Manipur High Court
Representatives Of Lois vs State Of Manipur & Anr on 14 September, 2022
Item No. 56, 57 & 2
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 733 of 2022 with
WP(C) No. 194 of 2022 with
WP(C) No. 759 of 2022
Representatives of Lois, Wangoo Brnach
.....Petitioner/s
- Versus -
State of Manipur & Anr.
.... Respondent/s
BEFORE
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
14.09.2022
Heard Mr. Sh. Athoi Singh, learned counsel appearing for
the petitioner in WP(C) No. 194 of 2022, Mr. S. Samarjeet, learned
counsel appearing for the petitioner in WP(C) No. 733 of 2022. Heard
also Mr. Shyam Sharma, learned G.A. appearing for the respondents.
Since the facts and issues raised in the present 3 (three)
writ petitions are identical, the same are being disposed of by this
common order.
The present 3 (three) writ petitions have been filed with a
prayer for directing the Deputy Commissioner, Kakching to issue status
certificates to the individual applicants belonging to different Sageis as
mentioned hereunder:
(1) 19 (nineteen) identified Sageis in respect of Waikhong
Village, viz, (i) Sapam, (ii) Abujam, (iii) Sanasam, (iv)
Khuraijam, (v) Elangbam, (vi) Thoudam, (vii) Keisam,
(viii) Laishram, (ix) Khumanthem, (x) Oinam, (xi)
Kshetrimayum, (xii) Huidrom, (xiii) Chirom, (xiv)
Moirangthem, (xv) Soibam, (xvi) Hidam, (xvii) Angom,
(xviii) Hijam & (xix) Thounaojam;
(2) 11 (eleven) identified Sageis in respect of Sugnu Village,
viz, (i) Khaidem, (ii) Yumlembam, (iii) Nongmaithem, (iv)
Moirangthem, (v) Angom, (vi) Ningthoujam, (vii) Hijam,
(viii) Thokchom, (ix) Aheibam, (x) Abujam & (xi)
Sarangthem; and
(3) 8 (eight) identified Sageis in respect of Wangoo Village,
viz, (i) Amom, (ii) Loitongbam, (iii) Sanasam, (iv)
Khangembam, (v) Sagolsem, (vi) Yumnam, (vii)
Moirangthem & (viii) Laishram.
It has been submitted by the learned counsel appearing for
both the parties that similar issue with regard to granting scheduled
caste certificate to the applicants belonging to the aforesaid Sageis
residing in Waikhong Village, Sugnu Village and Wangoo Village had
already been decided by this Court in its judgment and order dated
09.11.2021 passed in WP(C) No. 86 of 2021 and that the issue raised
in the present 3 (three) writ petitions are squarely covered by the said
judgment and order dated 09.11.2021. The learned counsel appearing
for the petitioners submitted that the present writ petitions can be
disposed of in terms of the said judgment and order.
Mr. Shyam Sharma, learned G.A. appearing for the
respondents, submitted that in the counter affidavit filed by respondent
No. 2 in WP(C) No. 194 of 2022, it has been admitted by the authorities
that the Deputy Commissioner, Kakching is the competent authority to
consider and identify the eligible candidates and to issue scheduled
caste certificate. The learned counsel also fairly submitted that the
issue raised in the present writ petitions is squarely covered by the
aforesaid judgment and order dated 09.11.2021 passed by this Court in
WP(C) No. 86 of 2021 and the present writ petitions can be disposed of
in terms of the said judgment and order.
In view of the submissions of the learned counsel appearing
for the parties and on perusal of the record of the present cases, this
Court is of the view that the present writ petitions can be disposed of by
granting similar relief as has been granted by this Court in its judgment
and order dated 09.11.2021 passed in WP(C) No. 86 of 2021.
Accordingly, the present writ petitions are disposed of by
directing the Deputy Commissioner, Kakching to consider the claim of
the present petitioners strictly in terms of the judgment and order dated
09.11.2021 passed by this Court in WP(C) No. 86 of 2021 and to issue
necessary certificates. It is also directed that the whole process should
be completed within a period of 4 (four) months from the date of receipt
of a copy of this order
With the aforesaid directions, the present 3 (three) writ
petitions are disposed of.
JUDGE
joshua
KH. JOSHUA Digitally signed by KH.
JOSHUA MARING
MARING Date: 2022.09.14
16:42:48 +05'30'
