Heisnam Premchandra Singh vs State Of Manipur & Ors
2026 Latest Caselaw 154 Mani

Manipur High Court

Heisnam Premchandra Singh vs State Of Manipur & Ors on 2 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                         IN. 48
SHOUGRAKPAM       Digitally signed by
                  SHOUGRAKPAM DEVANANDA
DEVANANDA         SINGH
                  Date: 2026.02.02 18:02:55
SINGH             +05'30'


                          IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
      MC(WP(C)) No. 73 of 2026
      (Ref:- WP(C) No. 330 of 2024)
      Heisnam Premchandra Singh                           ... Applicant
            Vs.
      State of Manipur & ors.                             ... Respondents

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

                                        O R D E R

02-02-2026

Heard Ms. Julekha Khan, learned counsel appearing for the applicant and Mr. Th. Vashum, learned GA appearing for the respondents.

The present application has been filed with the prayer for correcting the typographical mistake occurred at paras 3, 4 and 5 of the order dated 21-01-2026 passed by this court in WP(C) No. 330 of 2024.

It has been submitted by the learned counsel for the applicant that at paras 3, 4 and 5(i) of the aforesaid order dated 21-01-2026 passed by this court, instead of Department of Education (S), it has been wrongly recorded as Department of SCERT. The learned counsel prays for correcting the said word "SCERT" mentioned in paras 3, 4 and 5(i) of the said order by the word "Education (S)".

Mr. Th. Vashum, learned GA appearing for the respondents fairly submitted that he has no objection in allowing the said correction.

MC(WP(C)) No. 73 of 2026 Contd.../-

In view of the submission made by the learned counsel appearing for the parties, it is hereby directed that the word "SCERT" appearing in paras 3, 4 and 5(i) of the order dated 21-01-2026 passed by this court in WP(C) No. 330 of 2024 be read as "Education (S)".

With the aforesaid direction, the present application is disposed of.

                                                    JUDGE
Devananda




 MC(WP(C)) No. 73 of 2026                                     Contd.../-