CHANDAM MANIHAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this application under Article 226 of the Constitution of India the petitioner has questioned the validity of the order dated 19.10.98 by which he was removed from being the Chairman of the State Pollution Control Board (hereinafter referred to as 'the Board').

(2.) I have heard Mr Y. Imo Singh, the learned senior counsel Mr N.P.C. Singh, and Mr Sadananda Singh, the learned counsel for the petitioner as well as Mr T. Nandakumar Singh, the learned Advocate General, Manipur with Mr Mohindro Singh, advocate for the respondents.

(3.) The petitioner is a Graduate with Mathematics from the Gauhati University. He was elected as Member of the State Legislative Assembly in 1980 and again in the year 1990. He was also a Cabinet Minister in-charge of Agriculture, Horticulture & Soil Conservation and Command Area Development Authority. He also acted as the in-charge Chairman of Manipur Plantation Crops Corporation & Chairman of Agro Industries Corporatiomstc. He is an active member of the Indian National Congress.