Naoroibam Dhanajit Singh & 2 Ors vs Vrs

Citation : 2026 Latest Caselaw 2171 Mani
Judgement Date : 27 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Naoroibam Dhanajit Singh & 2 Ors vs Vrs on 27 March, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
          Digitally
Lucy signed  by Lucy
      Gurumayum                                                   Item Nos. 51-60
Gurum Date:
      2026.03.27
                           IN THE HIGH COURT OF MANIPUR
ayum 16:41:44
      +05'30'
                                     AT IMPHAL

             MC(WP(C)) No. 225 of 2026
             Naoroibam Dhanajit Singh & 2 Ors                 ...Applicant/s
                 Vrs.
             State of Manipur & 18 Ors                     ...Respondent/s

With MC(WP(C)) No. 180 of 2024 MC(WP(C)) No. 227 of 2023 MC(WP(C)) No. 425 of 2023 MC(WP(C)) No. 630 of 2024 MC(WP(C)) No. 67 of 2024 WP(C) No. 218 of 2024 WP(C) No. 493 of 2023 WP(C) No. 611 of 2023 WP(C) No. 855 of 2023

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 27.03.2026 Mr. Kh. Tarunkumar, learned Sr. counsel assisted by Ms. Julekha Khan, learned counsel appeared on behalf of the petitioners.

MC(WP(C)) No. 225 of 2026 has been filed with a prayer for restraining the official respondents from declaration of the result of 70 posts of Forest Guard for appointment on regular basis and another 70 posts of Forest Guard for appointment on contract basis initiated pursuant to the advertisement dated 06.03.2024 and 07.03.2024.

It has been submitted by the learned Sr. counsel that on obtaining a copy of the letter dated 10.03.2026 from the Under Secretary (DP), Government of Manipur addressed to all the Page 1 Additional Chief Secretary of the Government of Manipur requesting to furnish the details of (i) pending cases of recruitment/under process/wait list (ii) pending cases for declaration of result of recruitment of staffs.

The learned Sr. counsel submitted that unless an interim order as prayed for in the present application is passed, there will be multiplicity of litigation in the event if the authorities declare the result of the said recruitment process.

Mr. Lenin Hijam, learned AG assisted by Ms. Sharmila, learned counsel appeared on behalf of the official respondents through VC platform and seeks a few days' time to get instructions from the authorities in this regard and to revert back to this Court.

In view of the submission made by the counsel appearing for the parties, list these cases again on 04.04.2026 for consideration of passing interim for final disposal of these cases.

JUDGE Lucy Page 2