Konsam Reenabati Devi vs State Of Manipur
2026 Latest Caselaw 558 Mani

Manipur High Court

Konsam Reenabati Devi vs State Of Manipur on 10 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                   Item no. 11-13

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                     W.P. (C) No. 927 of 2017 with
                    MC(W.P. (C)) No. 21 of 2018 with
                       W.P. (C) No. 346 of 2019

Konsam Reenabati Devi
                                                                   ... Petitioner
                                   - Versus -

State of Manipur
                                                                 ... Respondent

                            B E F O R E
             HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                   ORDER

10.02.2026

[1] Present Mr. HS Paonam, learned sr. counsel assisted by Ms. H. Malemleima, learned counsel on behalf of the petitioner, Mrs. RK. Emily, learned Dy. GA on behalf of Mr. Y. Ashang, learned GA for the State respondent, Mr. I. Denning, learned counsel for the respondent no. 3 (MPSC) and Ms. Babita Th, learned counsel for the respondent no. 4.

[2] Heard Mr. HS Paonam, learned sr. counsel for the petitioner in part.

[3] List these cases on 19.02.2026.

JUDGE

Thoiba