NINGTHOUJAM (O) PISHAKMACHA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Th. Khagem, learned counsel appears for the petitioner and Mr. H. Samarjit, learned GA appears for the respondents.

(2.) Originally, this writ petition was filed by N. Lemba Singh challenging the order of dismissal from service on the ground that the departmental enquiry was conducted without appointing the Presenting Officer and Defence Assistant. Pending writ petition, N. Lemba Singh died and his wife viz., Ningthouyam (O) Pishakmacha Devi was brought on record as legal representative of the deceased N. Lemba Singh.

(3.) Since the original petitioner N. Lemba Singh died and his wife was brought on record as legal representative, hereinafter, N. Lemba Singh is referred to as "the deceased employee" and Pishakmacha Devi is referred to as "the petitioner" for convenience.