M Borchand Singh &2Ors vs State Of Manipur &Anr
2021 Latest Caselaw 348 Mani

ABUJAM
         Digitally signed by ABUJAM SURJIT
         SINGH
         DN: c=IN, o=High court of manipur,
         ou=HIGH COURT OF MANIPUR,                                              Item No. 25
         pseudonym=0e1b0ee3b6ffbed0d83
                                                                          (Through video conferencing)
SURJIT   6a65b3c7514b4d7f927b15a538b505
         7a961df2de21ab9,
         postalCode=795002, st=MANIPUR,
         serialNumber=1e700e5572d1584e2e


SINGH
         f9ded940fdfcda461fb9f5fb09afe579
         b80bd60dcc588f, cn=ABUJAM
         SURJIT SINGH
                                                 IN THE HIGH COURT OF MANIPUR
         Date: 2021.12.16 15:16:46 +05'30'
                                                           AT IMPHAL
                                                      WP(C) No. 1123 of 2018

   M Borchand Singh &2Ors.
                                                                                  .... Petitioner/s
                                                             - Versus -

   State of Manipur &Anr.
                                                                               .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEMBIMOL SINGH 15.12.2021

Mr. E. Premjit, learned counsel appearing for the petitioner submitted

that the present application can be disposed of with a simple direction to the

respondents that whenever in-charge appointments are to be made to the

post of Executive Engineer in Water Resources Department, Manipur, such

in-charge appointment should be made in conformity with the directions

contained in the common judgment and order dated 18.04.2018 passed by

this Court in WP(C) No.748 of 2016, WP(C) No.5 of 2017, WP(C) No.281 of

2017 and WP(C) No.364 of 2017. Mr. Y. Ashang, learned Government

Advocate appearing for the respondents submitted that respondents have no

objection in granting such prayer.

In view of the above, the present petition is disposed of with the

direction that whenever in charge appointment is to be made to the post of

Executive Engineer, in the Water Resources Department, such in-charge

appointment should be made in conformity with aforesaid judgment and order

dated 18.04.2018, passed by this Court in WP(C) No.748 of 2016, WP(C)

No.5 of 2017, WP(C) No.281 of 2017 and WP(C) No.364 of 2017.

With the aforesaid directions, the present petition is disposed of

JUDGE

AB.Surjit