Oinam Indubala Devi vs Vrs
2026 Latest Caselaw 387 Mani

Manipur High Court

Oinam Indubala Devi vs Vrs on 6 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum
Gurum Date:                                                             Item Nos. 33
      2026.02.09             IN THE HIGH COURT OF MANIPUR
ayum 15:18:49
      +05'30'                          AT IMPHAL

                WP(C) No. 300 of 2025
                Oinam Indubala Devi
                                                                   ...Petitioner/s
                    Vrs.
                Union of India & 2 Ors
                                                                ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

06.02.2026

[1] Heard Mr. B. Prem Sharma, learned counsel appearing

for the petitioner and Mr. S. Vijayanand Sharma, learned Sr. PCCG

appearing for the respondents.

[2] At the outset, the learned counsel appearing for the

petitioner submitted that the present writ petition may be disposed

of by directing the Director, Regional Institute of Medical Science

(RIMS) to consider the representation dated 16.09.2017 submitted

by the petitioner in on its merit and strictly in terms of the

applicable rules/guidelines and to disposed of the same by issuing

a speaking order within a stipulated period.

[3] Mr. S. Vijayanand, learned Sr. PCCG appearing for the

respondents fairly submitted that as the prayer made on behalf of Page 1 the petitioner is confine to the consideration and disposal of the

representation submitted by the petitioner, he has no objection in

disposing of the present writ petition as prayed for on behalf of the

petitioner.

[4] 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, RIMS is hereby directed to

consider the representation dated 16.09.2017

submitted by the petitioner on its own merit

and strictly in terms of applicable

rules/guidelines and to dispose of the same

by issuing a speaking order.

(ii) The whole process should be completed

within a period of two months from the date

of receipt of certified copy of this order.

(iii) The Director, RIMS is also directed to furnish

a copy of the order passed by him in

Page 2 connection with the said representation to the

petitioner as early as possible.

(iv) It is made cleared that the aforesaid direction

has been issued without considering the merit

of the present writ petition.

[5] With the aforesaid directions, the present writ petition

is disposed of.

JUDGE

Lucy

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