PIPA YAIMA DANGSHAWA MARING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The unsuccessful petitioner in W.P(C) No.602 of 2018 is in appeal, aggrieved by the judgment and order dtd. 9/4/2021 passed by a learned Judge of this Court dismissing his writ petition.

(2.) Pipa Yaima Dangshawa Maring, the appellant, entered service as a Constable in the Manipur Police. He was promoted thereafter and became the Head Constable of the Commando Unit (CDO), Imphal East. While so, he was dismissed from service by the Governor, State of Manipur, in exercise of power under sub-clause (c) of the proviso to clause (2) of Article 311 of the Constitution, vide order dtd. 23/1/2018. Pursuant thereto, his name was struck off from the strength of the District Police, Imphal East District, Manipur, vide order dtd. 29/1/2018. These orders were assailed by him in W.P(C) No.602 of 2018. However, the learned Judge found no merit in his challenge and dismissed the writ petition. Hence, this appeal.

(3.) Heard Mr. Anjan Prasad Sahu, learned counsel for the appellant; and Mr. Athouba Khaidem, learned Government Advocate, appearing for the respondents.