NAOREM DIJAMANI SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri Th. Ibohal, learned Senior Advocate appearing for the petitioner and Smt. L. Monomala, learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to set aside the suspension order dated 11.06.2019 issued by the Joint Secretary (CAF and PD), Government of Manipur.

(3.) Facts and circumstances as stated in the writ petition, are that the petitioner passed his Bachelor Degree in Law (LLB) from Lucknow University in the year 1981 and thereafter, he started his practice as an Advocate which continued for quite a long time.