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Manipur High Court
Nameirakpam Kejit Singh & Anr vs State Of Manipur & Anr on 10 February, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
IN. 45
DEVANANDA SINGH
Date: 2026.02.10 17:05:37
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 63 of 2026
Nameirakpam Kejit Singh & anr. ... Petitioners
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. Kh. Tarunkumar, learned senior counsel assisted
by Ms. Maria, learned counsel appearing for the petitioners.
In view of the limited prayer made on behalf of the petitioners
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.
It has been submitted by the learned senior counsel
appearing for the petitioners that both the petitioners are serving as
Informatics Officer in the Department of Information Technology (DIT),
Government of Manipur. It is the case of the petitioners that the Director
(IT), Department of Information Technology, Government of Manipur,
issued an Office Memorandum dated 16-06-2025 publishing the
Tentative Seniority List of all Informatics Officers (IOs) in the Department
of Information Technology (DIT) inviting any claim/ objection within
15 (fifteen) days from the date of publishing the said Office
Memorandum. Pursuant to the said Office Memorandum, the petitioner
WP(C) No. 63 of 2026 Contd.../-
No. 1 submitted claim/ objection dated 15-07-2025 to the Director (IT),
Government of Manipur, with a request for correcting the Seniority
position of the petitioner and to publish the Final Seniority List.
It has been submitted on behalf of the petitioners that the said
claim/ objection is still pending for consideration and disposal by the
authorities and the Final Seniority List is yet to be published. The learned
senior counsel appearing for the petitioners submitted that the
petitioners will be satisfied for the time being if the present writ petition
is disposed of by directing the Director (IT), Government of Manipur
(respondent No. 2), to consider the said claim/ objection submitted by
the petitioner No. 1 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. Shyam Sharma, learned GA appearing for the
respondents fairly submitted that as the prayer made on behalf of the
petitioners is confined to the consideration and disposal of the claim/
objection submitted by the petitioner No. 1, he has no objection in
disposing of this writ petition as prayed for by the learned senior counsel
appearing for the petitioners.
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 (IT), Government of Manipur, is hereby directed
to consider the claim/ objection dated 15-07-2025 submitted
WP(C) No. 63 of 2026 Contd.../-
by the petitioner No.1 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 present case.
With the aforesaid directions, the present writ petition is
disposed of.
JUDGE
Devananda
WP(C) No. 63 of 2026 Contd.../-
IN. 46
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
DEVANANDA SINGH
Date: 2026.02.10 17:06:04
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
(Ref:- WP(C) No. 63 of 2026)
Nameirakpam Kejit Singh & anr. ... Applicants
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
In view of the order passed today in the connected writ petition,
the present application stands closed.
JUDGE
Devananda
WP(C) No. 63 of 2026 Contd.../-
