LAWS(MANIP)-2022-8-15

MOIRANGTHEM SUSHIL SINGH Vs. STATE OF MANIPUR

Decided On August 18, 2022
Moirangthem Sushil Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) This writ petition has been filed to quash the impugned suspension order dtd. 2/9/2021 issued by the third respondent and to direct the respondents to release the entitled subsistence allowance of the petitioner within a stipulated period.

(2.) Briefly stated, the case of the petitioner is as follows:

(3.) Further case of the petitioner is that after knowing the arrest, the third respondent placed the petitioner under suspension vide the impugned order dtd. 2/9/2021. On medical ground, the petitioner was granted interim bail and released o 24/2/2022. He was wrongly implicated in the FIR and as on date, no charge sheet has been filed against the petitioner in the FIR case.