NINGTHOUJAM NINGOL LEIMAPOKPAM ONGBI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Kh. Tarunkumar, learned counsel appearing on behalf of the petitioner and Mr. R.S. Reisang, learned Senior Govt. Advocate appearing on behalf of the State respondents.

(2.) IN the present writ petition, the petitioner, the wife of a constable, late L. Tomchou Singh, who was dismissed from service has filed this writ petition seeking the reliefs, inter -alia, for setting aside the dismissal order dated 15.01.2001 of her husband and for grant of death -cum -retiral benefits including family pension and appointment under die -in -harness.

(3.) THE authorities in compliance of the aforesaid order dated 29.04.2010 passed in W. P.(C) No. 380 of 2008 held de -novo enquiry and reinstated the said M. Ingocha Singh in service vide order dated 21.12.2011 passed by the Commandant, 7th Bn. Manipur Rifles, Khabeisoi. A copy of the reinstatement order dated 21.12.2011 has been produced before this Court at the time of hearing, which is reproduced hereinbelow.