G. RATNA DEVI Vs. STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) THIS writ application has been filed by the Petitioner basically challenging the order of termination dated 16.1.89 issued by the authority, By the impugned order which is Annexure - A/1 to the writ application, the authority terminated the services of 5 (five) persons including that of the Petitioner. The grounds of termination are as follows:

(2.) INITIALLY the Petitioner was appointed on 28th November, 1986 as Assistant Project Officer, i.e., Annexure - A/3 to the writ application. Thereafter, vide Annexure - A/4 the service of the Petitioner along with 5 (five) Ors. were terminated m 1st of September, 1988. These Petitioners filed Civil Rule Nos. 401 to 405 of 1988 and these Civil Rules were disposed of by the Division Bench of this Court ride judgment dated 13.12.88 and the Division Bench quashed the order of termination dated 1.9.88 and directed the authority to issue show cause notice to the Petitioner and Ors. . Accordingly, show cause notice was issued on 22.12.88 side Annexure -A/6 to the writ application and show cause was submitted. There (sic) the impugned order was passed.

(3.) I have heard Sri Th. Ibobi singh, learned Sr. Advocate for the Petitioner and learned Advocate General for the Respondents. No. 1 and 2. None appeared for the Respondent No. 3. An affidavit in opposition has been filed on behalf of the Respondent No. 3 as well as on behalf of Respondent Nos. 1 and 2. An affidavit -in -(sic) has also been filed. The learned Advocate for the Petitioner urged the following points: