A SARATHKUMAR SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H. NK. Singh, learned Sr. counsel assisted by Mr. L. Somorendro, learned counsel for the appellant as well as Mr. K. Jagat, learned State counsel. We have also heard Mr. Th. Manihar, learned counsel for the respondent No. 7 who is the writ petitioner in W.P.(C) No. 481/2012. We have also heard the learned counsel for the respondent No. 2.

(2.) THIS writ appeal is directed against the interim order dated 27.08.2012 by which the operation of the order dated 29.12.2006 challenged in the writ petition has been suspended. By the said order dated 29.12.2006, the appellant who is the respondent No. 7 in the writ petition was allowed to look after the charge of the Addl. Director (Adult Education), Manipur in his grade pay with immediate effect and until further order. The order was passed in public interest.

(3.) THERE was no challenge to the said order dated 29.12.2006 for all these years. The appellant is now in the verge of his retirement on attaining the age of superannuation on 31.01.2013.