G. Machunlung Kabui vs Vrs
2026 Latest Caselaw 1744 Mani

Manipur High Court

G. Machunlung Kabui vs Vrs on 17 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

        Digitally
KABOR signed by
AMBAM KABORAMBA
      M SAPANA                                                               Item Nos. 1 & 2
SAPAN CHANU
A
      Date:
      2026.03.17                   IN THE HIGH COURT OF MANIPUR
CHANU 17:25:55
      +05'30'
                                             AT IMPHAL

                     WP(C) No. 206 of 2026 With
                     MC (WP (C) No. 215 of 2026

                     G. Machunlung Kabui
                                                                ...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

Heard Mr. Lungmi Ragui, learned counsel appearing for

the petitioner.

Issue notice, returnable within 3 weeks.

Mr. Th. Vashum, learned GA entered appearance and

accepts notice on behalf of all the respondents, hence, no formal

notice is called for.

The case of the petitioner is that in contemplation of a

departmental enquiry against him, the authorities placed the

petitioner under suspension in exercise of the power conferred under

Rule 10 (1) of the Central Civil Services (Classification, Control and

Appeal) Rules, 1965 (CCS (CCA), Rules for short) by issuing an order

dated 08.09.2025 by the Commissioner of Excise, Government of

Manipur.

Page 1 After placing the petitioner under suspension by the

aforesaid order, the authorities have not initiated any departmental

enquiry against the petitioner and no article of charges has been

framed against the petitioner till today.

It has been submitted on behalf of the petitioner that

Sub Rule 6 of Rule 10 of the CCS (CCA) Rules provides that a

suspension order should be reviewed and extended during a period

of 90 days and that Sub Rule 7 of Rule 10 of the CCS (CCA) Rules

provides that on the failure to extend the period of suspension after

holding a review within a period of 90 days, the suspension order will

be rendered invalid.

It is the case of the petitioner that more than 90 days

has lapsed since the issuance of the order dated 08.09.2025 placing

the petitioner under suspension, however, the authorities have not

extended the period of suspension after holding the review and as

such, the impugned suspension order is rendered invalid by operation

of law as provided under Rule 10 (7) of the CCS (CCA), Rules. The

learned counsel appearing for the petitioner accordingly prays for

quashing and setting aside the impugned suspension order.

Mr. Th. Vashum, learned GA appearing for the

respondents submitted that he may be given 10 (ten) days' time to

get instruction from the authorities as to whether the period of

Page 2 suspension of the petitioner has been extended further or not as

provided under Rule 10 (6) of the CCS (CCA), Rules, 1965

In view of the submission made by the learned GA, list

these cases again on 10.04.2026. On which date, the respondents

should place the necessary instruction before this Court through the

learned GA.

A copy of this order be furnished to both the counsel

appearing for the parties through their whatsapp/e-mail during the

course of the day for doing the needful.

JUDGE

Sapana

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