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Manipur High Court
Rk Jibanlata Devi vs State Of Manipur & Ors on 30 January, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
DB IN. 1 & 2
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
DEVANANDA SINGH
Date: 2026.01.30 16:43:17
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 66 of 2026
RK Jibanlata Devi ... Petitioner
Vs.
State of Manipur & ors. ... Respondents
With
MC(WP(C)) No. 72 of 2026
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
HON'BLE MR. JUSTICE A. GUNESHWAR SHAMAR
O R D E R
(Order of the court was made by Justice A. Bimol Singh)
30-01-2026
Heard Mr. Niraj B. Paonam, learned counsel appearing for
the petitioner.
Issue notice, returnable by 26-02-2026.
Ms. Thanyomi Keishing, learned counsel assisting Mr. Lenin
Hijam, learned AG entered appearance and accepts notice on behalf
respondents No. 1 and 2 and Mr. Rustam, learned counsel assisting
Mr. Kh. Tarunkumar, learned senior counsel entered appearance
and accepts notice on behalf of respondent No. 3, hence no formal
notice is called for.
Mr. Niraj B. Paonam, learned counsel made a prayer for
passing an interim order for staying the operation of the order dated
04-12-2025 issued by the Registrar General, High Court of Manipur, by
WP(C) No. 66 of 2026 & anr. Contd.../-
which the petitioner has been ordered to retire from service w.e.f.
31-01-2026 on attaining the age of superannuation.
We have heard at length the submission advanced by the
learned counsel appearing for the petitioner.
It has been submitted by the learned AG that in another writ
petition being WP(C) No. 79 of 2025, the High Court Employees'
Association, Manipur, in which the present petitioner is also a member,
has already raised the same issue and sought for granting similar relief
as in the present writ petition. It has also been submitted that in the said
writ petition, the respondents have already filed their counter affidavits
and in fact, exchange of pleadings between the parties in that writ
petition has been completed and the said writ petition is in the stage of
final hearing. The learned AG submitted that as the Government's stand
has already been placed before this court in the said writ petition, no
separate counter affidavit will be filed in connection with this writ petition
and that the present writ petition can be heard together with the said writ
petition. The learned AG further submitted that at the time of hearing of
the present writ petition along with the aforesaid writ petition, the
respondents will rely on the counter affidavit filed in the said writ petition.
Mr. Kh. Tarunkumar, learned senior counsel appearing for
the respondent No. 3 also submitted that the respondent No. 3 had
already filed counter affidavit in connection with WP(C) No. 79 of 2025
and that no separate counter affidavit will be filed in the present writ
petition.
WP(C) No. 66 of 2026 & anr. Contd.../-
In the present writ petition, the petitioner has not even
challenged the order dated 04-12-2025 by which she has been ordered
to retire from service on attaining the age of superannuation and as such,
this court is of the view that she cannot pray for staying the order which
have not been even challenged in the present writ petition. We are also
of the considered view that as the petitioner has been ordered to retire
from service on attaining the age of superannuation as provided under
the rules, we are not inclined to pass an interim order for staying the said
order.
In view of the above, let these cases be listed for final hearing
on 26-02-2026 along with WP(C) No. 79 of 2025
JUDGE JUDGE
Devananda
WP(C) No. 66 of 2026 & anr. Contd.../-
