Laishram Raichandra Singh vs Vrs
2026 Latest Caselaw 1738 Mani

Manipur High Court

Laishram Raichandra Singh vs Vrs on 17 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

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SAPANA SAPANA   CHANU
       Date: 2026.03.17                                                             Item Nos. 79
CHANU 17:27:07 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                          WP(C) No. 182 of 2026

                          Laishram Raichandra Singh
                                                                      ...Petitioner/s
                              Vrs.
                          State of Manipur; & 2 Ors.
                                                                      ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

17.03.2026

[1] Heard Mr. N. Jotendro, learned senior counsel assisted

by Syed Murtaza Ahmed, learned counsel appearing for the

petitioner, Mrs. L. Monomala, learned GA appearing for the

respondents No. 1 & 2 and Mr. L. Rajesh, learned counsel appearing

for the respondent No. 3.

At the outset, the learned counsel appearing for the

petitioner submitted that for redressing the grievances raised by the

petitioner in this writ petition, he had already approached the

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

Manipur, by submitting a representation 24.02.2026 and that the

said representation is still pending for consideration and disposal.

The learned senior counsel further submitted that the

petitioner will be satisfied for the time being if the present writ

Page 1 petition is disposed of by issuing a simple direction to the

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

Manipur, (respondent No. 1) to consider the said representation on

its own merit and strictly in terms of the applicable rules and to

dispose of the same by issuing a speaking order within a stipulated

period.

[2] Mrs. L. Monomala, learned GA appearing for the

respondents No. 1 & 2 fairly submitted that as the prayer made on

behalf of the petitioner is confined to the consideration and disposal

of the representation submitted by the petitioner she has no

objection in disposing of the present writ petition as prayed for by

the learned senior counsel.

[3] Considering the submission advanced by the leaned

counsel appearing for the parties and in view of the limited prayer

made on behalf of the petitioner, this Court is of the considered view

that it will be in the interest of justice to issue the following

directions:-

1) The Administrative Secretary (Health & Family

Welfare), Government of Manipur is hereby

directed to consider the representation dated

24.02.2026 submitted by the petitioner on its own

merit and strictly in terms of applicable rules and

Page 2 to dispose of the same by issuing a speaking

order.

2) The whole process should be completed within a

period of 3 (three) months from the date of

receipt of a certified copy of this order.

3) It is made clear that that above directions have

been issued without considering the merits raised

by the petitioner in the present writ petition.

[4] With the aforesaid directions, the present writ petition

is disposed of.

JUDGE

Sapana

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