Lourembam Surjit Singh vs State Of Manipur & Ors
2026 Latest Caselaw 580 Mani

Manipur High Court

Lourembam Surjit Singh vs State Of Manipur & Ors on 10 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM                                                    IN. 5 & 6
DEVANANDA   DEVANANDA SINGH
            Date: 2026.02.10 17:05:18
SINGH       +05'30'


                            IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
         WP(C) No. 104 of 2026
         Lourembam Surjit Singh                               ... Petitioner
                Vs.
         State of Manipur & ors.                              ... Respondents
               With
         MC(WP(C)) No. 113 of 2026

                                B E F O R E
                  HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                        O R D E R

10-02-2026

Mr. Sh. Athoi, learned counsel appeared for the petitioner and Mr. H. Debendra, learned Deputy AG and Senior Advocate assisted by Mr. Dimalkumar Haobam, learned counsel appeared on behalf of respondents No. 1, 2 and 3. None appeared on behalf of respondent No. 4 and 5.

The present writ petition has been filed assailing the vires of the Manipur Civil Service Rules, 1965 (Amendment No. 64) as notified under Notification dated 23-01-2006.

Under Rules governing applications for directions, orders or writs (other than in the nature of Habeas Corpus) under Article 226 of the Constitution of India (Chapter IV-A), it is, inter alia, provided at Rule 3(1)(e) that the writ petition in which constitutional validity of any act or rules or any provisions thereof have been challenged shall be heard by a Division Bench, except where the Chief Justice otherwise directs.

WP(C) No. 104 of 2026 & anr. Contd.../-

In view of the above, registry is directed to place this matter before the Hon'ble Chief Justice on the administrative side for consideration of placing it before the appropriate bench.

                                                      JUDGE

Devananda




 WP(C) No. 104 of 2026 & anr.                                 Contd.../-