Asem Shachinath Singh & vs State Of Manipur & Anr
2023 Latest Caselaw 336 Mani

Manipur High Court

Asem Shachinath Singh & vs State Of Manipur & Anr on 6 December, 2023

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                 30
             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

WP(C) No.620 of 2022

Asem Shachinath Singh &
2 Ors                                           ... Petitioners

                               -Versus-
State of Manipur & Anr                          ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 06.12.2023

Mr.H.Samarjit, learned Government Advocate seeks two weeks' time for filing counter affidavit.

Mr.Ch.Momon, learned counsel for the petitioner submits that counter has not been filed for a long time in spite of opportunity and it is pointed out that vide judgment and order dated 18.4.2018 passed by the learned single Judge in WP(C) No.186 of 2008 directed for reinstatement of the service of the petitioners within a period of one month with no backwages. In compliance of this direction, the Director, RD & PR, Manipur issued an order dated 20.03.2021 appointing the petitioners in the same post with immediate effect treating as fresh appointment in disregard of the direction of this Court for reinstatement.

Mr.Ch.Momon, learned counsel for the petitioner submits that the matter can be disposed of without filing counter. However, one last opportunity of two weeks' is granted to the State respondents to file counter affidavit.

If counter affidavit is not filed on the next date, the matter will be heard on the materials available on record.

List on 10.01.2024.

JUDGE

Priyojit