Commissioner Secretary vs H.A. Maphok & Anr
2026 Latest Caselaw 2958 Mani

Manipur High Court

Commissioner Secretary vs H.A. Maphok & Anr on 16 April, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KHOIROM Digitally
          KHOIROM
                   signed by


BIPINCHAN BIPINCHANDRA
          SINGH
                                                                                  Item No. 1
DRA SINGH Date: 2026.04.17
          06:40:53 +05'30'
                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                          MC(WA) No. 11 of 2026

                    Commissioner Secretary, Education (S) & 2
                    Ors.
                                                                             ... Applicants
                                                   - Versus -

                    H.A. Maphok & Anr.
                                                                          ... Respondents

                                              BEFORE
                                HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA


                                                O R D E R

[M. Sundar, CJ]

16.04.2026

Captioned matter is listed under the cause list caption

'SERVICE NOT COMPLETED'.

Mr. Th. Vashum, learned State counsel for MC

applicants and Mr. S. Suresh, learned counsel for respondent No. 2

(The Senior Deputy Accountant General {A&E}, Manipur at Imphal)

are before this Court.

This Court is informed that respondent No. 1 (Shri H.A.

Maphok aged about 67 years S/o (L) H.A. Haryi Ex-Headmaster,

Pushing Junior High School, Ukhrul and a resident of Pushing Village

in Ukhrul District, Manipur) remains unserved and therefore

Page 1|2 captioned matter is listed under the cause list caption 'SERVICE NOT

COMPLETED'.

Ms. Sapana, learned counsel (Enrollment No. 130/2015)

with Thangmeiband Hijam Leikai, Imphal as address for service who

is present in Court accepts notice for respondent No. 1. This means

that all respondents are represented by their respective counsel.

As regards MC application, learned State counsel

requests for time citing inconvenience.

Afore-referred request of learned State counsel for

adjournment is acceded to.

List under a suitable cause list caption.

List on 21.05.2026.

                         JUDGE                     CHIEF JUSTICE

Bipin




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