STATE OF MANIPUR Vs. SOUBAM PREMANANDA SINGH

JUDGEMENT

(1.) Heard Mr. H. Samarjit, learned Government Advocate for the applicants and Ms. N. Prista, learned counsel junior to Mr.S. Biswajit Meitei, learned counsel for the respondents.

(2.) These miscellaneous cases have been filed by the applicants to condone the delay of 973 days in filing the review petition to review the common order dtd. 7/3/2017 passed in W.P.(C) 546 of 2012.

(3.) Mr. H. Samarjit, the learned Government Advocate appearing for the applicants submitted that as soon as the order dtd. 7/3/2017 passed in the writ petitions, the Finance Department issued notice dtd. 10/4/2017 stating that a meeting of the High Powered Committee under the Manipur Public Servants' Personal Liability Rules, 2006 will be held on 10/4/2017 at 5.00 P.M. in the Chamber of the Chief Secretary, Government of Manipur to consider the irregularities in release of CDA by the Power Department and requested all the members to make it convenient to attend the meeting. Accordingly, the meeting was held and, in the meeting, it was decided to initiate fresh enquiry in terms of Personal Liability Act, 2006 and the Rules framed thereunder against the alleged officers.