LAISHRAM SUSHIL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Challenging the impugned order of dismissal dated 13.7.2017 issued by the Under Secretary (Home), Government of Manipur and to reinstate him into service with monetary benefits, the petitioner has filed the present writ petition.

(2.) The case of the petitioner is that he had joined service in the Manipur Police Department as Sub Inspector in the year 2007 and after completion of probation, he was posted at CID (SB) Manipur. While the petitioner was serving in CID (Technical), the Superintendent of Police/CID (Technical), Imphal, issued suspension order dated 24.1.2015 stating that he was arrested by the CDO, Imphal West and a case in FIR No.21(1)2015 under Section 38(1) UA(P) Act and Section 5(b) of Official Secret Act was registered and investigated into.

(3.) Further case of the petitioner is that in the year 2016, departmental enquiry was initiated against him and Enquiry Officer was appointed. The petitioner also engaged Defence Assistant and has also submitted written statement of defence stating that the article of charges were vague and not specific. Though the request for defence assistance was granted and name of the Defence Assistant was submitted to the authorities, he was not allowed to assist the petitioner in the departmental proceedings.