Manipur Pollution Control Board vs Khwairakpam Suchitra Chanu
2026 Latest Caselaw 2897 Mani

Manipur High Court

Manipur Pollution Control Board vs Khwairakpam Suchitra Chanu on 15 April, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM                                                      Item No. 1 - 2 & 12 - 13
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2026.04.16
          13:27:41 +05'30'
                                     IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL
                                             W.A. No. 60 of 2025

                        Manipur Pollution Control Board, Imphal &
                        3 Ors.
                                                                          ... Appellants
                                                   - Versus -
                        Khwairakpam Suchitra Chanu
                                                                        ... Respondent
                                                    With
                                            MC(WA) No. 124 of 2025

                        Manipur Pollution Control Board, Imphal &
                        3 Ors.
                                                                          ... Appellants
                                                   - Versus -
                        Khwairakpam Suchitra Chanu
                                                                        ... Respondent

                                                      AND

                                             W.A. No. 43 of 2021
                        Manipur Pollution Control Board, Imphal &
                        4 Ors.
                                                                          ... Appellants
                                                   - Versus -
                        Khwairakpam Suchitra Chanu
                                                                        ... Respondent

                                                    With
                                             W.A. No. 124 of 2022

                        Manipur Pollution Control Board, Imphal &
                        2 Ors.
                                                                          ... Appellants
                                                   - Versus -

                        Khwairakpam Suchitra Chanu & 2 Ors.


                                                                           Page 1|3
                                                         ... Respondent
                      BEFORE
        HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
          HON'BLE MR. JUSTICE A. BIMOL SINGH

                           O R D E R

[M. Sundar, CJ]

15.04.2026

[1] Ms. Khwairakpam Suchitra Devi's service as Senior

Scientific Assistant in 'Manipur Pollution Control Board' ('MPCB' for

the sake of convenience) is nucleus of captioned matter.

[2] Afore-referred Ms. Khwairakpam Suchitra Devi who was

a contractual employee disengaged vide an order made by MPCB,

the same was challenged by way of a writ petition which was allowed

wherein direction for regularization was also given, State filed review

against this order and review was dismissed. Assailing the writ

petition order and review petition order, captioned W.A. No. 43 of

2021 and W.A. No. 124 of 2022 have been filed by the State i.e.

MPCB, notice has been ordered and respondents have entered

appearance through their respective counsel and matters are

pending.

[3] In the above scenario, another writ petition filed by Ms.

Khwairakpam Suchitra Devi seeking a direction regarding

continuation of her service was also allowed vide order dated

02.07.2025 in W.P.(C) No. 121 of 2009 and assailing this 02.07.2025

order captioned W.A. No. 60 of 2025 has been filed.

Page 2|3 [4] Mr. M. Devananda, learned Senior Advocate and

Additional Advocate General instructed by Mr. Jyotsana, learned

State counsel for MPCB is before this Court.

[5] As W.A. No. 60 of 2025 is dovetailed along with other

two writ appeals, issue notice in W.A. No. 60 of 2025 also.

[6] Mr. Trimalchandra, learned counsel who has lodged a

caveat is before this Court on the Video Conferencing (VC) platform

and he accepts notice for lone respondent in W.A. No. 60 of 2025

also.

[7] Both sides agreed that captioned three writ appeals can

be taken up together and heard out in the ensuing listing/s.

[8] Learned State counsel submitted that possibility of

giving a quietus to the matter will also be examined in the

interregnum.

[9] List captioned matters on 13.05.2026.

                         JUDGE                    CHIEF JUSTICE

Bipin




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