Union Of India & 2 Ors vs Anirudh Kumar & 75 Ors
2026 Latest Caselaw 215 Mani

Manipur High Court

Union Of India & 2 Ors vs Anirudh Kumar & 75 Ors on 3 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
                                                                                        Item No. 23 - 24
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2026.02.04
          10:35:30 +05'30'
                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL
                                                      W.A. No. 3 of 2026

                          Union of India & 2 Ors.
                                                                                       ... Appellants
                                                           - Versus -

                          Anirudh Kumar & 75 Ors.
                                                                                     ... Respondents
                                                             With
                                                      MC(WA) No. 4 of 2026


                                                     B E F O R E
                                       HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                         HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                        O R D E R

[M. Sundar, CJ] 03.02.2026

When the matter was taken up, Mr. BR Sharma, learned

Central Government Standing Counsel (CGSC) was before this Court on

behalf of appellants and learned State counsel commenced submissions qua

admission.

To be noted, Ms. Jyotsana (led by senior advocate Mr. M.

Devananda) is present in Court waiting for all respondents if this Court is

inclined to issue notice.

It came to light that there is a reference to an order of

Government India dated 10.10.1997 and also an Office Memorandum

issued by the Home Ministry dated 04.07.2022. To be noted, there is a

specific reference to this Government of India order and O.M. in the order

of the Hon'ble Single Bench which is under challenge in captioned intra

Court appeal.

Page 1|2 This Court wanted to see the afore-referred Government of

India order and O.M. but interesting and intriguingly, the same are not part

of the paper book before this Court.

Faced with the above situation, learned CGSC sought time to

file the same and bring it on Board. To be noted, there is a reference to

some other notifications of Home Ministry (one dated 22.01.1998 and

03.03.1998) and certain notifications regarding pay commission.

Learned CGSC submitted that he will make a compilation of

all these orders, office memoranda and notifications in chronological

order/calendrical sequence and place it before this Court. Learned CGSC

sought a short accommodation in this regard. This request is acceded to.

List under the caption 'Admission' on 16.02.2026.

                           JUDGE                CHIEF JUSTICE

Bipin




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