KHWAIRAKPAM SUCHITRA CHANU Vs. MANIPUR POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Kh. Maria, learned counsel for the petitioner and Mr. M. Rarry, learned senior counsel assisted by Ms. M. Nikita, learned counsel for the State respondents.

(2.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India praying for quashing the impugned Order bearing No. PCB/234/98-99(Pt.) dtd. 29/1/2009 issued by the Member Secretary, Manipur Pollution Control Board, Imphal, being malicious, arbitrary, vindictive and illegal as the same was issued under colourable exercise of power and not for the purpose stated in the order.

(3.) The petitioner, Smt. Kh. Suchitra Chanu was appointed as Sr. Scientific Assistant (SSA) (Contract) in the Manipur Pollution Control Board, Imphal (MPCB) at the monthly consolidated pay of Rs.3,000.00 until further orders, vide order dtd. 9/3/1999 issued by the Member Secretary, MPCB, Imphal.