IROM PRATAP SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri Th. Rommel, learned counsel appearing for the petitioner and Ms. L. Monomala, learned Government Advocate appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner praying for release of pay and allowances for the period from. November, 2003.

(3.) THE Union of India proposed for transferring the said scheme of Community Polytechnic to the State of Manipur for better implementation and accordingly, sought for the views of the State Government vide its letter dated 04 -08 -2005 and receipt thereof, the Under Secretary (Hr. and Tech. Edn.) sought comment from the Deputy Director, Controller of Technical Education, Manipur who in turn requested the Commissioner (Hr. and Tech. Edn.) vide its letter dated 01 -10 -2005 to invite views of the said Society. The Community Polytechnic Society being a registered body communicated its views to the Commissioner (RD & PR), Government of Manipur vide its letter dated 12 -10 -2005 stating that transfer was a good idea.