STATE OF MANIPUR Vs. POTSANGBAM MANIRATAN

JUDGEMENT

(1.) THE writ petitioner, respondent herein, being aggrieved by his dismissal from service by the State Government by invoking the provisions of clause (c) to the second proviso to Clause (2) of Article 311 of the Constitution vide order dated 13.6.2012, had successfully challenged the impugned dismissal order in the writ petition, W.P(C) No.605 of 2012, which was allowed by the learned Single Judge by his judgment and order dated 22.02.2013. The State authority, being aggrieved by the judgment and order of the learned Single Judge, has preferred the present writ appeal.

(2.) THE relevant facts in brief as stated by the writ petitioner may be stated as follows.

(3.) THE petitioner also contended that the petitioner has been subjected to hostile and discriminatory treatment in as much as in respect of other police officers, namely, Inspector L.Sushil Singh of CID (SB) and ASI Ch. Premjit Singh against whom certain FIR cases have been registered, they were merely suspended, while picking the petitioner for dismissal from service.