R LAITHUAMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THE instant writ petition has been preferred with the following prayers:-

(2.) THE State respondents filed objection in the form of affidavit-in-opposition wherein it is contended that constitution of a commission of inquiry is not required in view of the facts and circumstances of the case and contention averred in the affidavit-in-opposition.

(3.) FOR better appreciation of the claim of the writ petitioner in the context of a constitution of a commission of inquiry, brief facts of the case of the petitioner is required to be placed at this stage.