STATE OF MANIPUT Vs. CHONGTHAM HOMENDRO SINGH

JUDGEMENT

(1.) Heard Mr. Jallaluddin, the learned Addl. GA and Mr. Th. Ibobal Singh, Addl. Govt. Advocate. Also heard Mr. A, Nilamani Singh, learned Sr. Advocate, Mr. Bimol Singh, Advocate, Mr. Kh. Binoy Kumar Singh, Adv., Mr. N. Koteshwar Singh, Adv., Mr. M. Kumarjit Singh, Adv., Mr. BP Sahu, Advocate, Mr, M.Hemchandra, Advocate, Mr. Y Nirmolchand, Advocate, Mr. A Mohendro, Advocate, and Mr. M. Gourahari Singh, Advocate for the respondents.

(2.) These writ appeals are taken up together as all the appeals arose out the common judgment dated 25/09/2002 passed by the learned Single Judge in 102 writ petitions. The same questions of law and facts are involved, hence, the appeals are also taken up together and disposed of by this common judgment.

(3.) In the said writ petitions, all the writ petitioners who were dismissed from the service under different orders issued by the respondents authorities, had assailed those orders, however, by the said judgment and order dated 25.09.2002, the learned Single Judge has set aside and quashed all the impugned termination orders of the writ petitioners and directed that the writ petitioners would be taken back in the service within a period of one month from the date of receipt of a certified copy of the judgment and order by issuing necessary orders for reinstatement of the writ petitioners. The learned Single Judge has also directed the concerned authorities to pay 50% of the back wages to the writ petitioners. The grounds on which the learned Single Judge has quashed all the dismissal orders are as follows: