NARENGBAM PRIYOBRATA Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Shri Kh. Tarunkumar, learned counsel appearing for the petitioner and Smt. Ch. Sundari, learned Govt. Advocate appearing for the respondents.

(2.) IN the present writ petition, the order of suspension dated 02 -06 -2014 issued by the Director General, State Academy of Training, Manipur is being challenged by the petitioner.

(3.) THE present writ petition is contested by the respondents by filing an affidavit -in -opposition contending inter -alia that the petitioner was placed under suspension considering the gravity of the repeated offence committed by the petitioner which had posed a threat to the integrity and prestige of the Academy; that a criminal case under FIR No. 116(6)2014 IPC U/S. 420 465 IPC of Lamphel P.S. is pending and that after getting a detailed report from the Police, a Review Committee was constituted which, after examining the same, recommended for extension of suspension of the petitioner's service for another 6 (six) months w.e.f. 31 -08 -2014. In pursuance of the said recommendation of the Review Committee, the Director General, State Academy of Training issued an order dated 17 -01 -2015 extending the period of suspension.