KHONGBANTABAM DEVKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned Sr. counsel assisted by Md. Syed Murtaza Ahmed, learned counsel appearing for the petitioner; and Mr. Shyam Sharma, learned GA appearing for the respondent.

(2.) In the view of the limited prayer made by the petitioner, and as agreed to by both the counsel appearing for the parties, the present writ petition has been disposed of at the motion stage.

(3.) It is the case of the petitioner that while petitioner was serving as Inspector in the Manipur Police Department a departmental enquiry was initiated against him. After conclusion of the departmental enquiry and on the basis of the report submitted by the Enquiry Officer, the Director General of Police, Manipur, who is the disciplinary authority, issued an order dtd. 16/10/2024 imposing upon the petitioner a major punishment of "withholding of increment of pay with cumulative effect for one year w.e.f next DNI". Having been aggrieved the petitioner filed a statutory appeal under Rule 68 of the Assam Police Manual to the appellate authority i.e. Commissioner (Home), Government of Manipur on 24/12/2024 and that the said appeal is still pending for consideration and disposal by the authority.