JANGVAI KHALNUNG LAMKANG & 2 ORS. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri D. Julius Riamei, learned counsel appearing for the petitioners and Shri Niranjan Sanasam, learned Government Advocate appearing for respondent Nos. 1, 2 and 3. So far as the respondent Nos. 4 and 5 are concerned, it is not clear as to whether they have been served with the notice, even though appropriate steps were taken by the counsel appearing for the petitioners for service of notice upon them. Learned counsel appearing for the petitioners is directed to find out from the net as to whether respondent Nos. 4 and 5 have been served with the notice or not. If yes, an affidavit to that effect be filed by the next date.

(2.) Shri D. Julius Riamei, learned counsel appearing for the petitioners has submitted that the prayer for interim relief be considered in view of the fact that even though the petitioners are the government employees, they have not been able to draw their salary from their accounts on the allegation that their accounts have been utilized by a person who is involved in a case of wrongly apportion of money. But from the materials place on record, it is not clear as to whether the investigation in respect of the said case has been completed or not.

(3.) In view of the above, list the matter on 23/7/2020 (Thursday) and in the meantime, Shri Niranjan Sanasam, learned Government Advocate is directed to let this Court know the stage of the investigation and in particular, as regards the involvement of the petitioners therein.