STATE OF MANIPUR THROUGH THE COMMISSIONER/SECRETARY Vs. NAOREM BHOBINDRA SINGH

JUDGEMENT

(1.) THIS writ appeal has been filed by the respondent ­State under Chapter - V -A of Rules 2 of the Gauhati High Court against the judgment and order dated 28.7.2008 passed by the learned Single Judge in W.P(C)No.378 of 2008.

(2.) BY impugned order, the learned Single Judge allowed the writ petition in part and while disposing of the writ petition gave following directions against the State for its compliance. These directions read as under

(3.) SO the question which arises for consideration in this appeal is whether learned single judge was justified in giving aforementioned directions to the State for its compliance.