NINGOMBAM SHITALJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. Rs. Reisang, learned senior counsel appearing for the petitioner submitted that the period of suspension of the petitioner has not been extended by the respondents even after about one year from the date of the said order as contemplated under Rules 6 and 7 of the CCS(CCA) Rules. In view of the above, the learned senior counsel submitted that the impugned suspension order has become invalid by operation of law.

(2.) Mr. Th. Sukumar, learned Government Advocate appearing for the respondents submitted that he may be given one week's time to get necessary instruction from the authorities as to whether the period of suspension order of the petitioner has been extended or not. In view of the submissions made above, let this case be listed again on 30/11/2022 on which date, the learned Government Advocate should place the necessary instructions before this Court without fail.

(3.) It is made clear that if no instruction is received by the learned Government Advocate, the matter will be considered and disposed of on the basis of material available on record.