Manipur High Court
Laishram Saratchandra Singh vs State Of Manipur & Ors on 28 January, 2025
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Digitally signed by
SHOUGRAKPAM SHOUGRAKPAM DEVANANDA
IN. 24
DEVANANDA SINGH
Date: 2025.01.28 16:01:16
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 673 of 2024
Laishram Saratchandra Singh ... Petitioner
Vs.
State of Manipur & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
28-01-2025
Heard Mr. K. Roshan, learned counsel appearing for the
petitioner; Mrs. L. Monomala, learned GA appearing for the respondent
No. 1 and Mr. H. Kenajit, learned counsel appearing for the respondents
No. 2 and 3.
The present writ petition has been filed with the prayer for
issuing a direction to the respondents to allow the petitioner to join
in the Loktak Development Authority (LDA) as Executive Engineer in
terms of the direction given earlier by this court in its Judgment and
Order dated 16-06-2016 passed in WP(C) No. 903 of 2013 and WP(C)
No. 59 of 2016 as well as direction given by this court in its Order dated
09-03-2017 passed in WP(C) No. 984 of 2016 and Order dated
29-10-2018 passed in WP(C) No. 126 of 2018.
The respondent No. 3 has recently filed an additional affidavit
dated 27-01-2025 wherein it has been stated that the competent
authority for LDA had already cleared for appointment of the petitioner
as Executive Engineer in the LDA in compliance with the direction given
by this court in the aforesaid Judgments and Orders and the same
has been sent to the Government for its administrative approval on
25-01-2025, a copy of which is enclosed as Annexure-C/1 to the said
WP(C) No. 673 of 2024 Contd.../-
additional affidavit. It has also been clearly stated in the said additional
affidavit that as soon as the LDA receives the administrative approval of
the Government, the appointment of the petitioner as Executive
Engineer in the LDA will be given into effect promptly.
Mr. H. Kenajit, learned counsel appearing for the respondents
No. 2 and 3 submitted that in view of the categorical statement made by
the respondent No. 3 in the additional affidavit, the present writ petition
can be disposed of.
Mr. K. Roshan, learned counsel appearing for the petitioner
fairly submitted that the present writ petition can be disposed of keeping
in view the submission made by the respondent No. 3 in the said
additional affidavit.
Recording the submission made by the learned counsel
appearing for the parties, this court is of the considered view that interest
of justice will be served if the respondents are directed to expedite the
process for appointment of the petitioner as Executive Engineer in the
LDA as soon as possible.
Ordered accordingly.
The present writ petition is hereby disposed of.
JUDGE
Devananda
WP(C) No. 673 of 2024 Contd.../-
SHOUGRAKPAM SHOUGRAKPAM DEVANANDA IN. 25
DEVANANDA SINGH
Date: 2025.01.28 16:01:42
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
(Ref:- WP(C) No. 673 of 2024)
Laishram Saratchandra Singh ... Applicant
Vs.
State of Manipur & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
28-01-2025
In view of the order passed today in the connected writ
petition, the present application stands disposed of.
JUDGE
Devananda
WP(C) No. 673 of 2024 Contd.../-
