WAIKHOM GOJENDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned counsel appearing for the petitioner and Shri R.S. Reisang, learned Sr. Government Advocate appearing for the respondents.

(2.) The parties are common in all these writ petitions and since issues involved therein are interconnected arising out of the same fact, the same are being disposed of by a common judgment and order.

(3.) The present writ petition has been filed by the petitioner praying for quashing the order dated 24-07-2006 issued by the Director, Rural Development & Panchayati Raj, the Respondent No. 2 directing the petitioner to look after the work of Section Officer Grade-II.