[Cites 0, Cited by 0]
Manipur High Court
Mutum Nilamani Singh vs State Of Manipur & Anr on 10 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM
IN. 4
DEVANANDA DEVANANDA SINGH
Date: 2026.02.10 17:05:05
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 103 of 2026
Mutum Nilamani Singh ... Petitioner
Vs.
State of Manipur & anr. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
10-02-2026
Heard Mr. I. Denning, learned counsel appearing for the
petitioner and Mr. A. Priyokumar Sharma, learned counsel assisting
Mr. S. Chittaranjan, learned Addl. AG appearing for the respondents.
In view of the limited prayer made on behalf of the petitioner
and as agreed to by both the counsel appearing for the parties, the
present writ petition is being disposed of at the Motion stage itself.
At the outset, the learned counsel appearing for the petitioner
submitted that the Office of the Principal Chief Conservator of Forest &
HoFF, Manipur, issued a Notification dated 11-02-2025 notifying a
Combined Tentative Seniority List of Range Forest Officers (Promotion
& Direct Recruit) of Forest Department, Manipur, as on 25-10-2024
inviting claims and objection from the interested candidates before
announcing the Final Seniority List.
Pursuant to the said Notification, the petitioner has already
submitted an objection dated 05-03-2025 to the Principal Chief
WP(C) No. 103 of 2026 Contd.../-
Conservator of Forest & HoFF, Manipur, with the request to finalize and
publish the Final Seniority List of Range Forest Officers strictly in terms
of the applicable rules. It has been submitted that the said representation
is still pending for consideration and the final seniority list is yet to be
published by the authorities.
Mr. I. Denning, learned counsel appearing for the petitioner
submitted that the petitioner will be satisfied for the time being if the
present writ petition is disposed of by directing the respondent No. 2, i.e.,
Principal Chief Conservator of Forest & HoFF, Manipur, to consider the
said representation on its own merit and strictly in terms of the applicable
rules and to dispose of the same by issuing a speaking order within the
stipulated period.
Mr. A. Priyokumar Sharma, learned counsel appearing for the
respondents fairly submitted that as the prayer made on behalf of
the petitioner is confined to the consideration and disposal of the
representation submitted by him, he has no objection in disposing of
this writ petition as prayed for by the learned counsel appearing for
the petitioner.
Considering the submissions advanced 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 Principal Chief Conservator of Forest & HoFF, Manipur
(respondent No. 2), is hereby directed to consider the
aforesaid representation/ objection dated 05-03-2025
WP(C) No. 103 of 2026 Contd.../-
submitted by the petitioner on its own merit and strictly in
terms of the applicable rules and to dispose of the same by
issuing a speaking order;
(ii) The whole exercise should be completed within a period of
two months from the date of receipt of a certified copy of this
order; and
(iii) It is made clear that the aforesaid directions have been
issued without touching upon the merit of the case.
With the aforesaid directions, the present writ petition is
disposed of.
JUDGE
Devananda
WP(C) No. 103 of 2026 Contd.../-
