Khwairakpam Goverdhon Singh vs Vrs
2026 Latest Caselaw 2039 Mani

Manipur High Court

Khwairakpam Goverdhon Singh vs Vrs on 25 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

         Digitally signed
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      Gurumayum                                                      Item Nos. 39-40
Gurum Date:
      2026.03.25             IN THE HIGH COURT OF MANIPUR
ayum 15:40:26
      +05'30'                          AT IMPHAL

                 MC(WP(C)) No. 183 of 2026
                 Khwairakpam Goverdhon Singh                          ...Applicant/s
                     Vrs.
                 State of Manipur & 2 Ors                          ...Respondent/s

With WP(C) No. 760 of 2025

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

25.03.2026

Mr. N. Zequeson, learned counsel appeared for the

petitioner; Mr. Shyam Sharma, learned GA appeared for the

respondent nos. 1 & 2; and Mrs. I. Bimola, learned counsel

appeared for the respondent. 3.

The present writ petition has been filed assailing the

memorandum dated 19.02.2025 issued by the Department of

Personal and Administrative Reforms (DP), Government of Manipur

by which a departmental enquiry has been initiated against the

petitioner. During the pendency of the writ petition, the petitioner

filed an application registered as MC(WP(C)) No. 183 of 2026 with

a prayer for disposing of the writ petition by issuing a direction to

the respondents to complete the departmental enquiry initiated

against the petition within a stipulated period subject to the

condition that on failure to complete the said departmental

proceeding initiated against the petitioner within the stipulated Page 1 period fixed by this Court, the said department enquiry shall stands

abated.

Mr. Shyam Sharma, learned GA appearing for the

respondent nos. 1 & 2 seeks a week time to get instructions with

regard to the prayer made on behalf of the petitioner in the above

mention misc. application.

As prayed for by the learned GA, list these cases again

on 02.04.2026.

A copy of this order be furnished to all the counsel

appearing for the parties, through Whatsapp/Email during the

course of the day for doing the needful.

JUDGE

Lucy

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