AHONGSHANGBAM SURENJIT SINGH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri I. Lalitkumar, learned Sr. Advocate appearing for the petitioner and Shri Th. Ibohal, learned Advocate General assisted by Shri A. Viscount as well as Shri A. Bimol, learned counsel appearing for the respondents.

(2.) BOTH the writ petitions arises out of the same set of facts and therefore, the same are being disposed of by this common judgment and order.

(3.) BY the present writ petition, the transfer and posting order dated 10 -10 -2014 has been questioned by the petitioner on the ground of being an outcome of malafide exercise of power.