Manipur High Court
Indira Sarangthem vs Athokpam Herojit Singh And 2 Others on 11 June, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
SHAMURAILATPAM Digitally signed by
SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA Date: 2025.06.12 16:55:36 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Review. Pet. No. 24 of 2025
Indira Sarangthem
Petitioner
Vs.
Athokpam Herojit Singh and 2 Others
Respondents
Clubbed with MC(WP(C)) No. 66 of 2025
With Review. Pet. No. 25 of 2025
With WP(C) No. 76 of 2025
BEFORE
HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
(K. Somashekar, C.J.)
11.06.2025
Learned senior counsel Mr. S. Biswajit Meitei for the petitioner
in WP(C) No. 76 of 2025 which is connected with the proceedings of Review.
Pet. No. 24 of 2025, MC(WP(C)) No. 66 of 2025 and Review. Pet. No. 25 of
2025 is present before the court physically. The aforesaid senior counsel in
this matter is seeking some short accommodation on the premises that on
the ongoing situation in the State of Manipur inclusive of Imphal, that he
cannot submit synoptic notes on the parts of the petitioners.
Whereas the learned senior counsel Mr. M. Devananda, for the
respondent No. 3 and similarly, the learned senior counsel Mr. BP Sahu, for
the respondents No. 1 and 2 and whereby both the aforesaid senior counsels
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are present before the court physically and submitting and also referring to
the preceding order sheet dated 04.06.2025 that these matters would be
listed on this day for submitting the synoptic notes on the parts of the
petitioners in the aforesaid writ petitions but the learned senior counsel for
the petitioner is seeking some short accommodation on the premises that
the ongoing situation in the State of Manipur and also in further submitting
that these matters may be listed on Monday to submit the synoptic notes,
this submission which is made by the learned senior counsel Mr. BP Sahu
and that submission has been opposed by the learned senior counsel for the
respondent Nos. 1, 2 and 3 respectively.
Whereas the learned senior counsel Mr. M. Devananda for the
respondent No. 3 in the aforesaid proceedings submitting and also referring
the judgment rendered by the Hon'ble Supreme Court of India reported in
(2001) 4 SCC 734 in the case of Vinoy Kumar vs. State of U.P. & Ors.
and particularly referring to paragraph No. 2 that it is specifically made an
observation and also passing order that a person shall have no locus standi
to file a writ petition if he is not personally affected by the impugned order
or his fundamental rights have neither been directly or substantially invaded
nor is there any imminent danger of such rights being invaded or his
acquired interests have been violated ignoring the applicable rules.
Whereas, this writ petition has been filed by the petitioner
making use of provision of Article 226 of the Constitution of India, mere
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because filing of this writ petition, it cannot be said that unless hearing the
submission of both the sides relating to the maintainability of the writ
petitions as wherein the learned senior counsel for the respondent No. 3
appraising the submission in respect of the maintainability of the writ petition
as well as the locus standi of this writ proceeding to approach this Court by
referring the aforesaid judgment rendered by the Supreme Court of India.
Similar submission has been made by the learned senior
counsel for the respondents No. 1 and 2/Central Agricultural University (for
short CAU).
This writ petition has been filed by the petitioner by
challenging the order passed by the CAT in OA No. 213 of 2024 dated
31.07.2024, the detail submission made by the learned senior counsel for
the petitioner and so also the detail submission made by the learned senior
counsel for the respondents No. 1, 2 and 3 respectively has been maintained
in the preceding order sheet dated 04.06.2025. Whereas in para 8 it reveals
that the learned senior counsel for the petitioner submitting that he wants
to submit synoptic notes based on the impugned order dated 31.07.2024
inclusive of the service of the respondent No. 3 as a dean after the
superannuation at the age of 65 years.
These all are the submissions which have been made by the
learned senior counsel on the part of the respondents No. 1, 2 and 3
respectively and so also the learned senior counsel for the petitioner in
respect of the aforesaid proceedings, but the learned senior counsel for the
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petitioners in these matters seeking some short accommodation to submit
the synoptic notes on their parts for arguments.
The aforesaid writ petition has been connected with the
remaining proceedings which is indicating herein and therefore, keeping in
view the issues in between the petitioner and the respondents respectively
and also the issues in between the petitioner and the respondents
respectively and more importantly the issues of the respondent No. 3, it is
required to be addressed in detail and therefore, keeping in view the
submission made by the learned senior counsel for the respondent No. 3
and equally the submission made by the learned senior counsel for the
respondent No. 1 and respondent No. 2 are concerned it is stated that the
submission in detail has been made by them and therefore, these matters
would be taken as "heard in part".
Subsequently, keeping in view the submission made by the
learned senior counsel for the petitioner and even though on the ongoing
situation in Imphal city, it is deemed appropriate that the submission made
by the learned senior counsel for the petitioner for submitting the synoptic
notes be permitted, but in a given peculiar facts and circumstances are
concerned, it is deemed appropriate that time is to be granted to the counsel
to submit synoptic notes on the parts of the petitioner and copy of the same
shall be furnished to the counsel for the Respondent No. 1, respondent No.
2 and respondent No. 3 well in advance that is, on or before 16th June, 2025.
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Whereas, the learned senior counsel for the respondents No.
1 and 2 submitting that even though the matters would be listed on 16 th
June, 2025 but having some personnel inconveniences but in this matter
keeping in view the submission made by the aforesaid counsel for the
respondent Nos. 1 and 2 and more so, the aforesaid counsel has addressed
the arguments on their parts and therefore, heard arguments on the part of
respondents No. 1 and 2 and also inclusive of learned senior counsel for the
respondent No. 3 and also it is stated that the matter has been heard in part
on the parts of the respondents and inclusive of the submission made by the
learned senior counsel for the petitioners but senior counsel for the
petitioners in the aforesaid proceedings seeking some short accommodation
only to submitting the synoptic notes on the aforesaid reasons which is
stated (supra).
Therefore, keeping in view the submission made by the
learned senior counsel for the petitioner and inclusive of the submission
made by the learned senior counsel for the respondent No. 1, respondent
No. 2 and respondent No. 3 respectively which is stated that these matters
would be taken as heard in part.
Accordingly, made an observation.
The aforesaid writ proceeding has to be listed along with the
proceeding in Cont.Cas(C) No. 80 of 2025.
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However, in a given peculiar facts and circumstances of these
matters, it is stated that if there is no progress on the parts of the petitioner
to submit the synoptic notes on or before 16th June, 2025, it is stated that
the submission which is made by the learned senior counsel has to be taken
for consideration and proceed in further in the aforesaid proceeding in
accordance with law.
Accordingly, made an observation and also to be stated that if
there is no further arguments on their side and even though the learned
senior counsel for the petitioner has to submit the synoptic notes on their
parts and copy of the same to be furnished to the learned senior counsel for
the respondents No. 1, 2 and 3 respectively and upon the synoptic notes,
the learned senior counsel to be proceeded to submitting in further apart
from the arguments which have been advanced by them and then matters
would be taken as heard on their parts.
Accordingly, made and observation.
Consequently, these matters would be listed on 16.06.2025 for
further arguments if any and submit the synoptic notes on the part of the
petitioners.
JUDGE CHIEF JUSTICE
Sushil
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