MANIPUR PUBLIC SERVICE COMMISSION Vs. R.K. JHULON SINGH

JUDGEMENT

(1.) THIS is an intra court appeal filed by the respondent (Manipur Service Public Commission - for short called M.P.S.C) of Civil Rule No. 869 of 1998 under Rule 2 of Chapter V -A of the Gauhati High Court Rules against the order dated 21.11.2002 passed by Single Judge in aforementioned writ petition.

(2.) BY impugned order, the learned Single Judge allowed the writ petition in part and while setting aside of the dismissal order impugned by him in the writ petition remanded the case to the appointing authority for imposing any lesser punishment other than that of the dismissal from service including considering for awarding punishment of compulsory retirement on the writ petitioner for the proved misconduct which the writ petitioner had committed in discharge of his official duties.

(3.) IN order to appreciate the issue involved in the appeal which lies in a narrow compass, few facts need mention infra.