SURCHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The present Civil Rule has come up before the Full Bench as the learned Single Judge while hearing the case has taken the view that the view taken by the Division Bench on 14.8.95 and the view of the learned Single Judge in Civil Rule No. 1290/94 require reconsideration in view of the law as laid down by the Apex Court in the case of Managing Director, ECIL V.B. Karunakar, AIR 1994 SC 1074. As the entire case has been referred to the Full Bench, the Bench has heard the entire matter.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Advocate General appearing for the State of Manipur.

(3.) Admittedly, the petitioner, a member of the Manipur Rifles, was serving in the 7th Battalion. His services were terminated by an order dated 23.3.93, preceded by a report submitted by the enquiring authority. His appeal against the impugned order of termination was dismissed. He challenged the aforesaid termination order on the ground that a copy of the enquiry report was not furnished to the petitioner before the impugned order of termination terminating the services of the petitioner was passed.