Paonam Khengba Meitei vs State Of Manipur & 3 Ors
2025 Latest Caselaw 97 Mani

Manipur High Court

Paonam Khengba Meitei vs State Of Manipur & 3 Ors on 21 July, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                     1
LAIREN Digitally
       signed by
MAYUM LAIRENMAYU
       M INDRAJEET                                                                  Item No. 79
INDRAJ SINGH                     IN THE HIGH COURT OF MANIPUR
       Date:
EET    2025.07.21
                                           AT IMPHAL
       17:03:07
SINGH +05'30'
                                         WP(C) No. 485 of 2023
                         Paonam Khengba Meitei                             Petitioner
                          Vs.

                         State of Manipur & 3 ors.                         Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 21.07.2025

Mr. N. Zequeson, learned counsel appearing for the petitioner, submitted that the petitioner along with 3(three) other incumbents were terminated from service by an order dated 30.06.2022 without holding a departmental enquiry.

It has been submitted that in respect of the other 3(three) incumbents who have been terminated along with the present petitioner under the same impugned termination order, this Court has directed the authorities to reinstate them in the Judgment & Order passed by this Court on 25.06.2025 in WP(C) No. 539 of 2023 and two others connected writ petitions.

The learned counsel, accordingly, submitted that the present writ petition can be disposed of by granting the same relief as has been granted by this Court in the aforesaid writ petitions.

Mr. Shyam Sharma, learned G.A. appearing for the respondents, seeks 1(one) week time to peruse the said Judgment & Order.

As prayed for by the learned G.A., list this case again on 30.07.2025.

Earlier interim order shall continue till the next date.

JUDGE Indrajeet