K. Jugeshwar vs State Of Manipur & Ors
2026 Latest Caselaw 1853 Mani

Manipur High Court

K. Jugeshwar vs State Of Manipur & Ors on 20 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPA Digitally signed by
            SHOUGRAKPAM                                                        IN. 78
M DEVANANDA DEVANANDA SINGH
            Date: 2026.03.20
SINGH       15:36:44 +05'30'
                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL
        WP(C) No. 324 of 2025
        K. Jugeshwar                                          ... Petitioner
              Vs.
        State of Manipur & ors.                               ... Respondents

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

                                       O R D E R

20-03-2026 Heard Mr. Juno Rahman, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned GA appearing for the respondents.

The case of the petitioner is that after holding a Departmental Enquiry against him, he was awarded a major penalty of "Removal from Service" by the Commandant, 5th Indian Reserve Battalion by issuing an order dated 12-03-2025 while the petitioner was serving as a Havildar in the 5th Indian Reserve Battalion, Thenguchingjin. Against the said order, the petitioner preferred a Statutory Appeal to the Inspector General of Police (AP/OPS), Manipur and the said Statutory Appeal is still pending for consideration and disposal by the authority.

The present writ petition has been filed with the prayer for directing the Inspector General of Police (AP/OPS), Manipur (respondent No. 2), to consider and dispose of the said Statutory Appeal filed by the petitioner within a stipulated period.

The learned counsel appearing for the petitioner submitted that the present writ petition may be disposed of by directing the respondent No. 2 to consider the Statutory Appeal dated 05-03-2025 filed by the petitioner on its own merit and strictly in terms of the

WP(C) No. 324 of 2025 Contd.../-

applicable rules/ guidelines and to dispose of the same by issuing a speaking order within a stipulated period.

Mr. Shyam Sharma, learned GA appearing for the respondents fairly submitted that as the authorities are duty bound to consider and dispose of the Statutory Appeal filed by the petitioner, he has no objection in disposing of this writ petition as prayed for by the learned counsel appearing for the petitioner.

In view of the limited prayer in the present writ petition and considering the submission of the learned counsel appearing for the parties, this court is of the considered view that it will be in the interest of justice to issue the following directions:-

(i) The Inspector General of Police (AP/OPS), Manipur, is hereby directed to consider the said Statutory Appeal dated 05-03-2024 filed by the petitioner on its own merit and strictly in terms of the applicable rules/ guidelines and to dispose of the same by issuing a speaking order;

(ii) The whole process should be completed within a period of three months from the date of receipt of a certified copy of this order;

(iii) The respondent No. 2 is hereby directed to communicate a copy of the order passed by him in connection with the Statutory Appeal to the petitioner as soon as possible; and

(iv) It is made clear that the aforesaid directions have been issued without touching upon the merit of the case.

With the aforesaid directions, the present writ petition is disposed of.

                                                            JUDGE
Devananda

 WP(C) No. 324 of 2025                                                 Contd.../-