Soibam Shashikanta Singh vs Vrs
2026 Latest Caselaw 2211 Mani

Manipur High Court

Soibam Shashikanta Singh vs Vrs on 30 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                         Item Nos. 3
             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

 WP(C) No. 196 of 2026
 Soibam Shashikanta Singh                              ...Petitioner/s
     Vrs.
 Union of India & 3 Ors                             ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

30.03.2026

[1] Heard Mr. Jagatchandra, learned counsel appearing

for the petitioner; and Mr. S. Vijayanand Sharma, learned Sr. PCCG

appearing for the respondents.

[2] At the outset, the counsel for the petitioner submitted

that during the pendency of this writ petition, the petitioner has

approached the authorities again by filing a representation dated

27.03.2026 with a request for allowing the retention of the

petitioner for 1(one) more year in the present place posting. It has

also been submitted that the present writ petition may be disposed

by directing the Director General CRPF, New Delhi (Respondent no.

2) to consider the said representation sympathetically, taking into

consideration the health condition of the petitioner and illness for

which he is presently undergoing treatment and to disposed of the

same by passing an appropriate order within a stipulated period.

Page 1 [3] Mr. S. Vijayanand Sharma, learned Sr. PCCG

appearing for the respondents submitted that the petitioner has

already approach the authorities by submitting such a

representation and that after considering the representation, the

same has been disposed of by declining to accede to the request

made by the petitioner. The learned Sr. PCCG further submitted

that during the proceeding of this writ petition, the counsel for the

petitioner submitted that the petitioner will approach the

authorities again with a request for allowing his retention to his

present place of posting only for 6(six) months however, in the said

representation the petitioner sought for 1(one) year retention.

[4] The learned Sr. PCCG further submitted that in the

event if the authorities consider the said request made by the

petitioner in the aforesaid representation, the period of his

retention to his present place of posting be confined to only 6(six)

months, the grant of which will be at the exclusive discretion of the

competent authority.

[5] Considering the submission made by the learned

counsel appearing for the parties and on perusal of the materials

available on record and also taking into consideration the

petitioner's requirement for undergoing treatment of his illness,

Page 2 this Court is of the considered view that it will be in the interest of

justice to issue the following directions;

(i) The respondent no. 2 i.e. Director General,

CRPF, New Delhi is hereby directed to

consider the aforesaid representation dated

27.03.2026 submitted by the petitioner on its

own merit and taking into consideration the

petitioner's requirement for undergoing

treatment of his illness and to disposed of the

said representation by issuing appropriate

orders.

(ii) It is made clear that such direction has been

issued without touching upon the merit of the

present writ petition and that the respondent

no. 2 will be absolutely at his discretion to

pass any appropriate order.

(iii) It is made clear that the whole exercise

should be completed within the period of

2(two) weeks' from today.

[6] With the aforesaid direction, the present writ petition

is disposed of.

Page 3 [7] Registry is directed to furnish a copy of this order to

both the counsel appearing for the parties through their

Whatsapp/E-mail during the course of day for doing the needful.

JUDGE

Lucy

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