YUMKHAIBAM RUHINIKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H. Dijen Singh, learned counsel for the petitioner and Mr.N.Kumarjit, learned AG for the State respondents.

(2.) The prayers in this Public Interest Litigation are as follows:-

(3.) When the learned counsel for the petitioner was informed about the decision of the Hon'ble Supreme Court in the case of Girjesh Shrivastava and Others vs. State of M.P. and Others reported in (2010) 10 SCC 707, he pleaded that if the present PIL is dismissed on the ground of alternative remedy and that PIL is not maintainable in service matter, he may be permitted to approach the appropriate forum.