Soraisham Shunita Devi vs State Of Manipur; & 2 Ors
2026 Latest Caselaw 151 Mani

Manipur High Court

Soraisham Shunita Devi vs State Of Manipur; & 2 Ors on 2 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

        Digitally
KABOR signed  by
       KABORAMBA
AMBAM MCHANU
         SAPANA
                                                                              Item No. 7 & 8
SAPANA Date:
CHANU 2026.02.03
       12:19:40
        +05'30'
                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL
                                          WP (C) No. 80 of 2026 With
                                          MC (WP (C)) No. 87 of 2026
                                    Soraisham Shunita Devi
                                                                       Petitioner
                                                       Vs.
                                    State of Manipur; & 2 Ors.
                                                                    Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 02.02.2026

Heard Mr. A. Gautam, learned counsel appearing for

the petitioner and Mr. Shyam Sharma, learned GA appearing for

the respondents.

The present writ petition has been filed with a prayer

for directing the respondents to release the sanctioned leave

encashment amount due payable to the petitioner's late

husband viz., Soraisham Shurchandra Singh, Rifleman No.

1194511 of the 11th Batallion Manipur Rifles (1st IRB).

In view of the limited prayer made in this writ

petition, Mr. Shyam Sharma, learned GA is directed to receive

instruction from the Commandant, 1st Indian Reserve Battalion

(IRB), H.Q. Veng, Churachandpur (respondent No. 3) as to why

Page 1 the leave encashment amount due payable to the husband of

the present petitioner has not been released.

As prayed for by the learned GA, list these cases

again on 16.02.2026.

In the meantime, the respondent No. 3 is hereby

directed to furnish the necessary instruction and place it before

this Court through the learned GA on the next date of hearing

without fail.

A copy of this order be furnished to both the counsel

appearing for the parties through their whatsapp/e-mail during

the course of the day for doing the needful.

JUDGE Sapana

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