STATE OF MANIPUR Vs. MOIRANGTHEM SANA SINGH

JUDGEMENT

(1.) THE present writ appeals, having similar question of facts and law, were heard jointly for being disposed of by a common judgment and order; accordingly, these two writ appeals are disposed of by this common judgment and order.

(2.) HEARD Mr. R. S. Reisang, learned GA appearing for the appellants/respondents and Mr. Premkrishna, learned counsel appearing on behalf of the respondent/writ petitioner.

(3.) THE Writ Petitioner was a hard core member of the banned organization namely, RPF/PLA. THE State of Manipur is heavily infested by many underground organizations and many youths who are misguided join underground organizations; as a result of the many unlawful activities of the members of the underground organizations, the State of Manipur has a serious law and order problem. In order to solve the problem of underground activities, the State of Manipur, as approved by the Government of India, formulated a scheme for surrender-cum-rehabililation of militants in the Northeast States and the said scheme had been circulated to the (1) Director General of Police, Manipur, (2) All the Deputy Commissioners, Manipur, (3) All the Superintendents of Police, Manipur and (4) Director, Information & Public Relations, Manipur, etc. etc. vide letter of the Special Secretary (Home), Government of Manipur being No. 4/14(6)/95-H(Reh)/Pt.1 dated 19.04.1999. Under the said scheme of rehabilitation of militants or/surrenderees, the Government of Manipur had provided many incentives and also benefits to the members of underground organizations who surrend-ered to the State Government. It is also stated in the scheme that benefits under the scheme will be applicable to those militants who had surrendered after 01.04.1998. Admittedly the writ petitioner surrendered before the then S.P., Imphal West, Manipur.