Citation : 2026 Latest Caselaw 1509 Mani
Judgement Date : 11 March, 2026
141-147
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC (WP(C)) No.179 of 2026 with
MC (WP(C)) No.116 of 2026 with
MC (WP(C)) No.180 of 2026 with
MC (WP(C)) No.182 of 2026 with
MC (WP(C)) No.786 of 2026 with
WP(C) No.110 of 2026 with
WP(C) No.854 of 2024
Huidrom Sofia Devi ... Applicant
-Versus-
Okram Sandhyarani Devi & 25 Ors ... Respondents
BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 11.3.2026 Present Mr.H.S.Paonam, learned senior counsel assisted by Mr.S.Gunabanta, learned counsel for the petitioner in WP(C) No.110 of 2026, Mr.S.Biswajit, learned senior counsel assisted by Mr.Sanatomba, learned counsel for petitioner in WP(C) No.854 of 2024, Mr.H.Debendra, learned Dy.A.G, assisted by Mr.Somorendro Roy, learned Jr.GA for State, Mr.Kh.Tarunkumar, learned senior counsel assisted by Ms.Kh.Maria, learned counsel for respondent No.6 in WP(C) No.110 of 2026 Mr.M.Rendy, learned counsel for respondent Nos.15 and 17 and Mr.Johnson, learned counsel for respondent No.7 in WP(C) No.110 of 2026.
Mr.Kh.Tarunkumar, learned senior counsel for respondent No.6 in WP(C) No.110 of 2026 filed application being MC (WP(C)) No.179 of 2026 for vacating interim order dated 17.2.2026 passed by this Court in WP(C) No.110 of 2026.
Issue Notice.
Mr.S.Gunabanta, learned counsel accepts notice on behalf of respondent Nos.1 to 4, Mr.Somorendro Roy, learned Jr.GA accepts notice on behalf of respondent Nos.5 and 6 and Mr.W.Sanatomba, learned counsel accepts notice on behalf of respondent Nos.14 & 16 and Mr.Johnson, learned counsel accepts notice on behalf of respondent No.10.
Applicant shall take steps to other respondents appearing in the main writ petition and connected remaining applications by dasti. MC (WP(C)) No.182 of 2026:
Heard Mr.W.Sanatomba, learned counsel for the applicant. Issue Notice.
Mr.S.Gunabanta, learned counsel accepts notice on behalf of respondent Nos.4, 5, 6 & 7, Mr.Somorendro Roy, learned Jr.GA accepts notice on behalf of respondent Nos.1 and 2 and Ms Maria, learned counsel accepts notice on behalf of respondent No.10 and Mr.Jhonson, learned counsel accepts notice on behalf of respondent No.11.
MC (WP(C)) No.180 of 2026:
Heard Mr.Salam Johnson, learned counsel for the applicant. Issue Notice.
Mr.S.Gunabanta, learned counsel accepts notice on behalf of respondent Nos.1 to 4, Mr.Somorendro Roy, learned Jr.GA accepts notice on behalf of respondent Nos.5 and 6 and Ms Maria, learned counsel accepts notice on behalf of respondent No.10, Mr.Sanatomba, learned counsel accepts notice on behalf of respondent Nos.14 and 16.
In all the three Misc Applications, rest of the unserved respondents may be served through learned counsel appearing in the connected matters or by dasti.
Mr.Kh.Tarunkumar, learned senior counsel for respondent No.6 in WP(C) No.110 of 2026 submits that due to interim order dated 17.2.2026 passed in WP(C) No.110 of 2026, some of the eligible persons are not to be considered in the proposed promotion to higher post. It is submitted that right of some of the private respondents may be protected.
Mr.S.Biswajit, learned senior counsel for the petitioner in WP(C) No.854 of 2024 submits that interim order dated17.2.2026 passed in WP(C) No.110 of 2026 affects the right of the petitioners from considering in the proposed promotion process.
Mr.H.Debendra, learned Dy.A.G, submits that if the whole proceedings of the DPC is stayed, right of the other eligible persons who are not in the present case and whose seniority list is not disputed will be affected.
Considering the submission made at the Bar, it is clarified that if there is any proceeding for promotion on the basis of the impugned final seniority list dated 4.2.2026, result of the DPC shall not be declared without leave of the Court.
This order is in continuation and addition to earlier interim order dated 17.2.2026 passed in WP(C) No.110 of 2026.
List on 26.3.2026.
JUDGE Priyojit
RAJKUMAR Digitally RAJKUMAR signed by
PRIYOJIT PRIYOJIT SINGH Date: 2026.03.12 SINGH 17:56:05 +05'30'
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