Salam Siddhartha Singh & Ors vs State Of Manipur & Ors
2026 Latest Caselaw 1861 Mani

Manipur High Court

Salam Siddhartha Singh & Ors vs State Of Manipur & Ors on 20 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM       Digitally signed by                             IN. 107 to 109
                  SHOUGRAKPAM
DEVANANDA         DEVANANDA SINGH
                  Date: 2026.03.20 15:37:42
SINGH             +05'30'
                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL
     MC(WP(C)) No. 224 of 2026
     Salam Siddhartha Singh & ors.                        ... Applicants
           Vs.
     State of Manipur & ors.                              ... Respondents
           With
     MC(WP(C)) No. 783 of 2025 &
     WP(C) No. 859 of 2025

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

                                              O R D E R

20-03-2026 Heard Mr. Ajoy Pebam, learned counsel appearing for the petitioners; Mrs. L. Monomala, learned GA appearing for the respondents No. 1 to 3 and Mr. S. Vijayanand Sharma, learned senior panel counsel appearing for the respondent No. 4.

In view of the limited prayer made on behalf of the petitioners and as agreed to by all the counsel appearing for the parties, the present writ petition is being disposed of.

At the outset, it has been submitted on behalf of the petitioners that for redressing the grievances raised in this writ petition, the petitioners have already approached the Director (CAF & PD), Manipur (respondent No. 3) by submitting a representation dated 19-02-2026 and that the said representation is still pending for consideration and disposal. It has been submitted by the learned counsel appearing for the petitioners that the petitioners will be satisfied for the time being if the present writ petition is disposed of by directing the respondent No. 3 to consider the said representation on its own

MC(WP(C)) No. 224 of 2026 & ors. Contd.../-

merit and strictly in terms of the applicable rules and to dispose of the same by issuing a speaking order within a stipulated period.

Mrs. L. Monomala, learned GA representing the respondent No. 3 fairly submitted that as the prayer made on behalf of the petitioners is confined to the consideration and disposal of the representation submitted by them, she has no objection in disposing of this writ petition as prayed for by the learned counsel appearing for the petitioners.

In view of the limited prayer made on behalf of the petitioners and considering the submission advanced by the learned counsel appearing for the parties, this court is of the considered view that it would be in the interest of justice to issue the following directions:-

(i) The Director (CAF & PD), Manipur, is hereby directed to consider the representation dated 19-02-2026 submitted by the petitioners on its own merit and strictly in terms of the applicable rules and to dispose of the same by issuing a speaking order;

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

(iii) It is made clear that the aforesaid directions have been given without considering the merit of the case.

With the aforesaid directions, the present writ petition as well as the connected applications are hereby disposed of.

                                                           JUDGE
Devananda


 MC(WP(C)) No. 224 of 2026 & ors.                                     Contd.../-