TH SURESH Vs. STATE OF MANIPUR, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF MANIPUR

JUDGEMENT

(1.) Heard Shri Dr. Th. Suresh, the petitioner-in- person and Shri K. Jagat, the learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioner has prayed for quashing the impugned order dated 13-03-2008 issued by the Chief Secretary, Manipur and the impugned letter dated 24-08-2009 addressed to him by the Director of Health Services, Manipur. FR/NFR

(3.) [3.1] According to the petitioner, the Manipur State T.B. Control Society (hereinafter referred to as "the Society") is a society registered on 12-05-2000 under the provisions of the Manipur Societies Registration Act, 1999. While the petitioner was serving as the Director of Health Services, Manipur, he was the Vice-Chairman of the Society. He retired from his service w.e.f. 31-05-2008 on attaining the age of superannuation vide order dated 27-05-2008 issued by the Under Secretary (DP), Government of Manipur.