LETKHOMANG KHONGSAI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ajoy Pebam, learned Advocate appearing for the petitioner; Shri N. Kumarjit, learned AG, Manipur appearing for the State respondents and Shri N. Ibotombi, learned Senior Advocate appearing for the private respondent.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of quo warranto to declare the appointment/ extension of service of the private respondent to the post of OSD as well as Ex-Officio Chief Engineer, Water Resources Department, Manipur as illegal and unconstitutional and consequently, to quash the order dated 02/02/2018 issued by the Under Secretary (WR), Government of Manipur; order dated 23.07.2018 issued by the Commissioner (WR), Government of Manipur and order dated 11.01.2019 issued by the Secretary (WR), Government of Manipur and also to direct the State respondents to cancel the said orders.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is a Village Chief of S. Bongjang Village and that the instant writ petition is being filed by him after making a thorough inquiry and collecting relevant materials.