ASEM TOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Kh. Tarunkumar, learned counsel for the petitioner.

(2.) THE present application relates to the order dated 24.02.2000 by which the petitioner was dismissed from service on conclusion of a departmental enquiry. The said dismissal order was challenged before the Gauhati High Court by filing a writ petition, being, W.P(C) No. 1026 of 2000, which was allowed by the Court vide order dated 25.9.2002 by quashing the dismissal order. The matter was taken up by the State authorities unsuccessfully before the Division Bench of the High Court as well as before the Hon'ble Supreme Court of India. The Supreme Court while disposing of the related SLP and analogous matters directed for initiating de novo enquiry by placing the dismissed personnel under suspension from the date of the first suspension order in respect of one category and in respect of another category, the Hon'ble Supreme Court directed for fresh re -hearing of the writ petitions by the High Court by placing the writ petitioners under suspension from the date of their first suspension order. The present writ petitioner belongs to the second category and he continues to be in service. According to the petitioner, while the matter is pending before this Court as mentioned above, the Commandant, 7th Bn. Manipur Rifles issued an order dated 27.02.2012 whereby one personnel, namely, Md. Ayub Ali, who was dismissed from service being involved in the same incident in which the petitioner was involved, had been taken back into service by imposing the penalty of stoppage of 5 years increment with cumulative effect and recovery of the cost for the loss of arms and ammunitions from him and by treating the suspension period as on duty. According to the petitioner, not only that, in respect of two other persons, namely, K. Lokeshwor Singh and Ng. Devan singh, who were also dismissed from service on the charge of surrendering of arms and ammunitions, had approached the Gauhati High Court by filing a writ petition, W.P(C) No. 397 of 2001, and their cases also went upto the Hon'ble Supreme Court like the case of the present petitioner and their petitions which fall in the same category as the present petitioner, were heard by this Court. In respect of them, this Court disposed of the said writ petition, W.P(C) No. 397 of 2001 vide order dated 25.6.2013 by directing the state authorities to re -examine their cases by keeping into consideration various final orders passed by the authorities relating to the same incident, as follows: -

(3.) CONSIDERING the above submission of the counsel of the petitioner as well as the respondents who did not object to such consideration, this Court is also of the view that the present application can be disposed of with a direction to the respondents to re -examine the case of the petitioner keeping into consideration the final order dated 27.02.2012 passed in respect of Md. Ayub Ali for retaining him in service involved in the same incident as the petitioner and also various other final orders passed by the authorities in similarly situated cases by concluding the departmental proceeding against the petitioner. It is also clarified that since we are disposing of this writ petition with a direction to the authorities to re -examine the case of the petitioner in the light of the various final orders passed in similarly situated cases including the case of Md. Ayub Ali, the petitioner will be at liberty to approach this Court again if he is aggrieved by any final order that may be passed against him.