E. ARUNKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

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

(2.) Writ petition has been filed challenging the impugned order dated 04.05.2013 (Annexure - A/7) passed by the Inspector General of Police imposing major penalty of dismissal from service.

(3.) When the matter is taken up, Mr. RK. Umakanta, learned G.A. appearing for the respondents relies upon the order passed in W.P.(C) No. 344 of 2007 dated 14.12.2018 of this High Court and pleads that in terms of the amendment of Part - III of the Assam Police Manual, appeal would lie to the appellate authority. Relevant portion of the order reads as follows :