Thangjam Surchandra Singh & Anr vs Vrs
2025 Latest Caselaw 317 Mani

Manipur High Court

Thangjam Surchandra Singh & Anr vs Vrs on 12 March, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAISHRA Digitally signed
         by LAISHRAM
M        DHAKESHORI
         DEVI
DHAKESH Date:
ORI DEVI 2025.03.12
         15:19:08 +05'30'


                                                                                    Item No. 58
                                     IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL

                     WP(C) No. 721 of 2024
                     Thangjam Surchandra Singh & anr.                      ...Petitioner/s
                         Vrs.
                     State of Manipur & 3 ors.                             ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

12.03.2025

Heard Mr. Ng. Jotindra Luwang, learned counsel appearing

for the petitioners and Mrs. L. Monomala, learned GA appearing for the

respondents.

[2] The present writ petition has been filed with a prayer, inter

alia, for issuing a direction to the respondents to link up the past ad-

hoc services rendered by the petitioners prior to the date of

regularization of ad-hoc service as qualifying service only for the

purpose of availing pensionary and other retirement benefit.

[3] At the outset, learned counsel appearing for the petitioners

submitted that the petitioners will be satisfied for the time being if the

present writ petition is disposed of by issuing a simple direction to the

Principal Secretary/Commissioner/Secretary (CAF&PD), Government of

WP(C)No. 721 of 2024 Page 1 Manipur to consider the representation dated 06-09-2024 submitted

by the petitioners strictly on its own merit and keeping in mind the

judgment and order dated 11-10-2022 passed by this Court in

WP(C) No. 721 of 2020 and the Office Memorandum dated 11-12-

2023 issued by the Secretary (CAF & PD), Government of Manipur

and to dispose of the same by issuing an appropriate order within a

stipulated period.

[4] Mrs. L. Monomala, learned GA appearing for the

respondents fairly submitted that she has no objection in disposing of

the present writ petition as prayed for by the counsel appearing for the

petitioners.

[5] In view of the submission made by the counsel appearing

for the parties and on perusal of the record, this Court is of the

considered view that the interests of justice will be served by issuing

the following directions :-

(i) The Principal Secretary/Commissioner/Secretary (CAF&PD), Government of Manipur is hereby directed to consider the representation dated 06-09-2024 submitted by the petitioner strictly on its own merit and keeping in mind the judgment and order dated 11-10-2022 passed by this Court in WP(C) No. 721 of 2020 and the Office WP(C)No. 721 of 2024 Page 2 Memorandum dated 11-12-2023 issued by the Secretariat, Finance Department, Government of Manipur and to dispose of the same by issuing an appropriate order;

(ii) It is made clear that the whole exercise should be completed within a period of three months from the date of receipt of a certified copy of this order.

[6] With the aforesaid directions, the present writ petition is disposed

of.

                                                  JUDGE


Dhakeshori




WP(C)No. 721 of 2024                                                Page 3