LAISHRAM RADHAKISHORE SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel assisted by Mr. Murtaza Ahmed, learned counsel appearing for the petitioner, Mr. M. Devananda, learned Addl. AG assisted by Ms. Jyotsana, learned counsel appearing for the respondents No. 1 and 2 and Mr. H. S Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the respondent No. 3.

(2.) The present writ petition had been filed challenging two orders both dtd. 20/9/2022, one order terminating the service of the petitioner as Chairman of Manipur Pollution Control Board and the other appointing the respondent No. 3 as Chairman of the Manipur Pollution Control Board (MPCB).

(3.) The brief facts of the case is that by an order dtd. 24/3/2017 issued by the Chief Secretary (For. and Envt), Government of Manipur, the petitioner was appointed as Chairman of Manipur Pollution Control Board with immediate effect and until further orders. The term of the office of the Chairman of MPCB as provided under Sec. 5 (1) of the Water (Prevention and Control of Pollution) Act, 1974 (hereinafter referred to as "the said Act" for short) is of three years from the date of nomination. During the term of his office as the Chairman of MPCB, the petitioner issued various orders dtd. 3/5/2018, 8/6/2018, 18/6/2018, 1/8/2018, 3/8/2018, 23/8/2018, 7/9/2018, 14/9/2018, 29/10/2018 appointing as many as 118 (one hundred and eighteen) persons on contract basis in the following different capacities carrying the pay scale noted against the post:- <IMG>JUDGEMENT_3_LAWS(MANIP)3_2023_1.JPG</IMG>