Lourembam Surjit Singh vs State Of Manipur & 4 Ors
2026 Latest Caselaw 2106 Mani

Manipur High Court

Lourembam Surjit Singh vs State Of Manipur & 4 Ors on 26 March, 2026

              Digitally signed by
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.03.26
          18:56:54 +05'30'
                                                                                      Sl. No. 2 & 3

                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                            WP(C)No.215 of 2026
                                                    With
                                           MC(WP(C))No.229 of 2026
                        Lourembam Surjit Singh
                                                                                     Petitioner
                                                 Vs.

                        State of Manipur & 4 Ors.
                                                                                   Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER)

(Order of the Court was made by Mr. M. Sundar, CJ)

26.03.2026

[1] Captioned matter is listed under the cause list caption

'ADJOURNED ADMISSION'.

[2] In the hearing today, it came to light that the 64th amendment of

'Manipur Civil Service Rules, 1965' ('MCSR' for the sake of convenience and

brevity) in so far as it includes Registrar of Manipur University of Culture in

the tabulation under (C) MCS (JAG/Grade-I) vide Schedule-I of MCSR has

been assailed in the captioned writ petition.

[3] It also comes to light that the challenge is predicated primarily

on the point that the afore-referred amendment is contrary to 'the Manipur

University of Culture Act, 2015 (Manipur Act No.7 of 2015)' (hereinafter 'said

Act' for the sake of convenience and clarity) [4] In the hearing, it was noticed that MCSR has not been placed

before us and Notification of State Government (if any) vide sub-section (3)

of Section 1 of said Act has also not placed before us.

[5] For the sake of convenience in further hearings, at this juncture,

this Court finds that the following are imperative:

(a) MCSR, 1965

(b) Notification of the State Government (Government of

Manipur) if any, qua sub-section 3 of Section 1 of said Act. To

be noted, said Act is a constitutional legislation and notification/s

if any vide sub-section (3) of section 1 will bring to light details

about coming into force of provisions of said Act.

[6] Faced with the above situation, Mr. Sh. Athoi Singh, learned

counsel on record for the writ petitioner sought time to examine and ferret out

the Rules and Notification/s, if any and place the same before this Court.

[7] Afore-referred request is acceded to.

[8] List under the same cause list caption i.e., 'ADJOURNED

ADMISSION' in the daily list.

[9]          List on 07.04.2026.




                    JUDGE                              CHIEF JUSTICE

John Kom