Manipur Home Guards Employees Welfare ... vs State Of Manipur; & Anr
2025 Latest Caselaw 476 Mani

Manipur High Court

Manipur Home Guards Employees Welfare ... vs State Of Manipur; & Anr on 9 April, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally
       by
                 signed

MBAM KABORAMBAM
       SAPANA CHANU
                                                                                   Item No. 79-81
SAPANA Date:
       2025.04.09
CHANU 15:49:24 +05'30'                IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL
                                         MC (WP (C)) No. 140 of 2025 With
                                         MC (WP (C)) No. 83 of 2025 With
                                              WP (C) No. 91 of 2025

                                   Manipur Home Guards Employees Welfare Association
                                                                          Applicant
                                                       Vs.
                                   State of Manipur; & Anr.              Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 09.04.2025

Mr. Shyam Sharma, learned GA appearing for the

respondents submitted that he received parawise comments and

the learned GA seeks 2 weeks' time for filing counter affidavit.

Ms. Rinika Maibam, learned counsel appearing for the

petitioner submitted that the present writ petition can be disposed

of by issuing a simple direction to the authority to take necessary

action in terms of the direction given by the Hon'ble Apex Court in

its judgment and order dated 17.03.2023 passed in Civil Appeal No.

8836 of 2022.

The submission of the learned counsel will be considered

after filing of the counter affidavit.

As prayed for, list these cases again on 12.05.2025.

JUDGE Sapana

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