GANGMEI GAIDON RONGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Advocate appearing for the petitioner; Shri M. Rarry, learned Addl. AG appearing for respondent No.1 and Shri Y. Nirmolchand, learned Senior Advocate appearing for respondent No.2.

(2.) The validity and correctness of the suspension order dated 15-01-2020 issued by the Under Secretary (MAHUD), Government of Manipur is under challenge in this writ petition.

(3.) Facts and circumstances, as narrated in the writ petition which have led to the filing of the present writ petition are as under:-