Hirom Meiteileima Devi & 3 Ors vs State Of Manipur & 3 Ors
2026 Latest Caselaw 2282 Mani

Manipur High Court

Hirom Meiteileima Devi & 3 Ors vs State Of Manipur & 3 Ors on 31 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                            Item No. 13-14


               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL

                        WP(C) No. 244 of 2026 with
                        MC(WP(C) No. 264 of 2026

      Hirom Meiteileima Devi & 3 Ors.
                                                    .....Petitioner/s
                                    -Versus-
      State of Manipur & 3 Ors.
                                                    ....Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order 31.03.2026 [1] Heard Mrs. I. Lenibala, learned counsel along with Mr. Ph. Satyajit, learned counsel for the petitioners. [2] The 4 (four) petitioners are the agents appointed by respondent No. 3 as agents for Fair Price Shop/S.K. Oil Sub-dealers in some of the areas of Imphal East. Their contract is expiring on 31.03.2026 and in the circumstances, the respondent No. 2 issued an order dated 10.02.2026 inviting fresh application for appointment of 275 (Two hundred seventy five) FPS agents cum SK Oil Sub-dealers of 10 (ten) A/Cs for Imphal East District for a period from 01.04.2026 up to 31.03.2028. Earlier the petitioner approached this Court for release of the pending honorarium and the matter was disposed of on 24.03.2026 with a direction to the respondents to consider the representation submitted as per law.

[3] By the present petition, the petitioners submitted that they have applied in terms of the new notification dated 10.02.2026 and the meeting for selecting new agents was already fixed on 30.03.2026 and the prayer in the writ petition is for consideration of the application of the petitioners in the meeting to be conducted on 30.03.2026. [4] Mr. Th. Sukumar, learned G.A., submits that the meeting fixed on 30.03.2026 has been postponed.

[5] In the circumstances, Mrs. I. Lenibala, learned counsel for the petitioners, submits that writ petition may be disposed of by directing the respondents to consider the application filed by the petitioners in terms of the notification dated 10.02.2026.

[6] Mr. Th. Sukumar, learned G.A., submits that this Court may pass appropriate order considering the peculiar facts of the case. [7] This Court has perused the materials on record and the submissions made at the bar. The only prayer is for consideration of the application of the petitioners for being appointed as agents for FPS and SK Oil Sub-dealers in terms of notification dated 10.02.2026. The meeting was originally scheduled on 30.03.2026. However, it has been informed that the meeting has been adjourned. [8] In the circumstances, writ petition is disposed of by directing the respondents to consider the case of the petitioners as per law if they are eligible otherwise. Misc. application is also closed. [9] This Court does not express any opinion on the merit of the case.

KH.    Digitally signed
       by KH. JOSHUA
JOSHUA MARING
       Date: 2026.04.01                                                                JUDGE
MARING 10:09:07 +05'30'
                          Kh. Joshua Maring