Brahmacharimayum Ravi Sharma vs Vrs
2026 Latest Caselaw 1501 Mani

Manipur High Court

Brahmacharimayum Ravi Sharma vs Vrs on 11 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAISHRA Digitally signed
         by LAISHRAM
M        DHAKESHORI
DHAKESH DEVI
         Date: 2026.03.12                                                   Item Nos. 20-21
ORI DEVI 15:21:34 +05'30'            IN THE HIGH COURT OF MANIPUR
                                               AT IMPHAL

                        WP(C) No. 234 of 2024
                        Brahmacharimayum Ravi Sharma                         ...Petitioner/s
                            Vrs.
                        State of Manipur & 3 Ors                          ...Respondent/s

With MC(WP(C)) No. 195 of 2024

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

11.03.2026

Mr. Sh. Athoi, learned counsel appeared for the

petitioner and Mr. Shyam Sharma, learned GA appeared for the

State respondents.

The counsel appearing for the petitioner submitted

that during the pendency of the present writ petition, the

petitioner has been promoted to the post of Assistant Engineer in

the PWD (Public Works Department), Government of Manipur vide

order dated 22-01-2026 issued by the Principal Secretary (Works),

Government of Manipur. The learned counsel further submitted

that in view of the promotion given to the petitioner, the present

petition has become infructuous and as such the counsel prays

for closing this writ petition as infructuous.

Page 1 Mr. Shyam Sharma, learned GA appearing for the

respondents endorsed the submission made by the learned

counsel for the petitioner.

Recording the submission made by the learned

counsel appearing for the parties, the present writ petition as well

as the connected Misc. case is hereby closed as infructuous.

JUDGE

Dhakeshori

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