H. INAO @ NANAO SINGH Vs. STATE OF MANIPUR THROUGH THE COMMISSIONER

JUDGEMENT

(1.) BY filing this writ petition under Article 226/227 of the Constitution of India, the writ petitioner seeks to challenge the order dt 26.5.2011 (Annexure ­A -3) passed by respondent no 4 ( S,P,Imphal )

(2.) BY impugned order, a minor penalty of stoppage of annual periodical increments for two years payable to the writ petitioner is imposed.

(3.) HAVING heard the learned counsel for the writ petitioner and on perusal of the record of the case, I find no merit in this writ petition.