SOROKHAIBAM BISHEMBHAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Ibotombi, Senior Advocate for the appellant in WA No.32 of 2006; Shri H.S Paonam, Senior Advocate for the appellants in WA No.33 of 2006; Shri Athouba Khaidem, learned Government Advocate for the State respondents and Shri N. Surendrajit, learned counsel appearing for the private respondents.

(2.) Since both the writ appeals have arisen out of the same similar set of facts, the same are being disposed of by this common order.

(3.) Both the writ appeals are directed against the common judgment and order dated 22.06.2006 passed by the learned Single Judge of the then Gauhati High Court, Imphal Bench in CR No. 87 of 1997 dismissing it with the direction to the State respondents to refer the cases of the appellants/ petitioners and the private respondents to the S.P.(Vigilance) for investigation and to take necessary action accordingly. The said writ petition being CR No.87 of 1997 was dismissed on the inter-alia grounds that there was a serious disputed question of fact as regards their initial appointments and that both the appellants/ petitioners and the private respondents concealed material facts.