Soibam Ibomcha Singh vs Principal Accountant General (A And E) ...
2023 Latest Caselaw 346 Mani

Manipur High Court

Soibam Ibomcha Singh vs Principal Accountant General (A And E) ... on 14 December, 2023

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORAMBAM
SAPANA CHANU
Digitally signed by
KABORAMBAM SAPANA
CHANU
Date: 2023.12.14 15:34:58                                                                              Item No. 10
                                                  IN THE HIGH COURT OF MANIPUR
-08'00'




                                                            AT IMPHAL

                                                           WP (C) No. 863 of 2023

                                          Soibam Ibomcha Singh
                                                                                          Petitioner
                                                                Vs.
                                          Principal Accountant General (A and E) Manipur; & Ors.
                                                                                       Respondents

                                                    BEFORE
                                   HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
                                                    ORDER

14.12.2023

Heard Mr. Th. Kunjaraj Singh, learned counsel appearing for the petitioner.

Issue notice, returnable within 3 (three) weeks. Mr. Niranjan Sanasam, learned Government Advocate entered appearance and accepts notice on behalf of the respondents No. 2, 3 & 4.

Ms. Brizet, learned counsel entered appearance and accepts notice on behalf of the respondent No. 1, hence, no formal notice is called for.

It has been submitted by the learned counsel appearing for the petitioner that the issue raised in the present writ petition is squarely covered by the judgment and order dated 13.07.2022 passed by this Court in WP (C) No. 574 of 2021, which has been upheld by the Appellate Court as well as by the Hon'ble Apex Court and as such, the present writ petition can be disposed of by granting similar relief which was given in the aforesaid writ petition.

Mr. Niranjan Sanasam, learned Government Advocate and Mr. S. Samarjeet, learned senior panel counsel appearing for the respondents seek 3 (three) weeks' time to get instructions.

As prayed for, list this case again on 01.02.2024.

JUDGE Sapana

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