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Manipur High Court
Sarangthem Raju Singh vs Sarungbam Nimai Singh & 5 Ors on 31 March, 2026
Author: A. Bimol Singh
Bench: A. Bimol Singh
KHOIROM Digitally
KHOIROM
signed by
BIPINCHAN BIPINCHANDRA
Date: 2026.03.31
SINGH
DRA SINGH 21:00:21 +05'30' Item No. 9 - 18
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.A. No. 86 of 2023
Sarangthem Raju Singh
... Appellant
- Versus -
Sarungbam Nimai Singh & 5 Ors.
... Respondents
With MC(WA) No. 112 of 2023 with MC(WA) No. 139 of 2023
With MC(WA) No. 42 of 2023 with WA No. 24 of 2023
With WA No. 48 of 2023 with WA No. 49 of 2023 With WA No. 50 of
2023 with WA No. 58 of 2023 With WA No. 59 of 2023
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE A. BIMOL SINGH
O R D E R
[M. Sundar, CJ]
31.03.2026
[1] In captioned cluster of matters there are 7 (seven) main
writ appeals ('WAs' in plural and 'WA' in singular for the sake of
convenience, brevity and clarity) and 3 (three) miscellaneous cases
('MCs' in plural and 'MC' in singular for the sake of convenience,
brevity and clarity).
[2] All the 7 (seven) writ appeals are directed against one
common order dated 10.10.2022 made by a Hon'ble Single Bench in
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a cluster of writ petitions, one contempt case and MCs. This common
order of Hon'ble Single Bench being order dated 10.10.2022 shall be
referred to as 'impugned order' for the sake of convenience, brevity
and clarity.
[3] In the captioned cluster of matters today, Mr. A.
Mohendro, learned counsel appears for Mr. S. Nimai Singh in some
writ appeals and Mr. Th. Khagemba, learned counsel appears for Mr.
S. Nimai Singh in some writ appeals. To be noted, Mr. S. Nimai Singh
was writ petitioner in all writ petitions before the Hon'ble Single Bench
and he was also contempt petitioner qua impugned order.
[4] As regards appellants in captioned matters, Ms. RK.
Emily, learned State counsel representing Mr. O. Ratankumar, learned
State counsel led by Mr. S. Nepolean, learned senior advocate for
State of Manipur, Mr. Md. Abdul Baquee Khan, learned counsel for
Imphal Art College and Mr. Boboy Potsangbam, learned Central
Government Standing Counsel (CGSC) for appellant in W.A. No. 24 of
2023 are before this Court.
[5] In sum and substance, Mr. S. Nimai Singh who was
serving as a Lecturer in Imphal Art College was suspended on
31.05.2019 on allegations of manipulation of records (Board records)
and ultimately dismissed on 15.01.2020. Mr. S. Nimai Singh came to
this Court by way of writ petitions which culminated in the impugned
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order. Pending writ petitions, on 13.04.2022 Imphal Art College was
taken over by State Government. Thereafter the impugned order
came to be made on 10.10.2022. This Court is informed that Mr. S.
Nimai Singh has since superannuated on attaining the age of
superannuation in 2024.
[6] To be noted, this Court has not expressed any opinion on
merits of the matter as hearing is yet to commence and short facts
are captured for the benefit of Mediator as all the learned counsel
before this Court agree to explore possibility of settlement by
resorting to mediation.
[7] All learned senior counsel and learned counsel on
instructions agree that Mr. Sapam Biswajit Meitei, Senior Advocate
can be the Mediator.
[8] Therefore, captioned matter is referred to mediation
(with consent of learned counsel on both sides) by the High Court
Mediation Centre under the aegis of Manipur High Court Legal
Services Committee.
[9] Listing before Mediation Centre (first sitting) shall be on
08.04.2026 (Wednesday) at 02:00 p.m. and the venue shall be
Mediation Centre situate in the High Court campus.
[10] The appellant, respondents and authorized
representative/s of State more particularly, competent authority (any
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officer not below the rank of Under Secretary) with requisite written
mandate to take decision in mediation proceedings itself and with
written mandate to sign mediation settlement agreement if mediation
fructifies into settlement to be present before the Mediation Centre
without insisting on separate hearing notice/s.
[11] We requisition a mediation report from the Mediation
Centre on or before 19.05.2025.
[12] List captioned matter under the caption 'FOR MEDAITON
REPORT' on 20.05.2026.
JUDGE CHIEF JUSTICE
Bipin
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