ALL MANIPUR STUDENTS UNION Vs. A PRADEEP KUMAR SINGH

JUDGEMENT

(1.) Hcard Mr. A Nilamani Singh, learned senior counsel assisted by Mr. A. Bimol, learned counsel for the petitioners. Also heard Mr. Th. Ibohal, learned Addl. Government Advocate for the respondents.

(2.) The All Manipur Student's Union (AMSU) being represented by its President, Shri W.Ratankumar Singh presented this Writ Petition under Article 226 of the Constitution of India for a writ of Certiorari or prohibition or any appropriate Writ or direction upon the respondents, State of Manipur, DIGP, Chief Secretary and Director General of Police, Manipur. The cause of Action of the writ petition as has been mentioned is a Press release dated 12.9.1997 bearing No. A-4/2/96-R/2684 of the D.I.G.P. (V/Range) Manipur, Imphal. The petitioners contended that there had been an infringement of right given by the Constitution of India under Article 19(1)(a)(b) and Article 19: 1 and 2 of the International covenant on Civil and Political rights. The petitioners, wanted to struck down the press release of the Police spinning the same as illegal, incompetent, unconstitutional, arbitrary, void and not enforceable in law etc. etc.

(3.) Although the respondents appeared through Government Advocate, no written counter was filed either by the State of Manipur or by the Union of India. But then oral submissions are made by the learned counsel appearing on both sides.