JUSTIN WAHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned Counsel appearing for the Petitioner. Also heard Mr. S. Sen, learned Government Advocate representing the Respondents.

(2.) The Petitioner who served as a Constable in the 2nd Meghalaya Police Battalion has approached this Court to challenge the order dated 1.12.2004 (Annexure-11), which cancels the earlier reinstatement in service ordered for the Petitioner.

(3.) Before addressing the impugned order, the relevant facts may be noted: