OINAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioners in all the writ petitions except WP(C) No.177 of 2018 and WP(C) No.931 of 2018; Shri S. Biswajit Meitei, learned Advocate appearing for the petitioners in WP(C) No.177 of 2018; Shri K. Rabei, Advocate appearing for the petitioners in WP(C) No.931 of 2018 and Smt. Momota Devi Oinam, learned Addl. Advocate General for the respondents.

(2.) All the above writ petitions have arisen out of a similar set of facts and therefore, the same are being disposed of by this common judgment and order. WP(C) No. 187 of 2019

(3.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the impugned Office Memorandum dated 31.01.2018 issued by Under Secretary (Works), Government of Manipur as illegal and to issue a writ of mandamus or any other appropriate writ to direct the respondents to allow the petitioners to resume their services in their respective circle/ division offices for the end of justice.