ACCOUNTANT GENERAL MANIPUR Vs. MOIRANGTHEM BOBBY SINGH

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi, learned counsel for the appellant as well as Mr. Kh. Binoykumar, learned Advocate appearing for the respondent/writ petitioner.

(2.) THE appellant/respondent, being aggrieved by the judgment and order of the learned Single Judge dated 11. 09. 2003 passed in WP (C) No. 750 of 2003 wherein and whereunder the learned Single Judge had directed the Deputy Commissioner, Imphal West District to hold an enquiry as to whether the writ petitioner/respondent, Shri Moirangthem Bobby Singh, aged about 26 years, is the son of the deceased Government servant, namely, Moirangthem Amuba Singh of Pishumthong Ningom Leirak, Imphal West and also to issue a certificate depending upon the enquiry report, and also the respondent/writ petitioner to submit a representation to the respondent authority along with a fresh certificate of disability from a civil surgeon or a medical officer of the equivalent rank and the respondent authority on receipt of the same shall pass appropriate order, filed this writ appeal.

(3.) NEGLECTING all the details, the precise brief which would suffice for deciding the present writ appeal is that the writ petitioner/respondent, M. Bobby Singh, aged about 26 years is the son of the deceased Government employee, Ms. Amuba Singh, who retired on superannuation on 30. 06. 1996. It is admitted case of both parties that Shri M. Amuba Singh was serving as a Section Officer, Grade- II in the power department, Government of Manipur and after his retirement on superannuation, he was drawing pension till his death on 12. 02. 2001.