P PAMLEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) I have heard Mr Duidang, learned counsel for the petitioners as well as Mr A. Mohendro Singh, learned counsel for the respondents.

(2.) These two civil rules arise out of the same questions of fact and law and therefore they are being disposed of by this common judgment and order.

(3.) Petitioner in C.R. No. 735 of 1997 was appointed as Rifleman on 15.9.84 and posted at 6th Bn. Manipur Rifles. He was dismissed from service on 22.6.95 without holding enquiry by invoking the provisions of Article 311 (2)(b) of the Constitution.