S. Baleshwar Singh vs State Of Manipur And 4 Ors
2026 Latest Caselaw 2889 Mani

Manipur High Court

S. Baleshwar Singh vs State Of Manipur And 4 Ors on 15 April, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                            Item no. 9 & 10

OINAM Digitally
       signed by
                             IN THE HIGH COURT OF MANIPUR
THOIB OINAM
       MEITEI
               THOIBA
                                       AT IMPHAL
A      Date:
       2026.04.16
       14:19:06                  WP(C) No. 266 of 2026 with
MEITEI +05'30'
                                 MC(WP(C)) No. 293 of 2026

S. Baleshwar Singh
                                                                            ... Petitioner
                                             - Versus -

State of Manipur and 4 Ors.
                                                                         ... Respondents

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

                                             ORDER

15.04.2026

[1] Heard Mr. S. Rupachandra, learned sr. counsel assisted by Mr. S. Rohen, learned counsel for the petitioner.

[2] By the present petition, the petitioner challenges the order dated 25.01.2026 issued by Deputy Secretary, Health & Family Welfare, Govt. of Manipur for posting of Medical Officers under the Health Service Manipur. The petitioner is aggrieved by posting of private respondent reflecting at sl. no. 25 as Medical Officer, Primary Health Centre, Phayeng with additional charge of Manipur Drugs Controller Service on the ground that the private respondent is not eligible for holding the post of State Drug Controller and the same post is being held by the petitioner on in-charge basis. The petitioner has also submitted a representation dated 02.02.2026 to the Director of Health Services, Manipur for his continuation as State Drugs Controller and it is stated that the representation is pending before the Director of Health Services, Manipur.

[3] The learned sr. counsel for the petitioner submits that the writ petition may be disposed of at this stage by directing the official respondents especially, respondent no. 2 (Director of Health Services, Manipur) to consider the representation submitted by the petitioner and pass a speaking order. [4] Mr. Th. Sukumar, learned GA for the State respondents submits that he may be given some time for taking instructions in this regard.

[5] Mr. W. Darakishwor, learned Sr. PCCG on behalf of respondent nos. 3 & 4 submits that the matter is between the petitioner and the State govt., respondent nos. 3 & 4 have no significant role.

[6] In the circumstances, 1(one) week time is granted to the State respondent to take instructions.

[7] List this case on 22.04.2026 in motion column.

[8] Registry is directed to reflect the name of Mr. Th. Sukumar and Mr. W. Darakishwor, learned Sr. PCCG as counsel for the respondents in the cause list.

JUDGE

Thoiba