KH KAMINIBABU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) BY this writ petition the petitioner has challenged the order, dated 18.03.2011 (Annexure A/17), issued by the State-respondents on the ground that the same has been issued in utter violation and/or infraction of relevant laws, rules and guidelines of the Government and that the impugned order is an example of favouritism and nepotism and therefore, prayed for setting aside and quashing the order.

(2.) AS consented by learned counsels of both sides this writ petition is taken up for disposal at admission stage itself.

(3.) THE State-respondent did not submit any affidavit-in-opposition.