TH. DEBENDRA KUMAR SINGH AND ORS. Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri M. Hemchandra, learned counsel appearing for the petitioners; Shri S. Nepolean, learned Government Advocate appearing for the respondent Nos. 1 and 2 and Shri Samarjit Hawaibam, learned Government Advocate appearing for the respondent No. 3.

(2.) SINCE both the writ petitions arise out of the same set of facts, the same are being disposed of by this common judgment and order.

(3.) THE present writ petition has been filed by the petitioners praying for quashing/setting aside the impugned order dated 31 -07 -2013 issued by the Under Secretary (Vety. & A.H), Government of Manipur.