PHIJAM MANIKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. MK Das, learned counsel for the petitioner; Mr. SC Keyal, learned Assistant Solicitor General of India for respondent Nos.1, 4 & 5; Mr. N Goswami, learned Govt. Advocate, Assam for respondent No.2 and Ms. M Kechi, learned Government Advocate, Nagaland for respondent No.3.

(2.) By filing this petition under Articles 226 and 227 of the Constitution of India, petitioner, Phijam Manikumar, seeks a writ of mandamus as well as habeas corpus and the following reliefs: -

(3.) Though a number of army officers were initially arrayed as respondent Nos.5 to 8 in the writ petition, in terms of order of this Court dated 16.05.2014, names of respondent Nos.5, 7 & 8 stood deleted and respondent No.6 was re-numbered as respondent No.5.