P. ANDREW Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Khagemba, learned counsel on behalf of the petitioner as well as Mr. R.S. Reisang, learned senior G.A. appearing on behalf of the State respondents.

(2.) THIS writ application has been filed challenging the order dated 15.01.2001 passed by the Commandant, 9th Battalion, Manipur Rifles removing the petitioner from service and also directing the period of suspension to be treated as such. The order passed by the Deputy Inspector General of Police (AP -II), Govt. of Manipur rejecting the appeal preferred by the petitioner is also challenged in the writ petition.

(3.) A counter affidavit has been filed on behalf of the respondent Nos. 1 -4. It is stated in the counter affidavit that the security personnel including the petitioner surrendered before the members of the outlaw organisation and they have been found guilty of charge and accordingly, they were removed from service by the disciplinary authority. According to the respondent Nos. 1 to 4 considering the conduct of the petitioner and other security personnel appropriate punishment had been imposed.