Richard Thanglianmang Thansingh vs State Of Manipur & 4 Ors
2021 Latest Caselaw 320 Mani

                                                                                                         Item No. 44

                  IN THE HIGH COURT OF MANIPUR
                            AT IMPHAL
                       WP(C) No. 466 of 2019

Richard Thanglianmang Thansingh
                                                                                        ....Petitioner

           -Versus-

State of Manipur & 4 Ors.                                                               ....Respondents

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR (Video Conference)

06.12.2021

Heard Mr. D. Julius Riamei, learned counsel for the petitioner. Also heard Mr. Lenin Hijam, learned Addl. A.G. for the State respondents and Mr. M. Hemchandra, learned senior counsel for the Manipur Public Service Commission (MPSC).

Hearing concluded. Judgment reserved. Furnish a copy of this order to the learned counsel for all the parties through their respective e-mails/whatsapp.

JUDGE

joshua CHONGNUNK Digitally signed by CHONGNUNKIM GANGTE DN: c=IN, o=High court of manipur, ou=HIGH COURT OF MANIPUR, pseudonym=9e33b348bf6bf41a7b7d571fef645245e9c315df39f93d 9f997f6f6825f03026, postalCode=795002, st=MANIPUR,

IM GANGTE serialNumber=3c25b417b8ab4f2e15488e6a09fe004b75d3e17ee1aa 64940e881eed05f8ce66, cn=CHONGNUNKIM GANGTE Date: 2021.12.06 15:41:18 +05'30'