STATE OF MANIPUR Vs. HAOBIJAM IMOCHA SINGH

JUDGEMENT

(1.) HEARD Mr.R.S.Reisang, learned GA appearing for the petitioners, Mr.H.NK Singh, learned senior Advocate assisted by Mr.M.Devananda, learned counsel for the respondent (Shri Haobijam Imocha Singh).

(2.) BY this writ petition, the petitioners are questioning the validity or otherwise of the judgment and order of the learned Tribunal dated 22.05.2012 allowing the Original Application No.300 of 2011 filed by the respondent (Shri Haobijam Imocha Singh) assailing the order of the Governor of Manipur being No.4/7/83 -IAS/DP, dated Imphal the 9 th December, 2011 for placing the respondent No.1, Shri H.Imocha Singh, under suspension.

(3.) A short background fact for passing the suspension order dated 09.12.2011 is noted.