Khumminthang Sitlhou vs State Of Manipur & Ors
2026 Latest Caselaw 1334 Mani

Manipur High Court

Khumminthang Sitlhou vs State Of Manipur & Ors on 27 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                              IN. 72
DEVANANDA DEVANANDA SINGH
            Date: 2026.02.28 09:39:10
SINGH       +05'30'

                            IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
         WP(C) No. 141 of 2026
         Khumminthang Sitlhou                                 ... Petitioner
               Vs.
         State of Manipur & ors.                              ... Respondents

                               B E F O R E
                 HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                        O R D E R

27-02-2026

Heard Mr. Karung H. Kom, learned counsel appearing for the petitioner and Mr. Th. Vashum, learned GA appearing for the respondents.

In view of the limited prayer and as agreed to by both the counsel appearing for the parties, the present writ petition is being disposed of at the Admission stage itself.

At the outset, the learned counsel appearing for the petitioner submitted that the petitioner will be satisfied for the time being if the present writ petition is disposed of by directing the Director, Education (S), Government of Manipur, to consider the representation dated 24-10-2024 submitted by the petitioner on its own merit and strictly in terms of the applicable rules and to dispose of the same by issuing a speaking order within the stipulated period.

Mr. Th. Vashum, learned GA appearing for the respondents fairly submitted that as the prayer made on behalf of the petitioner

WP(C) No. 141 of 2026 Contd.../-

is confined to the consideration and disposal of the representation submitted by him, he has no objection in disposing of the present writ petition as prayed for by the learned counsel appearing for the petitioner.

Considering the submission made by the learned counsel appearing for the parties, this court is of the considered view that it will be in the interest of justice to issue the following directions:-

(i) The Director, Education (S), Government of Manipur, is hereby directed to consider the representation dated 24-10-2024 submitted by the petitioner on its own merit and strictly in terms of the applicable rules and to dispose of the same by issuing a speaking order;

(ii) The whole process should be completed within a period of three months from the date of receipt of a certified copy of this order; and

(iii) It is made clear that the aforesaid directions have been issued without touching upon the merit raised in the present writ petition.

With the aforesaid directions, the present writ petition is disposed of.

                                                          JUDGE
Devananda




 WP(C) No. 141 of 2026                                              Contd.../-