Jangkhohao Touthang vs State Of Manipur & Ors
2026 Latest Caselaw 696 Mani

Manipur High Court

Jangkhohao Touthang vs State Of Manipur & Ors on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by                                                IN. 12
            SHOUGRAKPAM
DEVANANDA DEVANANDA SINGH
            Date: 2026.02.13 16:40:06
SINGH       +05'30'


                             IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
          WP(C) No. 119 of 2026
          Jangkhohao Touthang                                  ... Petitioner
                 Vs.
          State of Manipur & ors.                              ... Respondents

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

                                         O R D E R

13-02-2026

At the outset, the learned counsel appearing for the petitioner submitted that the present writ petition may be disposed of by issuing an innocuous direction to the Director, Department of Education (S), Govt. of Manipur (respondent No. 2), to consider the representation dated 11-10-2024 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 within a stipulated period.

Mr. Th. Vashum, learned GA appearing for the respondents submitted that he may be given a week's time to receive instruction in this regard.

As prayed for by the learned GA, list this case again on 27-02-2026.

JUDGE

Devananda