Wahengbam William vs Union Public Service Commission & Anr
2024 Latest Caselaw 131 Mani

Manipur High Court

Wahengbam William vs Union Public Service Commission & Anr on 12 April, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                     Item No. 3-4




                   IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL
WP(C) No. 263 of 2024
Wahengbam William                                     ... Petitioner/s
      Vs.
Union Public Service Commission & anr.                ... Respondent/s

With MC(WP(C)) No. 222 of 2024

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

12-04-2024

Heard Mr. S. Biswajit, learned senior counsel assisted by

Ms. Ishwari, learned counsel appearing for the petitioner.

Issue notice in both the writ petition and the stay application,

returnable within four weeks.

Mr. Amarjit Naorem, learned Nodal counsel entered

appearance and accepts notice on behalf of respondent No. 1 and Ms. I.

Bimola, learned counsel accepts notice on behalf of respondent No. 2

and hence, no formal notice is called for.

It has been submitted by the learned senior counsel

appearing for the petitioner that the issue raised in the present petition is

squarely covered by the common judgment and order dated 04-10-2019

passed by this Court in WP(C) No. 1047 of 2018 and other connected writ

petitions and that the present writ petition can be disposed of in terms of

the earlier judgment and order.

Item No. 3-4

Mr. Amarjit Naorem, learned Nodal Counsel and Ms. I.

Bimola, learned counsel appearing for the respondents seek some time

to get instruction from the authorities in this regard.

As prayed for, list these cases again on 13-05-2-24.

JUDGE

Dhakeshori LAISHRAM Digitally LAISHRAM signed by

DHAKESH DHAKESHORI DEVI Date: 2024.04.12 ORI DEVI 12:05:10 +05'30'