K. LOKHOL SINGH Vs. STATE OF MANIPUR REPRESENTED BY COMMISSIONER

JUDGEMENT

(1.) THE decision rendered in this petition shall also govern the disposal of other connected writ petitions being WP(C) Nos - 103/11, 8/2011, 167/11, 793/10, 359/10(Imp), 776/10 and 174 of 2011, (connected MC Nos.137/13 and 283/11) because firstly all these petitions are filed by one petitioner: Secondly all petitions are against the State i.e between the same parties and lastly the fate of all connected petitions depend upon the decision rendered in this lead petition i.e. WP(C) No.443 of 2011 all being consequential in nature i.e. the lead petition.

(2.) BY this petition filed under Article 226/227 of the Constitution of India, the petitioner seeks to challenge the decision taken by the Government of Manipur to hold " further inquiry " as provided under Rule 15(1) of CCS(CCA) Rules (for short hereinafter called "The Rules") into the charges levelled against the petitioner. This impugned decision was communicated by the concerned authorities on behalf of the Government to the petitioner vide letter dt 17.6.2011 (annexure - A -18). It reads as under: -

(3.) THE petitioner contested the charges by filing reply to the charge sheet. Evidence of witnesses from both the sides was adduced before the Enquiry Officer. By letter dt 27.9.2010 (at page 67 -A of petition) the enquiry officer submitted his report. He concluded that, none of the charges were proved on the basis of evidence brought on record. In other words, in his opinion the petitioner was entitled to be exonerated from all the charges levelled against him because none of them were proved in the enquiry. This is what he concluded in his report.