STATE OF MANIPUR Vs. J K GANGTE

JUDGEMENT

(1.) The aforesaid three appeals which have arisen out of Civil Rule No. 146/1981, Civil Rule No. 145/1981 and Civil Rule No. 144/1981 respectively are directed against a common judgment dated 13.11.1994 whereby the learned Single Judge disposed of the aforesaid three writ petitions as the facts and points of law involved in the aforesaid three writ petitions were found common. Accordingly, we also propose to dispose of the aforesaid three appeals, which were heard analogously, by this common judgment.

(2.) We have heard Mr N. Promod Chandra, the learned counsel appearing on behalf of the appellants and Mr. R.K. Nokulsana, the learned counsel appearing on behalf of the respondents.

(3.) The facts giving rise to the aforesaid three appeals are that Th. Ngaite, the Principal Respondent in Writ Appeal No. 31/1994 filed Civil Rule No. 144/1981 for the following reliefs viz :-