Naoroibam Dhanajit Singh & 2 Ors vs Vrs
2026 Latest Caselaw 2158 Mani

Manipur High Court

Naoroibam Dhanajit Singh & 2 Ors vs Vrs on 27 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum                                                   Item Nos. 51-60
Gurum Date:
      2026.03.27
                           IN THE HIGH COURT OF MANIPUR
ayum 16:41:44
      +05'30'
                                     AT IMPHAL

             MC(WP(C)) No. 225 of 2026
             Naoroibam Dhanajit Singh & 2 Ors                 ...Applicant/s
                 Vrs.
             State of Manipur & 18 Ors                     ...Respondent/s

With MC(WP(C)) No. 180 of 2024 MC(WP(C)) No. 227 of 2023 MC(WP(C)) No. 425 of 2023 MC(WP(C)) No. 630 of 2024 MC(WP(C)) No. 67 of 2024 WP(C) No. 218 of 2024 WP(C) No. 493 of 2023 WP(C) No. 611 of 2023 WP(C) No. 855 of 2023

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

27.03.2026

Mr. Kh. Tarunkumar, learned Sr. counsel assisted by

Ms. Julekha Khan, learned counsel appeared on behalf of the

petitioners.

MC(WP(C)) No. 225 of 2026 has been filed with a

prayer for restraining the official respondents from declaration of

the result of 70 posts of Forest Guard for appointment on regular

basis and another 70 posts of Forest Guard for appointment on

contract basis initiated pursuant to the advertisement dated

06.03.2024 and 07.03.2024.

It has been submitted by the learned Sr. counsel that

on obtaining a copy of the letter dated 10.03.2026 from the Under

Secretary (DP), Government of Manipur addressed to all the

Page 1 Additional Chief Secretary of the Government of Manipur

requesting to furnish the details of (i) pending cases of

recruitment/under process/wait list (ii) pending cases for

declaration of result of recruitment of staffs.

The learned Sr. counsel submitted that unless an

interim order as prayed for in the present application is passed,

there will be multiplicity of litigation in the event if the authorities

declare the result of the said recruitment process.

Mr. Lenin Hijam, learned AG assisted by Ms. Sharmila,

learned counsel appeared on behalf of the official respondents

through VC platform and seeks a few days' time to get instructions

from the authorities in this regard and to revert back to this Court.

In view of the submission made by the counsel

appearing for the parties, list these cases again on 04.04.2026 for

consideration of passing interim for final disposal of these cases.

JUDGE

Lucy

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