Manipur High Court
Shri Tourangbam Brajakumar Singh vs Phurailatpam Vivekananda Sharma on 9 February, 2024
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
NINGOM Digitally signed
by NINGOMBAM
BAM VICTORIA DB Item Nos. 1-4
Date: 2024.02.09
VICTORIA 14:23:53 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WA No. 112 of 2023
Shri Tourangbam Brajakumar Singh.
...Appellant
- Versus -
Phurailatpam Vivekananda Sharma.
...Respondent
With
WA No. 113 of 2023
WA No. 114 of 2023
WA No. 115 of 2023
B EF O R E
HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
ORDER
09-02-2024
Siddharth Mridul (C.J.),
Heard Mr. M. Hemchandra, learned senior counsel assisted by
Mr. L. Sevananda, learned counsel appearing on behalf of the appellant in
WA No. 112 of 2023 and WA No. 113 of 2023 and respondent No. 2 in WA
No. 114 of 2023 and WA No. 115 of 2023; Mr. M. Rarry, learned Special
State Counsel appearing on behalf of State of Manipur in WA No. 112 of
2023 and WA No. 113 of 2023 and the appellants in WA No. 114 of 2023
and WA No. 115 of 2023; and Mr. H.S. Paonam, learned senior counsel
assisted by Mr. Ng. Jotindra Luwang, learned counsel appearing on behalf
of respondent No. 1 in WA No. 112 of 2023, WA No. 113 of 2023, WA No.
Mr. M. Rarry, learned Special State Counsel and Mr. M. Hemchandra,
learned senior counsel, in unison state that these connected appeals may
be disposed of whilst permitting the State of Manipur to consider the
appointment of in-charge Director (Environment & Climate Change),
Manipur afresh in accordance with office memoranda dated 03-10-2020 and
09-03-2021 respectively and in accordance with law within a period of eight
weeks from today.
Mr. H.S. Paonam, learned senior counsel assisted by
Mr. Ng. Jotindra Luwang, learned counsel appearing on behalf of
respondent No. 1, states he has no objection to the proposal made on behalf
of the Government of Manipur.
In view of the foregoing, these connected appeals are disposed of
whilst permitting the State Government to undertake the consideration for
the appointment of in-charge Director (Environment & Climate Change),
Manipur afresh in accordance with the aforementioned office memoranda
dated 03-10-2020 and 09-03-2021 and in accordance with law within a
period of eight weeks from today without being bound by the tentative
findings arrived at by the learned Single Judge in paragraph 29 of the
impugned judgment and order dated 15-12-2023 as well as the direction
issued consequently in paragraph 31 thereof.
However, liberty is reserved to the parties to approach this Court by
way of an appropriate application in the event of any difficulty in
implementing the directions contained herein.
Before parting with these matters, we make it clear that we have
expressed no opinion on the merit of the appeals before us and the
respective rights and contentions of the parties.
Copy of this order be furnished to all the learned counsel appearing
on behalf of the parties today itself.
JUDGE CHIEF JUSTICE
Victoria
