Laimayum Sabita Devi vs The Manipur Public School Society
2025 Latest Caselaw 543 Mani

Manipur High Court

Laimayum Sabita Devi vs The Manipur Public School Society on 2 September, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                          Item no. 39
OINAM Digitally
       signed by

THOIB OINAM
       THOIBA MEITEI
                     IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL
A      Date:
       2025.09.02
       17:24:23
MEITEI +05'30'           W.P. (C) No. 631 of 2018

 Laimayum Sabita Devi
                                                                       ... Petitioner
                                      - Versus -

 The Manipur Public School Society
                                                                     ... Respondent

                             B E F O R E
              HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                      ORDER

02.09.2025

Heard Mr. K. Bipinchandra Sharma, learned counsel for the petitioner and Mr. RK. Deepak, learned sr. counsel assisted by Mr. Jitin, learned counsel on behalf of the respondent.

The case of the petitioner is that she is a Librarian in Manipur Public School and as per judgment dated 03.10.2005 passed by the then Gauhati High Court, Imphal Bench in W.P. (C) No. 679 of 2005, it was held that a Librarian is a part of teaching staff in terms of the Byelaws of the CBSC to which Manipur Public School is affiliated. It is submitted that the order dated 03.10.2025 attains finality.

In the present writ petition, the petitioner is aggrieved by fixation of her pay scale as untrained Graduate Teacher and the same is in violation of the judgment dated 03.10.2005 passed by the then Gauhati High Court, Imphal Bench.

Mr. RK. Deepak, learned sr. counsel for the respondent submits that he may be given some time to go through the earlier judgment passed by the then Gauhati High Court, Imphal Bench in W.P. (C) No. 679 of 2005.

List this case on 18.09.2025 as part heard.

JUDGE

Thoiba