CHINGAKHAM SHACHI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. Y. Ashang, learned Government Advocate, accepts notice on behalf of the respondents 1 and 2.

(2.) With the consent of both sides, the writ petition is taken up for disposal at the admission stage itself.

(3.) This writ petition has been filed by the petitioner to quash the impugned transfer and posting order dated 11.1.2021.