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Manipur High Court
Khumukcham Renuka & 2 Ors vs Okram Sandhyarani Devi & 26 Ors on 24 March, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item No. 105-115
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(WP(C) No. 237 of 2026 with MC(WP(C) No. 236 of 2026 with
MC(WP(C) No. 238 of 2026 with MC(WP(C) No. 239 of 2026 with
MC(WP(C) No. 182 of 2026 with MC(WP(C) No. 786 of 2024 with
WP(C) No. 110 of 2026 with MC(WP(C) No. 116 of 2026 with
WP(C) No. 854 of 2024 with MC(WP(C) No. 179 of 2026 with
MC(WP(C) No. 180 of 2026
Khumukcham Renuka & 2 Ors.
.....Petitioner/s
-Versus-
Okram Sandhyarani Devi & 26 Ors.
....Respondent/s
BEFORE
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
Order
24.03.2026
[1] Present Mr. S. Biswajit, learned senior counsel assisted by
Mr. W. Sanatomba, learned counsel for the petitioners in WP(C) No. 854
of 2024 and Ms. H. Malemleima, learned counsel for the petitioner in
WP(C) No. 110 of 2026. Also present Mr. A. Bheigya, learned Jr. G.A. on
behalf of the State respondent, Ms. Kh. Maria, learned counsel for
respondent in WP(C) No. 110 of 2026 and Mr. S. Johnson, learned
counsel for respondent No. 7 in WP(C) No. 110 of 2026.
[2] This batch of writ petitions concerns with the seniority list of
the officials of Manipur Civil Service Grade-II.
[3] Mr. N. Ibotombi, learned senior counsel, submits that this
Court passed an interim order dated 11.03.2026 in this batch of writ
petitions, especially WP(C) No. 110 of 2026 whereby this Court directed
not to declare the proceedings of the DPC held on the basis of final
seniority list dated 04.02.2026. It is submitted that the applicants in
MC(WP(C) Nos. 236 of 2026 and 239 of 2026 are not parties in WP(C)
Nos. 110 of 2026 and 854 of 2024. Learned senior counsel for the
applicants submits that even if the applicants in MC(WP(C) Nos. 236 of
2026 and 239 of 2026 are not parties in the corresponding writ petitions,
the applicants are aggrieved by the direction passed by this Court in the
order dated 11.03.2026 not to declare the results of the DPC. In the
circumstances, it is prayed that they may be permitted to be impleaded
as respondent Nos. 24, 25, & 26 in WP(C) No. 110 of 2026 and
respondent Nos. 8, 9 & 10 in WP(C) No. 854 of 2024.
[4] Mr. S. Biswajit, learned senior counsel appearing for the
petitioners in WP(C) No. 854 of 2024 and Ms. H. Malemleima, learned
counsel for the petitioners in WP(C) No. 110 of 2026 and other counsels
on behalf of the respondents do not oppose the application for
impleadment.
[5] Mr. A. Bheigya, learned Jr. G.A., submits that this Court may
pass appropriate order.
[6] Considering the submissions made at the bar, applicants in
MC(WP(C) No. 236 of 2026 are impleaded as respondent Nos. 24, 25 &
26 in WP(C) No. 110 of 2026 and applicants in MC(WP(C) No. 239 of
2026 are impleaded as respondent Nos. 8, 9 & 10 in WP(C) No. 854 of
2024.
[7] MC(WP(C) Nos. 236 of 2026 & 239 of 2026 are allowed and
disposed of. Registry is directed to make necessary incorporation in the
cause title of the main writ petitions.
[8] List the remaining matters on 26.03.2026, the date already
fixed.
[9] Parties may file objection, if any, in MC(WP(C) Nos. 237 of
2026 & 238 of 2026.
KH. Digitally signed
by KH. JOSHUA
JOSHUA MARING JUDGE
Date: 2026.03.24
MARING 17:11:39 +05'30'
Kh. Joshua Maring
