Ngangom Rambhapati Devi & 17 Ors vs Vrs
2026 Latest Caselaw 2388 Mani

Manipur High Court

Ngangom Rambhapati Devi & 17 Ors vs Vrs on 2 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAISHRA Digitally signed
         by LAISHRAM
M        DHAKESHORI
         DEVI
DHAKESH Date:
ORI DEVI 2026.04.02
         16:02:22 +05'30'
                                                                               Item Nos. 5-6
                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL

                     WP(C) No. 252 of 2026
                     Ngangom Rambhapati Devi & 17 ors.              ...Petitioner/s
                         Vrs.
                     State of Manipur & anr.                         ...Respondent/s

With MC(WP(C)) No. 273 of 2026

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

02.04.2026

Mr. N. Jotendro, learned senior counsel assisted by Md.

Abdul Baqee Khan, learned counsel appeared for the petitioners and Mr.

Th. Vashum, learned GA appeared for the respondents.

Issue notice, returnable within one week.

At the outset, the learned senior counsel appearing for the

petitioners submitted that the present writ petition can be disposed of

by directing the Director, Education (S), Government of Manipur

(Respondent No. 2) to consider the representations 18 in numbers dated

06-03-2026, 09-03-2026 and 10-03-2026 at (Annexure-A/4 colly)

submitted by the petitioners and to dispose of the same by issuing a

speaking order within a stipulated period.

Page 1 Mr. Th. Vashum, learned GA entered appearance and

accepts notice on behalf of the respondents, hence, no formal notice is

called for.

The learned GA seeks one week's time to get instruction

with regard to the disposal of the representations submitted by the

petitioners.

As prayed for by the learned GA, list these cases again on

10-04-2026.

JUDGE

Dhakeshori

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