The Covid Warriors Mts And Driver ... vs State Of Manipur & 2 Ors
2026 Latest Caselaw 1626 Mani

Manipur High Court

The Covid Warriors Mts And Driver ... vs State Of Manipur & 2 Ors on 13 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item No. 3

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                           WP(C) No. 201 of 2026

      The Covid Warriors MTS and Driver Welfare Union & 3 Ors.
                                                    ...Petitioners
                               - Versus -
      State of Manipur & 2 Ors.
                                                        ...Respondents

                          B EF O R E
           HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                  ORDER

13-03-2026

[1] Heard Mr. S.M. Fariz, learned counsel for the petitioners.

[2] The petitioner No. 1 is a registered association of MTS and Drivers

engaged by the Health Department during the Covid pandemic to augment

the working of the Department. Earlier they approached this Court by way

of WP(C) No. 44 of 2024 for considering their case for absorption in the

Department as a regular staff and the writ petition was disposed vide order

dated 17-12-2024 directing the State respondents to consider the case of

the petitioners for regular appointment/absorption/re-engagement in

appropriate posts. Thereafter, the Director of Health Services, Manipur vide

letter dated 06-03-2025 informed the Commissioner-cum-Secretary (Health

& FW), Government of Manipur that for the post of MTS, preference may be

given for the petitioners by incentives in recruitment examination &

relaxation of upper age limits. The petitioners submit that this is not in terms

of the guidelines issued by the Central Government in this regard.

Thereafter, the petitioner submitted another representation dated 16-04-

2025 to the Secretary/Commissioner, (Health & Family Welfare),

Government of Manipur and the Director of Health Services, Government of

Manipur for considering the directions in the order dated 17-12-2024 passed

by this Court in WP(C) No. 44 of 2024. It is stated that the representation is

still pending. The petitioners has also submitted another representation

dated 02-03-2026 to the Chief Secretary, Government of Manipur, the

Secretary/Commissioner (Health & Family Welfare), Government of

Manipur and the Director of Health Services, Government of Manipur in

continuation of the earlier representation. It is submitted that all the

representations are still pending before the competent authorities.

[3]          Issue notice.

[4]          Mr. Phungyo Zingkhai, learned Dy. Government Advocate

assisting Mr. Athouba Khaidem, learned Government Advocate, accepts

notice on behalf of respondent Nos. 1, 2 & 3 and hence, service is complete

on the respondents.

[5] Learned Government Advocate prays for three weeks' time for

filing counter affidavit.

[6]          List this case on 29-04-2026.


                                                      JUDGE

Victoria



NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.03.13
VICTORIA 17:33:40 +05'30'