Manipur High Court
Aribam Reena Devi vs Vrs on 26 March, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Digitally
KABOR signed by
AMBAM KABORAMB
AM SAPANA
Item Nos. 15, 18, 19 & 20
SAPAN CHANU
A
Date:
2026.03.26
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
CHANU 17:15:59
+05'30'
WP (C) No. 113 of 2025 With
MC (WP (C)) No. 112 of 2025 With
MC (WP (C)) No. 404 of 2024 With
WP (C) No. 468 of 2024
Aribam Reena Devi ...Petitioner/s
Vrs.
State of Manipur; & Anr. ...Respondent/s
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 26.03.2026 Mr. N. Zequeson, learned counsel appeared for the petitioner, Mr. Shyam Sharma, learned GA appeared for the State, Ms. Rinika Maibam, learned counsel appeared for respondent No. 5 and Mr. T. Momo, learned senior counsel assisted by Ms. N. Diana, learned counsel appeared for respondents No. 3 & 4 in WP (C) No. 468 of 2024.
It has been submitted at the bar that the relief sought for by the petitioner in these writ petitions has been granted by the authorities by issuing an order dated 27.01.2026 by which the petitioner has been allowed to hold the charge of Executive Engineer in the Rural Development and Panchayati Raj Department.
Page 1 In view of the subsequent development, the counsel appearing for the petitioner submitted that the present writ petitions have become infructuous and the same can be closed.
In view of the submission made above, the present 2 writ petitions along with the connected applications are hereby closed as infructuous.
The aforesaid order dated 27.01.2026 is marked as "X" for identification and the same is placed on record.
JUDGE Sapana Page 2