Binobala Nongmeikapam vs The State Of Manipur Represented By The ...
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Binobala Nongmeikapam vs The State Of Manipur Represented By The ... on 27 August, 2024

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SHAMURAILATPA SHAMURAILATPAM SUSHIL                                                                    Page |1
M SUSHIL SHARMA SHARMA
                Date: 2024.08.30 15:15:40 +05'30'

                                                                                                         Item No. 35
                                                      IN THE HIGH COURT OF MANIPUR
                                                                AT IMPHAL

                                                             MC(WA) No. 77 of 2024
                                                             Ref:- WA No. 40 of 2024

                                               Binobala Nongmeikapam
                                                                                                Applicant
                                                                     Vs.
                                               The State of Manipur represented by the Addl. Chief Secretary
                                               Social Welfare and 4 Others
                                                                                            Respondents

                                                       BEFORE
                                 HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
                                 HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI

                                                                     ORDER

27.08.2024.

Siddharth Mridul, C.J.:

Mr. KN Choudhury, learned senior counsel assisted by Ms. N.

Babysonia, learned counsel appears on behalf of the applicant through Video

Conferencing.

The present application has been instituted on behalf of the

applicant praying as follows :

"In view of the above facts and circumstances Your Lordships be graciously pleased to

i) Pass an order staying/keeping in abeyance the impugned Judgment and Order dated 18-07-2024 passed in W.P.(C) No. 107/2023 as well as impugned promotion Order dated 30-01-2023;

ii) Pass such other order or orders or directions as to this Hon'ble Court may deem fit and proper in the interest of justice."

Page |2

Notice.

Ms. RK Emily, learned Deputy GA accepts notice on behalf of

respondents No. 1 to 3; Mr. AC Themreichan, learned counsel accepts notice

on behalf of respondent No.4, the MPSC and Mr. M. Gunedhor, learned

counsel accepts notice on behalf of respondent No. 5.

Having heard learned counsel appearing on behalf of the

applicant/appellant Mr. KN Choudhury, the learned senior counsel who

appears through Video Conferencing; Ms. RK Emily, learned Deputy GA

appearing on behalf of respondents No. 1 to 3; Mr. AC Themreichan, learned

counsel appearing on behalf of respondent No.4, the MPSC as well as Mr. M.

Gunedhor, learned counsel appearing on behalf of the contesting respondent

No. 5, Shri Jiteshwar Keisham, the present application is disposed with a

direction that any appointment made by the official respondents shall be

subject to the outcome of the appeal.

No further relief is prayed for.

The application is accordingly allowed in the above terms and

disposed of.

                         JUDGE                          CHIEF JUSTICE

Sushil