KH MERAJAO SINGH, S/O (L) KH APABI SINGH Vs. STATE OF MANIPUR THROUGH CHIEF SECRETARY,

JUDGEMENT

(1.) Heard Mr.A.Mohendro, learned counsel for the petitioner and Mr. Samarjit Hawaibam, learned counsel for the State respondents.

(2.) In this writ petition, the petitioner has challenged the order dated 23.3.1999 by which he was dismissed from service and the order dated 02.6.2015 passed by the appellate authority by which the appeal preferred by the petitioner was rejected.

(3.) The brief facts of the case, as may be relevant, may be stated as follows.