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Thokchom Chhatrajit Singh & 8 Ors vs Vrs
2026 Latest Caselaw 995 Mani

Citation : 2026 Latest Caselaw 995 Mani
Judgement Date : 20 February, 2026

[Cites 0, Cited by 0]

Manipur High Court

Thokchom Chhatrajit Singh & 8 Ors vs Vrs on 20 February, 2026

Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
LAISHRA Digitally signed
         by LAISHRAM
M        DHAKESHORI                                                    Item Nos. 103-105
DHAKESH DEVI
         Date: 2026.02.20          IN THE HIGH COURT OF MANIPUR
ORI DEVI 16:48:37 +05'30'                    AT IMPHAL

                      MC(Cont.Cas(C)) No. 8 of 2026
                      Thokchom Chhatrajit Singh & 8 ors.          ...Applicant/s
                          Vrs.
                      H. Gyan Prakash & 8 Ors.                    ...Respondent/s

With Cont.Cas(C)) No. 53 of 2024 MC(Cont.Cas(C)) No. 67 of 2025

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

20.02.2026

Mr. Deepak Prasad Sahu, learned counsel appeared for

the petitioner ; Mr. L. Rajesh, learned counsel appeared for

respondent Nos. 1, 3 & 4 and Mr. Rendy Maibam, learned counsel

appeared for respondent No. 2.

MC(Cont.Cas(C)) No. 8 of 2026 has been filed by the

petitioners for impleading Respondent Nos. 5, 6, 7 & 8, namely,

(1) Shri Ningthoujam Geoffrey, IAS, Commissioner, (Higher &

Technical Education), Government of Manipur as respondent No. 5;

(2) Dr. Puneet Kumar Goel, IAS, Commissioner/ Secretary

(Finance) (Pay Implementation Cell), Government of Manipur as

respondent No. 6; (3)Prof. W. Chandbabu Singh, Vice-Chancellor,

Manipur Technical University as respondent No. 7 and (4) Shri

Page 1 Ramananda Nongmeikapam, Registrar, Manipur Technical

University as respondent No. 8 in Cont.Cas(C) No. 53 of 2024.

Issue notice upon the proposed respondent Nos. 5, 6,

7 & 8, returnable within three weeks. Applicants are to take steps

for service of notice upon the said proposed respondent Nos. 5, 6,

7 & 8 by way of dasti service as well as speed post service. Steps

should be taken within one week. Petitioners are to file affidavit

showing proof of service of such notice.

List these cases again on 13-04-2026.

JUDGE

Dhakeshori

Page 2

 
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