LAISHRAM RADHAKISHORE SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Impugning the proceedings dtd. 14/7/2022 issued by the Additional Secretary (Forest, Environment and Climate Change), Government of Manipur, alleging it to be in violation of Sec. 5(3) and 6(2) of the Water (Prevention and Control of Pollution) Act, 1974 and Rule 2(iii)(b) of the Rules framed by the Forest, Environment and Climate Change Department, Manipur as per the notification dtd. 8/7/2021, the present writ petition has been filed. A direction has also been sought on the respondent authorities to dispose of the representation preferred by the petitioner on 12/4/2022.

(2.) The facts in a nutshell are as under:

(3.) The petitioner, apprehending removal from the present post of Chairman, Manipur Pollution Control Board, preferred two representations - one to the Hon'ble Minister, Manipur and the other to the Chief Secretary, Government of Manipur on 12/4/2022, requesting them to permit him to continue in the said post for a period of three years with effect from 30/7/2021 to 30/7/2024 in terms of the notification dtd. 8/7/2021 issued by the Additional Chief Secretary (Forest and Environment), Government of Manipur. According to the petitioner, the said representations are still pending consideration.