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Judgment
[1] Heard Mr. Y. Nirmolchand, learned senior counsel appearing for the petitioner and Mr. Shyam Sharma, learned Government Advocate appearing
for the respondents.
[2] Last time on 04.03.2021, this Court gave specific direction to the learned Government Advocate for getting instructions from the concerned
authorities as to whether the period of suspension of the petitioner has been extended or not. It was also made clear that in the event of getting
instructions that the period of suspension of the petitioner has been extended then, the relevant Government files should be produced before this Court.
[3] Today when the matter is taken up, the learned Government Advocate submitted that the necessary instruction has not been furnished by the
authorities and he accordingly prayed for granting some more time to get necessary instructions.
[4] On the other hand, the learned senior counsel appearing for the petitioner vehemently objected to the prayer made by the learned counsel for the
respondents on the ground that the petitioner has been facing great difficulties due to the impugned order of suspension and he accordingly prayed that
the matter be disposed of on the basis of the materials available on records.
[5] Be that as it may, in the interest of justice, one last chance is given to the respondents to furnish before this Court the relevant instructions as
directed by this Court on 04.03.2021 without fail on the next date.
List this case again on 18.03.2021.
[6] It is made clear that in the event, if the respondents fail to furnish the necessary instructions as sought for by this Court then, the Joint Secretary
(DP), Government of Manipur, who is the Officer who issued the impugned suspension order, shall appear before this Court personally to explain the
failure on his part to provide the necessary information as sought for by this Court.
Furnish a copy of this order to both the counsel appearing for the parties through their respective Whatsapp/E-mail.