T. BROJENDRO MEITEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Shashibhushan, learned counsel appearing for the petitioner and Mr. S. Nepolean, learned GA appearing for the respondents No. 1&2.

(2.) Issue notice, returnable within 4(four) weeks. Since Mr. S. Nepolean, learned GA accepts notice on behalf of respondents No. 1&2, no formal notice is required in respect of the respondents No. 1&2. Petitioner to take steps for service of notice upon respondent No. 3 by speed post within 3(three) days.

(3.) The counsel for the petitioner prayed for passing an interim order for suspending the operation of the impugned order dated 07.10.2020. In support of his prayer for passing an interim order, the learned counsel submitted that by an order dated 27.08.2020, the petitioner was transferred and posted as Designated Officer (Food Safety Administration), Imphal West and by the same order, the private respondent No. 3, who was holding the post of Designated Officer (Food Safety Administration), Imphal West was transferred and posted as Designated Officer (Food Safety Administration), Bishnupur.