Nongmaithem Dhaneshor Singh vs State Of Manipur & Anr
2026 Latest Caselaw 919 Mani

Manipur High Court

Nongmaithem Dhaneshor Singh vs State Of Manipur & Anr on 19 February, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                80-81
             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL


WP(C) No.483 of 2022 with
WP(C) No.418 of 2022


Nongmaithem Dhaneshor Singh                ... Petitioner

                               -Versus-

State of Manipur & Anr                     ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 19.2.2026 Present Mr.Th.Khagemba, learned counsel for the petitioner and Mr.Th.Sukumar, learned Government Advocate for the respondents.

Mr.Khagemba, learned counsel for the petitioner submits that the petitioners are candidates in the 1999 recruitment and they were placed in the waitlist. There are a series of litigations in connection with the 1999 recruitment and after intervention by the Court some of the select list candidates have been given appointment.

Three petitioners submitted a joint representation dated 22.12.2022 to the Administrative Secretary, Veterinary & Animal Husbandry, Government of Manipur and Director, Veterinary & Animal Husbandry, Manipur for consideration of their appointment as Veterinary Field Assistant from the recruitment held in the year 1999. As no concrete decision was given by the respondents, petitioners approached this Court by way of WP(C) No.81 of 2021 and vide order dated 2.2.2021 respondent was directed to consider representation dated 22.12.2020 submitted by the petitioner and pass a proper speaking order. In pursuance of the same, the Joint Secretary, Veterinary and Animal Husbandry, Government of Manipur passed the impugned order dated 3.9.2021 rejecting the representation of the petitioner on the ground that DPC cannot recommend in excess of 10% of the total number of vacancy as well as waitlist candidates and department had never accepted waitlist candidates and validity of waitlist has long expired. Thereafter, three petitioners submitted separate representation dated 8.11.2021 for reconsideration of order dated 3.9.2021 passed by the competent authority.

It is submitted that representation for review of the impugned order dated 3.9.2021 is still pending. At this stage, Mr.Khagemba, learned counsel for the petitioners submits that writ petition may be disposed of by directing the respondents to consider the representation dated 8.11.2021 by passing a speaking order.

Mr.Th.Sukumar, learned Government Advocate opposed the limited prayer made by the learned counsel for the petitioners on the ground that once representation has been decided and same is challenged before the Court, respondents are not bound to consider the same as it will lead to multiplicity of litigation and learned Government Advocate prays for some time to produce decision of Hon'ble Supreme Court in this regard.

In the circumstance, list this case on 21.2.2026.

JUDGE

Priyojit

RAJKUMA Digitally signed by RAJKUMAR R PRIYOJIT PRIYOJIT SINGH Date: 2026.02.21 SINGH 14:16:51 +05'30'