State Of Manipur & Anr vs Thangjam Naor Singh
2024 Latest Caselaw 351 Mani

Manipur High Court

State Of Manipur & Anr vs Thangjam Naor Singh on 19 August, 2024

                                                                                          Item No. 58
KHOIROM Digitally
          KHOIROM
                   signed by
                                         IN THE HIGH COURT OF MANIPUR
BIPINCHAN Date: 2024.08.20SINGH
          BIPINCHANDRA
                                                   AT IMPHAL
DRA SINGH 14:48:24 +05'30'

                                                MC(W.A.) No. 72 of 2024

              State of Manipur & Anr.
                                                                                     ... Applicants
                                                      - Versus -
              Thangjam Naor Singh
                                                                                    ... Respondent

B E FO R E HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU

19.08.2024 (Siddharth Mridul, CJ)

Heard Mr. H. Debendra, learned Deputy Advocate General

assisted by Mr. Dimal Kumar, learned counsel appearing on behalf of the

applicants.

The present application has been instituted on behalf of the

State of Manipur praying as follows:

(i) To call the records of Writ Petition being C.R. No. 498

of 1996 and W.A. No. 110 of 1996;

(ii) To examine the statement made by the

appellant/petitioner with regard to his initial

appointment at Tamenglong College made in the said

Writ Petition, CR No. 498 of 1996 and W.A. No. 110 of

1996 with the statement made in the W.P.(C) No. 150

of 2020;

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(iii) To set aside the impugned judgment and order dated

14.09.2023 passed in W.P.(C) No. 159 of 2020 and be

pleased to dismiss the Writ Petition, W.P.(C) No. 159

of 2020 and the present Writ Appeal, W.A. No. 93 of

2023;

(iv) To pass an appropriate order with the facts and

circumstances of the present case.

Issue notice.

Mr. A.P. Sahu, learned counsel accepts notice on behalf of

the respondent and without prejudice to his rights and contentions states

that he does not oppose the limited relief of calling for the records of the

petitions being CIVIL RULE No. 498 of 1996 and W.A. No. 110 of 1996, as

sought for the applicants.

In view of the foregoing as well as the averments made in

the application, the present application is allowed and disposed of.

                      JUDGE                     CHIEF JUSTICE



Bipin




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