P.K. MAIPAK RONGMEI Vs. JONATHAN PAMEI

JUDGEMENT

(1.) This writ appeal has been filed by the appellants against the order of the learned Single Judge dated 16.9.2020 passed in W.P(C) No.503 of 2020.

(2.) The private respondents are the appellants herein. The first respondent herein viz., Jonathan Pamei is the writ petitioner. The writ petitioner filed the writ petition seeking the following prayers:

(3.) By the order impugned, the learned Single Judge disposed of the writ petition with the following observations:- ' 6 The petitioner, in the light of the above decision, is entitled to work out his remedy before the competent and appropriate forum on his allegation that investigation is not to his satisfaction. The second prayer relates to compensation. The petitioner is at liberty to move the Deputy Commissioner concerned at the appropriate stage, for compensation if a case is made out. In so far as protection is concerned, he is entitled to make a representation. The petitioner's counsel states that the petitioner has made a memorandum to the Director General of Police, Manipur on 9th October, 2019 at Annexure-A/2. The Director General of Police, Manipur is directed to deal with the memorandum himself or may direct the concerned Superintendent of Police to cause an inquiry and deal with the request for protection if there is a just or reasonable cause. 7 The first relief is declined. In respect of the prayer Nos.2 and 3 for compensation, the petitioner should approach the competent authority at the appropriate stage. In so far as the protection is concerned, the same stands disposed of with the direction as indicated above. 8 With the above observation, the writ petition stands disposed of.'