LAWS(MANIP)-2020-9-10

NINGSHIMYAO A SHIMRAY Vs. STATE OF MANIPUR

Decided On September 15, 2020
Ningshimyao A Shimray Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Khaltar Khampa, learned counsel appearing for the petitioner and Mr. S. Suresh, learned ASG appearing for the respondent No. 4. None appears for the respondents No. 1, 2, 3 and 5 to 14.

(2.) This PIL had been filed praying for quashing the impugned Office Memorandum dated 12.03.2018, which reads as under :

(3.) The grounds raised by the petitioner in challenging the above impugned Office Memorandum dated 12.03.2018 are as under :