Ingudam Chitrasen Meitei; & 14 Ors vs Union Of India; & 3 Ors
2026 Latest Caselaw 95 Mani

Manipur High Court

Ingudam Chitrasen Meitei; & 14 Ors vs Union Of India; & 3 Ors on 30 January, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
MBAM byKABORAMBAM

SAPANA SAPANA    CHANU                                                            Item No.48 & 49
       Date: 2026.01.30

CHANU  16:18:52 +05'30'
                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL
                                               WP (C) No. 882 of 2025 With
                                               MC (WP (C)) No. 812 of 2025


                                          Ingudam Chitrasen Meitei; & 14 Ors.
                                                                          Petitioners
                                                              Vs.
                                          Union of India; & 3 Ors.
                                                                        Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 30.01.2026

Heard Mr. N. Kumarjit, learned senior counsel

assisted by Mr. N. Zequeson, learned counsel appearing for the

petitioners and Mr. Kh. Samarjit, learned senior counsel & DSGI

assisted by Mr. N. Nongdamba, learned counsel appearing for

the respondents.

These matters have been taken up today to consider

the prayer for passing interim order. The learned senior counsel

appearing for the petitioners prays for passing an interim order

for suspending the impugned rolling advertisement dated

27.10.2025 during the pendency of this writ petition.

I have heard at length the submission made by the

learned senior counsel appearing for the petitioners.

Page 1 Mr. Kh. Samarjit, learned DSGI submitted that the

respondents may be granted 2 weeks' time to file an affidavit-

in-opposition and to rehear the prayer for passing interim order

on the next date. It has also been submitted by the learned DSGI

that he has received instruction from the authorities that the

authorities will not finalize the recruitment process pursuant to

the said impugned advertisement dated 27.10.2025 in respect

of the First Cohort till the date of filing of the counter affidavit.

Recording the submission made by the learned DSGI

appearing for the respondents, Registry is directed to list these

cases again on 17.02.2026.

In the meantime, the parties are at liberty to

exchange their affidavit, if so advised.

JUDGE Sapana

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