CHANAM CHAOBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This appeal has been filed challenging the order of the learned Single Judge dated 21.12.2017 passed in W.P(C) No.632 of 2015.

(2.) The facts of the case as has been enumerated by the learned Single Judge are as follows:-

(3.) The appellant/petitioner approached the Manipur Human Rights Commission for pensionary benefits and compensation which directed the appellant/petitioner to approach the Court of competent jurisdiction. Thereafter, the appellant /petitioner approached the Chief Secretary, Manipur and made a formal request i.e. dated 24.11.2008. The appellant thereafter filed a W.P(C) No.342 of 2009 to quash the order being O.B. No.1102 dated 04.6.1960 whereby he was treated as discharged from service consequent to his resignation. That case was disposed by the Hon'ble Gauhati High Court by following the principle laid down in State of Maharastra v. Digambar, (1995) 4 SCC 683 primarily on the ground that there was delay of 49 years in filing the writ petition.