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Judgment
8 paragraphs · 383 wordsAhanthem Bimol Singh, J
(Video Conference)
Heard Ms. Kh. Roseline, learned counsel appearing for the petitioner and Mr. H. Samarjit, learned Government Advocate appearing for the respondents.
The simple case of the petitioner is that the petitioner approached this court earlier by filing WP(C) No. 298 of 2017 assailing the order dated 02-08-2016 passed by the Commandant, 2nd IRB imposing the punishment of removal from service upon the petitioner and also the Departmental Enquiry held against him. The said writ petition was disposed of by this court by an order dated 12-03-2019 whereunder the petitioner was given liberty to file an appeal against the impugned order within a period of six weeks from the date of receipt of a copy of the order passed by this court. In compliance with the said order passed by this court, the petitioner filed a Statutory Appeal dated 15-04-2019 to the DIG of Police, AP-II, the Additional DGP, Imphal West and the DGP, Manipur and the said appeal is still pending for consideration by the authorities.
Having been agreed, the petitioner approached this court again by filing the present writ petition with a prayer for directing the respondents to consider and dispose of the aforesaid appeal filed by the petitioner within a stipulated period.
On the last occasion, Mr. H. Samarjit, learned Government Advocate took time for taking necessary instruction from the authorities, however, it has been submitted by the learned Government Advocate that he is yet to receive necessary instruction from the authorities in this regard. The learned Government Advocate further submitted that the present writ petition can be disposed of by directing the authorities to consider and dispose of the Statutory Appeal filed by the petitioner as the said appeal has been filed in compliance with the order passed earlier by this court.
In view of the submissions made by the counsel for the parties, the present writ petition is disposed of by directing the DIG of Police, Manipur, AP-II, the Additional DGP, Manipur and the DG, Manipur to consider and dispose of the aforesaid appeal dated 15-04-2019 filed by the petitioner within a period of three months from the date of receipt of a copy of this order by issuing a speaking order.
With the aforesaid direction, the present writ petition is disposed of.