WANGKHEMCHA SHAMJAI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.Th.Ibohal, learned counsel for the petitioner as well as Mr.N.Kumarjit, learned Advocate General, Manipur for the State respondents. The prayers in the petition are as follows:-

(2.) The petitioner is presently holding the post of Member Secretary, Manipur Pollution Control Board by order dated 23rd August, 2018 passed by the Government of Manipur, Forest & Environment Department, page 65 (Annexure-A/16). For reasons best known to him, the petitioner has not challenged the Annexure-A/16, page 65 appointment order but has challenged the earlier order dated 10.3.2015 (Annexure-A/8) which has no relevance to allegation in the present case. All the allegations in the writ filed in public interest are relating to the past service of the petitioner. The object of the PIL appears to call upon this Court to embark on a roving enquiry against the second respondent.

(3.) The various allegations made in the affidavit in respect of the petitioner in the petition are not supported by any reliable material referable to the respondent department. The learned senior counsel for the petitioner did not point out to us any material to substantiate the allegation in the petition except saying that rules framed in the year 2015 is not correct. The rule 2015 is unfair and made specifically for the second respondent. Hence, it is malafide. The selection is contrary to fair play and is arbitrary.