Manipur High Court
Rebika Soibam Chanu vs State Of Manipur on 31 July, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item no. 28
OINAM Digitally
signed by
THOIB OINAM
THOIBA MEITEI
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
A Date:
2025.08.01
16:33:23
MEITEI +05'30' W.P. (C) No. 630 of 2020
Rebika Soibam Chanu
... Petitioner
- Versus -
State of Manipur
... Respondent
B E F O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
31.07.2025
[1] None appears on behalf of the petitioner.
[2] Mr. H. Devendra, learned Dy. AG appearing along with Mr. A. Bheiya,
learned jr. Govt. counsel on behalf of the State respondent and Mr. S. Biswajit,
learned sr. counsel appearing along with Mr. H. Prabirkumar, learned counsel
appearing on behalf of the respondent nos. 4 & 5 fairly submit that the Post
Graduate Diploma certificate in Wildlife Management as prayed for by the
petitioner in prayer no. i. of the writ petition has not been considered by the
State respondents while considering their promotion to MFS Grade-II and will
not rely in future also.
[3] The learned Dy. AG for the State respondents draws the attention of this
Court in the para no. 7 of the counter affidavit filed by the State respondent nos.
1 & 2 and the same is reproduced below:
"7. That it is most respectfully humbly begs to state that if the State
Government is not relying upon Post-Graduate Diploma Certificate in Wildlife
Management of private respondents in giving promotion to MFS Grade-II and
will also not rely upon the said Post-Graduate Diploma Certificate in Wildlife
Management of Private respondents No. 4 & 5."
[4] At this stage, it is appropriate to reproduce the prayer of the writ petition
and the same is reproduced below:
i. issue writ of mandamus or any other appropriate writ/order/direction,
directing the respondents to cancel the impugned Post Graduate Diploma
in Wildlife Management certificate (ANNEXURE- A/ ) in the interest of
Justice,
ii. issue a writ/order/direction to set-aside and quash any subsequent
proceeding/order/notification pursuant to the said impugned Diploma
certificate for the ends of justice,
iii. issue rule nisi calling upon the respondent to show cause as to why the
prayer of writ petitioner shall not be granted and after hearing the parties
the rule be made absolute,
iv. pass any other appropriate order/ direction that the Hon'ble court deem fit
and proper in facts and circumstances of the case.
[5] On perusal of the prayer in the writ petition, the substantial relief prayed
for in the writ petition is for cancellation of the Post Graduate Diploma certificate
in Wildlife Management with respect to the respondent nos. 4 & 5 and to cancel
any subsequent proceeding order or notification based on the said Diploma
certificate.
[6] The learned sr. counsel for the respondent nos. 4 & 5 also draws the
attention of this Court to the observations made by this Court in order dated
20.12.2019 in W.P. (C) No. 898 of 2018 whereby, it was recorded that certificate
obtained by respondent no. 4 is genuine.
[7] In the additional affidavit dated 27.07.2022 filed by the petitioner herein,
it is stated that in judgment and order dated 19.02.2021 passed by the Ld. Single
Judge in a batches of writ petitions i.e. W.P. (C) Nos. 606 of 2020, 607 of 2020,
630 of 2020, 685 of 2020 and 31 of 2021, it was observed that the Diploma
certificates were obtained by the respondent nos. 4 & 5 herein by playing fraud.
However, no final decision was passed regarding the authenticity of the
certificates due to pendency of writ appeal in this regard.
[8] As stated by the State respondents in his counter affidavit that the said
Post Graduate Diploma certificate in Wildlife Management for respondent nos. 4
& 5 have not been considered by the State respondents while considering their
promotion to MFS Grade-II post and as such, the cause of the writ petition does
not survive and also there is no apprehension in future that such certificate will
be used by the State respondents for considering further promotion or giving
any relief to the respondent nos. 4 & 5. However, it is clarified that this Court
does not express any opinion on the certificate, as the writ petition is disposed
of as cause is not survived.
[9] In view of the above observations, the cause of the writ petition has
become infructuous.
[10] Accordingly, the present W.P. (C) No. 630 of 2020 is closed.
JUDGE
Thoiba
