National Institute Of Technology vs Suchitra Wangkhem; & Ors
2025 Latest Caselaw 207 Mani

Manipur High Court

National Institute Of Technology vs Suchitra Wangkhem; & Ors on 11 August, 2025

             Digitally signed
KABORAMBA by KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2025.08.14
SINGH     00:16:12 -07'00'                                                           Sl. No. 46-49
                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL
                                             W.A. No. 120 of 2022

                            National Institute of Technology, Manipur; & Anr.
                                                                                   Appellants
                                                  Vs.
                            Suchitra Wangkhem; & Ors.
                                                                                Respondents

Clubbed with MC (W.A.) No. 200 of 2022 With MC [W.P. (C)] No. 488 of 2025 with W.P. (C) No. 67 of 2025 BEFORE HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA (ORDER) (K. SOMASHEKAR, C.J.) 11.08.2025 Learned DSGI for the National Institute of Technology, Mr. Kh.

Samarjit; learned senior counsel for the respondents in W.A. No. 120 of

2022, Mr. Kh. Tarunkumar; and learned counsel for the petitioners in W.P.

(C) No. 67 of 2025, Mr. Anjan Prasad Sahu are present before the Court

physically.

Learned DSGI for the National Institute of Technology, Mr. Kh.

Samarjit submits that he would be filing an affidavit and a copy of the same

has already been furnished to learned senior counsel, Mr. Kh. Tarunkumar

and learned counsel, Mr. Anjan Prasad Sahu, today.

Learned senior counsel for respondents in W.A. No. 120 of

2022, Mr. Kh. Tarunkumar facilitates judgment rendered by the Hon'ble

Supreme Court of India in Jaggo Vs. Union of India and Others in Civil Appeal

No. 014831 of 2024 arising out of Special Leave Petition (C) No. 5580 of

Page | 1 2024. In para 26 of the aforesaid judgment, the Hon'ble Supreme Court of

India referred to the judgment in Uma Devi, and wherein it is indicated that

this judgment aimed to distinguish between "illegal" and "irregular"

appointments. It categorically held that employees in irregular

appointments, who were engaged in the duly sanctioned posts and had

served continuously for more than ten years, should be considered for

regularization as a one-time measure.

Therefore, keeping in view the said observation made by the

Hon'ble Supreme Court of India in the aforesaid judgment are concerned, it

is deemed appropriate that the learned DSGI for the National Institute of

Technology, Manipur, Mr. Kh. Samarjit; learned senior counsel for the

respondents in W.A. No. 120 of 2022, Kh. Tarunkumar; and inclusive of the

learned counsel for the petitioners in W.A. No. 67 of 2025, Mr. Anjan Prasad

Sahu, be directed to clarify the status in relation to one-time measures

which has been observed by the Hon'ble Supreme Court of India in the

aforesaid judgment.

Learned DSGI, Mr. KH. Samarjit further submits that a status

report will be filed in relation to the issues in between the appellants and the

respondents and so also the petitioners in W.P. (C) No. 67 of 2025.

Hence, these matters would be listed on 25.08.2025.

                      JUDGE                              CHIEF JUSTICE
Sandeep



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