Yumlembam Surjit Singh vs Manipur Public Service Commission & 2 ...
2025 Latest Caselaw 503 Mani

Manipur High Court

Yumlembam Surjit Singh vs Manipur Public Service Commission & 2 ... on 27 August, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
                                                                                                  Serial No. 21
DRA SINGH Date: 2025.08.27

                                                IN THE HIGH COURT OF MANIPUR
          16:59:20 +05'30'



                                                          AT IMPHAL
                                                       MC(WA) No. 22 of 2025

                              Yumlembam Surjit Singh
                                                                                               ... Applicant
                                                               - Versus -

                              Manipur Public Service Commission & 2 Ors.
                                                                                           ... Respondents



                                                      B E F O R E
                                      HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                       HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA


                                                            O R D E R

[K. Somashekar, CJ] 27.08.2025 This application proceeding is initiated by the applicant being

a third party whereby seeking for leave to prefer an appeal relating to order

rendered by the Ld. Single Judge on the writ side by passing a common

judgment and order dated 02.05.2022 in W.P.(C) No. 375 of 2019 and its

batches.

Learned counsel for the applicant, Mr. Keisham Kishan is

present before this Court. Learned senior counsel for the respondents, Mr.

M. Rarry is present before this Court physically.

Whereas, in this application, the applicant is seeking for leave

to prefer an appeal which is indicated in the office noting but, the applicant

was not a party in the proceeding of W.P.(C) No. 375 of 2019, in which the

impugned judgment and order has been rendered by the Ld. Single Judge

which is detrimental as it is passed in violation of Chapter IV Para/Rule 3

(1) e of Manipur High Court Rules, 2019.

Page 1|2 It is further contended that the impugned order was rendered

without hearing the appellant/applicant and also similar matter challenging

the said rules which has already been admitted and passed order with the

direction by the Ld. Co-ordinate Bench in W.P.(C) No. 312 of 2022 as clearly

directed in its order dated 11.05.2022. This contentious contention has

been taken by the learned counsel for the applicant whereby seeking for

leave to prefer an appeal which is stated supra.

On the contrary, the learned senior counsel, Mr. M. Rarry is

submitting that even though the order has been rendered by the Ld. Single

Judge in W.P.(C) No. 375 of 2019, the applicant was not made a party to

the proceeding and therefore, it needs not to prefer appeal. On this only

premises, the said learned senior counsel is seeking for dismissing the the

application. It is further contended that the petitioner in the original writ

petition whereby common order has been rendered, they have not

preferred any appeal relating to the impugned order which has been

rendered by the Ld. Single Judge on the writ side in common order which

his indicated herein.

However, keeping in view of the reasons stated in the

application and in view of the submission made by the learned counsel for

the applicant who is seeking for leave to prefer an appeal and even though

he was not made a party in the writ proceeding, the application does not

have any substance for granting leave as sought for.

Consequently, the present application stands dismissed.

                                   JUDGE                CHIEF JUSTICE
Bipin

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