Naorem Nena Devi; & Anr vs State Of Manipur; & Ors
2024 Latest Caselaw 477 Mani

Manipur High Court

Naorem Nena Devi; & Anr vs State Of Manipur; & Ors on 5 November, 2024

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
SINGH     Date: 2024.11.07                                                       Daily Item No. 23-26
          14:48:06 +05'30'                                                                With
                                                                                  Supple Item No. 1-4
                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                           W.A. No. 83 of 2022

                   Naorem Nena Devi; & Anr.
                                                                                     Appellants
                                              Vs.
                  State of Manipur; & Ors.
                                                                                 Respondents
                                                   With
                                         MC (W.A.) No. 96 of 2024
                                                   With
                                        MC (W.A.) No. 137 of 2022
                                                   With
                                         MC (W.A.) No. 7 of 2024
                                                   With
                                       MC [W.P. (C)] No. 638 of 2024
                                                   With
                                       MC [W.P. (C)] No. 101 of 2023
                                                   With
                                       MC [W.P. (C)] No. 314 of 2023
                                                   With
                                         W.P. (C) No. 403 of 2022

                                     BEFORE
               HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
               HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI
  05.11.2024
  Siddharth Mridul, C.J.:

The issue that arises for consideration in the present writ appeal is

whether Dr. Lairenjam Shangita Devi (respondent No. 6), was qualified to be

appointed as Assistant Professor in the Department of Paedodontics and Preventive

Dentistry at JNIMS, Imphal.

Mr. Lenin Hijam, learned Advocate General, Manipur, appearing on

behalf of the State as well as Mr. Y. Nirmolchand, learned senior counsel appearing

on behalf of the appellants, have invited out attention to communication dated

05.05.2022 with regard to verification of Experience Certificate in respect of

W.A. No. 83 of 2022 with others Page 1 Dr. Lairenjam Shangita Devi; Proceedings of the Meeting held on 14.02.2023 at

office chamber of Dean and Chairman, Fact Finding Committee in respect of Dr. L.

Shangita Devi; and Communication dated 16.12.2022, addressed by the Deputy

Secretary, Dental Council of India; to urge that Dr. Lairenjam Shangita Devi was

not qualified.

Mr. I. Denning, learned counsel appearing on behalf of Dr. Lairenjam

Shangita Devi (respondent No. 6), prays for and is granted two weeks' time to

obtain instructions in this behalf.

List on 03.12.2024.

In the meantime, the operation of the impugned judgment and order

dated 16.06.2022 passed in W.P. (C) No. 82 of 2022 shall remain stayed till the

next date of hearing.

                       JUDGE                             CHIEF JUSTICE
Sandeep




W.A. No. 83 of 2022 with others                                                Page 2