Manipur High Court
Thingbaijam Naresh Kumar vs State Of Manipur; & Ors on 11 September, 2025
Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
Date: 2025.09.12
SINGH 16:26:16 +05'30' Sl. No. 22 & 23
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.A. No. 46 of 2025
Thingbaijam Naresh Kumar
Appellant
Vs.
State of Manipur; & Ors.
Respondents
Clubbed with
MC (W.A.) No. 90 of 2025
BEFORE
HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
(ORDER)
(K. SOMASHEKAR, C.J.)
11.09.2025
Learned senior counsel for the appellant, Mr. N. Kumarjit is
present before the Court physically.
However, in these matters, it is required for issuance of process
against the respondents.
Accordingly issue process against the respondents to
participate in these matters.
Learned Government Advocate, Mr. S. Nepolean accepts notice
on behalf of respondent No. 1 & 2; learned senior counsel, Mr. H.S. Paonam
accepts notice on behalf of respondent Nos. 3, 4 & 5; and learned senior
counsel, Mr. S. Rupachandra accepts notice on behalf of respondent No. 7.
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The appellant is directed to furnish requisite fee for issuance
of notice against respondent No. 6 and thereafter the Registry shall issue
notice against respondent No. 6.
Whereas, learned senior counsel for the appellant/applicant,
Mr. N. Kumarjit submits that the proceeding in MC (W.A.) No. 90 of 2025
has been initiated seeking stay of the order dated 01.09.2025 rendered by
the learned Single Judge on the writ side in W.P. (C) No. 694 of 2024. Similar
relief has been sought in para 11 of the writ appeal, wherein para 11(i)
indicates that if the impugned judgment and order is not stayed, the State
respondents may process for issuing the final seniority list at any time in
compliance of the impugned judgment and order rendered by the learned
Single Judge on the writ side.
The aforesaid learned senior counsel has taken us through the
reasons stated in para 11 (ii) that the State respondents at any time may
process for giving promotion to the next higher post of Executive Engineer
in Education Engineering Wing, Education (S) Department on the basis of
final seniority list to be prepared on the basis of the impugned judgement
and order dated 01.09.2025.
However the appeal is nothing but continuity of the proceeding
and more so, revisiting the impugned judgment and order rendered by the
learned Single Judge on the writ side, but in this matter, the learned
Government Advocate, Mr. S. Nepolean and learned senior counsel, Mr. HS
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Paonam who are in the rank of respondents, stoutly objected in granting
interim stay as being sought by the appellant in this matter.
However, keeping in view the reasons stated in these matters,
it is deemed appropriate that the impugned judgment and order dated
01.09.2025 rendered by the learned Single Judge on the writ side in W.P.
(C) No. 694 of 2024 is hereby stayed till the next date of hearing.
Consequently, these matters would be listed on 23.09.2025.
In the meanwhile, learned counsel for the respondents are
permitted to file their response, if any, or file an application to proceed
further in the matter in accordance with law.
JUDGE CHIEF JUSTICE
Sandeep
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