RAJEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Captioned 'writ appeal' ('WA' for the sake of brevity) is an intra- court appeal and the same is directed against 'an order dtd. 2/5/2019 made by a Hon'ble Single Bench in WP(C) No. 96 of 2010' ('impugned order' for the sake of convenience).

(2.) Before the Hon'ble Single Bench, in the afore-referred writ petition, there were 19 (nineteen) writ petitioners. However, only 12 (twelve) writ petitioners have chosen to file the captioned WA. This court is informed that the remaining 7 (seven) writ petitioners have not challenged the impugned order and have given legal quietus to the impugned order. This undisputed common submission made by both sides is recorded. This means that the instant order in the captioned WA and the captioned WP thereat will be with regard to/will govern only the 12 (twelve) appellants and the lone writ petitioner (13 individuals in all). Before we proceed further, it is deemed appropriate to capture the obtaining position that the captioned 'writ petition' ('WP' for the sake of brevity) has been filed by a lone individual assailing the same termination order i.e., order dtd. 9/7/2004 bearing reference No. 2/1(440)/2000-CE(P) made by R2 the Chief Engineer (Power) Electricity Department, Government of Manipur. To be noted, 'R2' denotes 'second respondent' and similar abbreviations/short forms will be used with regard to other respondents also.

(3.) As the captioned WP was filed very late (on 24/7/2019) after the filing of the captioned writ appeal on 20/5/2019, the WA and WP were tagged earlier is the common submission made by both sides.