LAISHRAM NIRMAL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Kh. Maria, learned counsel for the petitioner and Mr. Shyam Sharma, learned G.A. for the State respondents.

(2.) WP(C) Nos. 478 of 2022, 479 of 2022 and 480 of 2022 are filed by the petitioners for quashing/setting aside the impugned orders dtd. 30/6/2022 issued by the Commandant Home Guards (VA), Manipur Lamphelpat, Imphal and letter dtd. 29/6/2022 issued by the Addl. Director General of Police (HG), Manipur and directing the respondents to reinstate the petitioners to their post/rank of Divisional Commander (unpaid) within a stipulated period with all the consequential benefits including back wages. However, WP(C) No. 539 of 2023 is filed by the petitioner who is also petitioner in WP(C) No. 478 of 2022 for directing the respondents particularly respondent No. 4 to allow the petitioner to discharge his duty as Divisional Commander of Battalion-I (HQ) of the Manipur Home Guards within a stipulated time.

(3.) The petitioners were initially appointed as member of the Manipur Home Guards by giving their Home Guard Nos. 81268, 92185 and 932005 vide orders dtd. 13/5/1982, 28/10/1996 and 22/12/1993 issued by the Commandant Home Guards (VA), Government of Manipur. Vide orders dtd. 6/4/1992, 22/9/2001 and 3/3/2020, the petitioners were promoted to the rank of Company Commander. Thereafter, vide orders dtd. 8/12/2020, 4/4/2012 and 28/5/2017, the petitioners were again promoted to the rank of Divisional Commander in the Manipur Home Guard.