Thanglalsam & Ors vs State Of Manipur & Ors
2026 Latest Caselaw 1754 Mani

Citation : 2026 Latest Caselaw 1754 Mani
Judgement Date : 17 March, 2026

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Manipur High Court

Thanglalsam & Ors vs State Of Manipur & Ors on 17 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                          Digitally signed by
SHOUGRAKPAM     SHOUGRAKPAM DEVANANDA                                               IN. 6
DEVANANDA SINGH SINGH
                Date: 2026.03.17 17:16:17 +05'30'


                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL
            WP(C) No. 585 of 2020
            Thanglalsam & ors.                                    ... Petitioners
                    Vs.
            State of Manipur & ors.                               ... Respondents

                                      B E F O R E
                        HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                                    O R D E R

17-03-2026 Mr. Th. Vashum, learned GA appeared on behalf of the official respondents and Mr. M. Rarry, learned senior counsel assisted by Ms. M. Nikita, learned counsel appeared on behalf of the respondent No. 4 to 11.

Mr. Abhishek Prasad Sahu, learned counsel appearing for the petitioners seeks adjournment of hearing of this case citing personal inconvenience on the part of the conducting counsel.

It has been submitted by Mr. M. Rarry, learned senior counsel that the main issue in this writ petition pertains to fixation of inter-se seniority between the petitioners and the private respondents. However, during the pendency of this writ petition, the petitioners have already been promoted to the higher posts and as such, the issue raised in this writ petition has been rendered purely academic in nature and the present writ petition can be closed.

In response to this, Mr. Abhishek Prasad Sahu, learned counsel appearing for the petitioners prays for granting two weeks' time to get instruction.

As prayed for by the learned counsel appearing for the petitioners, list this case again on 15-04-2026.

JUDGE Devananda