State Of Manipur & 3 Ors vs Alan Kamei Aka Majalan Kamei & 5 Ors
2026 Latest Caselaw 1260 Mani

Manipur High Court

State Of Manipur & 3 Ors vs Alan Kamei Aka Majalan Kamei & 5 Ors on 26 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                              Item No. 75-76


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                   MC(WP(C) No. 177 of 2026 with
                    MC(WP(C) No. 178 of 2026

       State of Manipur & 3 Ors.
                                                      .....Petitioner/s

                                   - Versus -

       Alan Kamei Aka Majalan Kamei & 5 Ors.
                                                      .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

26.02.2026

[1] Present Mr. Dimal Kumar Haobam, learned Jr. G.A. for the applicant/State, Mr. L. Sevananda, learned counsel for respondent No. 1/writ petition and Ms. Pamchui, learned counsel for the Union of India. [2] By the present two applications i.e. MC(WP(C) No. 177 of 2026 [Ref: WP(C) No. 112 of 2022] & MC(WP(C) No. 178 of 2026 [Ref:

WP(C) No. 893 of 2021], the applicants are praying for correcting the memo of parties of the common judgment & order dated 19.12.2022 passed by this Court in WP(C) Nos. 112 of 2022 & 893 of 2021. [3] It is stated that in the writ petition being WP(C) No. 112 of 2022, there ought to be six respondents. However, in the memo of parties of the impugned order, respondent No. 6 i.e. Union of India is left out. In WP(C) No. 893 of 2021, there ought to be five respondents. But in the memo of parties of the common judgment dated 19.12.2022, only three respondents are listed and respondent Nos. 4 & 5,i.e State of Manipur and Principal Secretary (Home), Government of Manipur are missing.

[4] It is also stated that review petitions against the order dated 19.12.2022 are pending before the Ld. Single Judge and the writ appeals are also pending before the Hon'ble Division Bench of this Court. It is prayed that the memo of parties of judgment dated 19.12.2022 may be corrected as mentioned in the applications. The correct and proposed memo of parties are reproduced as:

"IN THE HIGH COURT OF MANIPUR AT IMPHAL

Alan Kamei Aka Majalan Kamei, aged about 38 years, S/o Late Gaitaurei Kamei, Kambiron Village, P.O. & P.S. Nungba, Noney District, Manipur.

.....PETITIONER

-VERSUS-

1. The State of Manipur through the Chief Secretary, Government of Manipur, Secretariat Complex, P.O. & P.S. Imphal, West District Manipur.

2. Commissioner of Vigilance, Secretariat Complex, P.O. & P.S. Imphal, Imphal West District, Manipur.

3. The Director of Vigilance & Anti Corruption Department, Government of Manipur, Secretariat Complex, P.O. & P.S. Imphal, Imphal West District, Manipur.

4. The Superintendent of Police, Vigilance, Manipur, P.O. & P.S. Lamphel, Imphal West D.C. Complex, Imphal West District, Manipur.

5. Shri Dinganglung (Dipu) Gangmei, Deputy Commissioner, P.O. & P.S. Kakching, Kakching District, Manipur.

....PRIVATE RESPONDENTS

6. Union of India represented by the Deputy Secretary DoPT, Department of Personnel & Training Ministry of Personnel, PG & Pension, Government of India, North Block, New Delhi-110001.

......RESPONDENTS

Alan Kamei Aka Majalan Kamei, aged about 38 years, S/o Late Gaitaurei Kamei, Kambiron Village, P.O. & P.S. Nungba, Noney District, Manipur.

... PETITIONER

-VERSUS-

1. The Director, State Vigilance Department, P.O. & P.S., Imphal, Imphal West District, Manipur.

2. The Superintendent of Police, Vigilance, Manipur, P.O. & P.S., Lamphel, Imphal District, Manipur.

3. Shri Dinganglung (Dipu) Gangmei, Deputy Commissioner, P.O. & P.S. Kakching, Kakching District, Manipur.

4. The State of Manipur represented by the Chief Secretary, New Secretariat, Babupara - Babupara- P.O. & P.S., Manipur, Imphal-795001.

5. The Principal Secretary, Home Department, New Secretariat, Babupara - Babupara- P.O. & P.S., Manipur, Imphal-795001.

.....RESPONDENTS"

[5] Mr. L. Sevananda, learned counsel for respondent No. 1/writ petitioner, has no objection as the proposed correction will not change the merit of the case.

[6] Ms. Pamchui, learned counsel for the Union of India, has also no objection.

[7] This Court has perused the materials on record. In the memo of parties of common judgment dated 19.12.2022 in WP(C) No. 112 of 2022, the Union of India as respondent No. 6 is missing and in WP(C) No. 893 of 2021, respondent Nos. 4 & 5 i.e. State of Manipur and Principal Secretary (Home), Government of Manipur are also missing. This Court is of the opinion that by making necessary correction, as prayed for, in the memo of parties of the common judgment dated 19.12.2022, it will not affect the merit of the case. [8] In the circumstances, misc. applications are allowed and the memo of parties of WP(C) Nos.112 of 2022 & 893 of 2021 in the common judgment dated 19.12.2022 be read as follows:

"IN THE HIGH COURT OF MANIPUR AT IMPHAL

Alan Kamei Aka Majalan Kamei, aged about 38 years, S/o Late Gaitaurei Kamei, Kambiron Village, P.O. & P.S. Nungba, Noney District, Manipur.

.....PETITIONER

-VERSUS-

1. The State of Manipur through the Chief Secretary, Government of Manipur, Secretariat Complex, P.O. & P.S. Imphal, West District Manipur.

2. Commissioner of Vigilance, Secretariat Complex, P.O. & P.S. Imphal, Imphal West District, Manipur.

3. The Director of Vigilance & Anti Corruption Department, Government of Manipur, Secretariat Complex, P.O. & P.S. Imphal, Imphal West District, Manipur.

4. The Superintendent of Police, Vigilance, Manipur, P.O. & P.S. Lamphel, Imphal West D.C. Complex, Imphal West District, Manipur.

5. Shri Dinganglung (Dipu) Gangmei, Deputy Commissioner, P.O. & P.S. Kakching, Kakching District, Manipur.

....PRIVATE RESPONDENTS

6. Union of India represented by the Deputy Secretary DoPT, Department of Personnel & Training Ministry of Personnel, PG & Pension, Government of India, North Block, New Delhi-110001.

......RESPONDENTS

Alan Kamei Aka Majalan Kamei, aged about 38 years, S/o Late Gaitaurei Kamei, Kambiron Village, P.O. & P.S. Nungba, Noney District, Manipur.

... PETITIONER

-VERSUS-

1. The Director, State Vigilance Department, P.O. & P.S., Imphal, Imphal West District, Manipur.

2. The Superintendent of Police, Vigilance, Manipur, P.O. & P.S., Lamphel, Imphal District, Manipur.

3. Shri Dinganglung (Dipu) Gangmei, Deputy Commissioner, P.O. & P.S. Kakching, Kakching District, Manipur.

4. The State of Manipur represented by the Chief Secretary, New Secretariat, Babupara - Babupara- P.O. & P.S., Manipur, Imphal-795001.

5. The Principal Secretary, Home Department, New Secretariat, Babupara - Babupara- P.O. & P.S., Manipur, Imphal-795001.

.....RESPONDENTS"

[9] In terms of the above, misc applications are allowed and disposed of.

KH.    Digitally signed
       by KH. JOSHUA                                                         JUDGE
JOSHUA MARING
       Date: 2026.02.27

MARING 11:35:18 +05'30' Kh. Joshua Maring