Terich Tontang vs Vrs
2026 Latest Caselaw 1107 Mani

Manipur High Court

Terich Tontang vs Vrs on 23 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAIRENM Digitally signed
AYUM by LAIRENMAYUM
INDRAJE INDRAJEET                                                     Item Nos. 18 & 19
        SINGH
ET      Date: 2026.02.23
                              IN THE HIGH COURT OF MANIPUR
        16:09:35 +05'30'                AT IMPHAL
SINGH
                                        WP(C) No. 41 of 2024
                                                With
                                       MC(WP(C)) No. 19 of 2024

             Terich Tontang                                  ...Petitioner/s
                 Vrs.
             Union of India & 2 ors.                        ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

23.02.2026

Mr. Kh. Samarjit, learned senior counsel and DSGI assisted

by Mr. N. Nongdamba, learned counsel, appeared for the respondents

and submitted that subsequent to filing of this writ petition, the

authorities have make necessary correction in the impugned

advertisement by reserving 2(two) posts for persons with disabilities

and the selection process has been taken up by the authorities and

thereafter short listed candidates have been notified. The learned DSGI

further submitted that the present petitioner is one of the candidates

who is found to be eligible and amongst the short listed candidates.

In view of the above, it has been submitted by the learned

DSGI that the present writ petition has become infructuous and the

same can be closed.

Page 1 Mr. N. Ibotombi, learned senior counsel assisted by Mr. Th.

Ningtamba, learned counsel appearing for the petitioner, submitted that

he may be given 2(two) days' time to verify and to get necessary

instructions from the petitioner.

In view of the submission made above, let these cases be

listed again on 26.02.2026.

JUDGE

Indrajeet

Page 2