State Of Manipur & Anr vs Mayanglambam Chitaranjan Singh & 8 Ors
2025 Latest Caselaw 360 Mani

Manipur High Court

State Of Manipur & Anr vs Mayanglambam Chitaranjan Singh & 8 Ors on 28 May, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KHOIROM Digitally
          KHOIROM
                   signed by

BIPINCHAN BIPINCHANDRA SINGH
          Date: 2025.05.28
DRA SINGH 16:40:32 +05'30'
                                                                                         Clubbed with
                                                                                   W.A. No. 102 of 2023

                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL

                                                  W.A. No. 92 of 2023
                      State of Manipur & Anr.
                                                                                       ... Appellants
                                                         - Versus -

                      Mayanglambam Chitaranjan Singh & 8 Ors.
                                                                                    ... Respondents


                                               B E F O R E
                               HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA


                                                       O R D E R

[K. Somashekar, CJ] 28.05.2025

The learned senior counsel namely, Mr. L. Shashibhushan appears for the appellant in the proceeding of W.A. No. 102 of 2023; Mr. Sukumar, learned Government Advocate appears for the appellants in W.A. No. 90 of 2023 and Mr. Boboy Potsangbam, learned CGSC appears for the respondents No. 7 to 11 in the proceeding of W.A. No. 102 of 2023 before this Court physically.

Whereas, the learned senior counsel namely, Mr. M. Devananda appearing for the private respondent No. 1 is facilitating a copy of the order rendered by the Hon'ble Supreme Court of India in Civil Appeal No(s). ....... of 2023 arising out of SLP (C) No(s). 13554 of 2020. This SLP proceeding is initiated against the order of the Co-ordinate Bench of this Court relating to dismissal of the delay application filed under Section 5 of the Limitation Act.

This submission made by the learned senior counsel appearing for the private respondents in this matter is taken on record.

Page 1|2 But, keeping in view of the order rendered by the Hon'ble Supreme Court, delay has been condoned and the matter will be remanded back to this Court for fresh consideration in accordance with law.

Whereas, the learned senior counsel appearing for the respondents is facilitating the order copy of the Co-ordinate Bench passed in W.A. No. 90 of 2023 arising out of W.P.(C) No. 282 of 2017 at para No. 11 of the Co-ordinate Bench indicating that it is hereby directed to absorb the writ petition in the post of Assistant Professor in the Department of Environment Science with effect from 1st September, 2016 forthwith. In the aforesaid order rendered by the Co-ordinate Bench at Para No. 10, it is also indicated that resultantly, the writ appeal fails and is accordingly dismissed.

A copy of this order is facilitated to the learned counsel appearing for the respondents for the purpose of reference and proceeding in this matter in accordance with law.

In the meanwhile, the learned senior counsel appearing for the appellant in the proceeding of W.A. No. 102 of 2023, submits that the facts in these matters are quite different and this submission made by the learned senior counsel is taken on record.

However, keeping in this view of the matter is concerned, both the learned counsel appearing for the parties be directed to submit their synoptic notes in terms of the argument advanced and also facilitate any reliance for the purpose of consideration and accordingly, made the observation. The synoptic notes be supplied in terse between them. Learned senior counsel for the respondents be directed to furnish copy of the judgment to the appellant for purpose of reference.

List the matter on 09.06.2025.

                               JUDGE                   CHIEF JUSTICE

Bipin




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