THE STATE OF MANIPUR AND ORS. Vs. Z.D. SHELLY AND ORS.

JUDGEMENT

(1.) THESE 4(four) Writ Appeals arise out of the judgment and order dt. 27.8.08 passed by the learned Single Judge in four Writ Applications disposing them of in one order.

(2.) THE respondent No. 1 in each of the writ appeal had filed the four writ petitions separately and all the four writ petitions were disposed of in a common judgment by the learned Single Judge on 27.8.08. Challenging the said judgment and order of the learned single Judge, these four appeals have been preferred by the State authorities.

(3.) THE petitioner in WP(C) No. 291 of 2008 (Respondent in W.A. No. 27/11) surrendered before the SP, Imphal East, Manipur on 2.9.2000 with 1(one).38 Pistol. Thereafter, he was kept in the rehabilitation camp. It is alleged by him that stipend of Rs. 2000/ - per month had not been paid for 11 months but it was disputed by the learned State counsel and it was stated that he had been paid a sum of Rs. 5621 and outstanding amount was Rs. 18,379/ - The petitioner in the said writ petition also alleges that after completion of the period in the rehabilitation camp, though he had been recommended by the Special Screening Committee for being appointed as Sweeper, no such appointment has been offered to him.