It is possible that such a message is being created and forwarded by some mischievous person/s to interfere with the administration of the department for personal reasons or for the benefit of some vested interest group.