N SANGAININGTHOU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Kh.Tarunkumar, learned counsel for the petitioner and also Mr.Sundari, learned GA appearing for respondent Nos.1 and 2.

(2.) THE only prayer sought for in the present writ petition is for a direction to the respondents to complete the pending departmental enquiry against the petitioner.

(3.) THE petitioner is now retired from service. While he was serving as Subedar JC No.143 of the 6th Battalion Manipur Rifles Ukhrul, Manipur, a departmental enquiry was initiated vide order of the Government of Manipur dated 18.06.1997 issued by the Deputy Secretary (Home), Government of Manipur under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965.