PALMEI LANGBANJAO Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Roseline, learned counsel appearing for the petitioner and Mr. RK. Umakanta, learned G.A. appearing for the petitioner.

(2.) Writ petition has been filed for reviewing suspension order dated 07.02.2014. Prayer in the writ petition reads as follows :

(3.) The petitioner has filed the present writ petition praying for reviewing the suspension order dated 07.02.2014 with an interim prayer to consider the case of the petitioner for promotion to the next higher post of Jamadar along with other eligible candidates and sealed cover procedure be adopted during the pendency of the writ petition, in case a D.P.C. is likely to be covered before final disposal of the writ petition.