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Manipur High Court
Kh. Molina & Ors vs Union Of India & Anr on 10 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM
IN. 2 & 3
DEVANANDA DEVANANDA SINGH
Date: 2026.02.10 17:04:41
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 102 of 2026
Kh. Molina & ors. ... Petitioners
Vs.
Union of India & anr. ... Respondents
With
MC(WP(C)) No. 110 of 2026
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
10-02-2026
Heard Mr. N. Ibotombi, learned senior counsel assisted by
Mr. Th. Ningtamba, learned counsel appearing for the petitioners,
who are 15 (fifteen) in number.
Issue notice, returnable within three weeks.
Mr. N. Nongdamba, learned counsel assisting Mr. Kh.
Samarjit, learned DSGI and senior counsel appeared and accepts notice
on behalf of the respondents, hence no formal notice is called for.
It is the case of the petitioners that pursuant to the
Advertisement dated 06-11-2012 notifying 71 (seventy one) posts of
Staff Nurses for direct recruitment in the Regional Institute of Medical
Sciences (RIMS), all the petitioners applied and appeared in the
selection process. It is the case of the petitioners that the result was
declared vide Notice dated 07-04-2012 and the names of the petitioners
were included in the Waiting List. It is the case of the petitioners
WP(C) No. 102 of 2026 & anr. Contd.../-
that after filling up the advertised 71 posts, some vacancies in the
posts of Staff Nurses arose and against those vacancies, all the
petitioners were appointed as Staff Nurses on contract basis vide order
dated 11-06-2013. It is also the case of the petitioners that the petitioners
have been allowed to continue in their services by the authorities by
extending the period of their contractual appointment and that their
period of contractual appointment was lastly extended upto 01-01-2026
vide order dated 30-10-2025 issued by the Deputy Director (Admn.),
RIMS. It has been submitted on behalf of the petitioners that the
petitioners are still continuing to discharge their duties as Staff Nurses
till today and that they have rendered about 12 years continued service.
The present writ petition has been filed with a prayer for directing the
respondents to regularize the contractual services of the petitioners as
Staff Nurses (now Nursing Officer), RIMS, taking into consideration their
long continued service.
It has been submitted by the learned senior counsel that as
the authorities are taking up process for filling up the vacant posts of
54 Nursing Officers on temporary basis by outsourcing it and that unless
an interim order is passed for allowing the petitioners to continue in
service, they will be ousted from service. The learned senior counsel,
accordingly, prays for passing an interim order for allowing the
petitioners to continue as Nursing Officers in RIMS during the pendency
of this writ petition.
Mr. Kh. Samarjit, learned DSGI and senior counsel appearing
for the respondents fairly submitted that he has received instruction that
the petitioners are still continuing as Nursing Officers and that they are
WP(C) No. 102 of 2026 & anr. Contd.../-
discharging their duties. It has further been submitted by the learned
senior counsel appearing for the respondents that the authorities have
already taken up process for filling up the aforesaid 54 posts of Nursing
Officers by direct recruitment, however, because of an interim order
passed by this court, the result of the said selection process could not
be announced. It has further been submitted that in order to utilize the
service of the Nursing Officers, which is greatly needed in RIMS, the
authorities have taken up recourse of engaging Nursing Officers on
outsourcing basis to meet exigency of service. The learned senior
counsel also submitted that the respondents may be given three
weeks' time to file a detailed affidavit and to consider the prayer for
passing interim order on the next date.
As prayed for by the learned senior counsel appearing for
the respondents, list these cases again on 20-03-2026 for consideration
of the prayer for passing interim order. However, as an interim measure
and till the next date of hearing, the respondents are directed to allow
the petitioners to continue as Nursing Officers in RIMS.
JUDGE
Devananda
WP(C) No. 102 of 2026 & anr. Contd.../-
