Dr. Laishram Saratchandra Singh Vs State Of Manipur, Represented By Chief Secretary/Secretary(DP), Government Of Manipur, Old Secretariat Building, P.O. & P.S. Imphal, Imphal West, Manipur-795001 & Ors.
.... [8] Mr. Y. Nirmolchand, learned senior counsel for the petitioner concludes that there is no difference in the work, qualification and pay scale of the petitioner from those working in the Veterinary Department and in the ADCs. It is re-iterated that there is no plausible reason for denying t ...
Manipur High Court (Imphal)
Tonsing Behlung Vs State Of Manipur & 4 Ors.
.... hin one week. Petitioner is to file affidavit showing proof of service of such notice. Mr. M. Hemchandra, learned senior counsel appearing for the petitioner submitted that the present writ petition can be disposed of by issuing a simple direction to the Deputy Commissioner, Chandel to cons ...
Manipur High Court (Imphal)
Wangambam Rominchandra Singh Vs State Of Manipur & 2 Ors.
.... the Hon’ble Supreme Court reported as (2010) 13 SCC 306 , para 12 and (2006) 9 SCC 583 , para 6 holding that in the matter of transfer, the Court ought not interfere as the same is done by the authorities in the exigency of service and prays that writ petition may be dismissed. [4] Mr. ...
Manipur High Court (Imphal)
Yumnam Kumar Singh Vs State Of Manipur & 4 Ors.
.... espondents fairly submitted that as the prayer of the petitioner is confined to the consideration and disposal of the representation submitted by the petitioner, he has no objection in disposing of the present writ petition as prayed for by the learned senior counsel appearing on behalf of the p ...
Manipur High Court (Imphal)
Amjad @ Jeheruddin Vs State Of Manipur & 4 Ors.
.... Heard Mr. Ch. Ngongo, learned senior counsel appearing for the petitioner. Issue notice, returnable within 4(four) weeks. Mr. A. Bheigya Meitei, learned counsel assisting Mr. H. Debendra, learned Dy.AG entered appearance and accepts notice on behalf of the respondents and hence, no ...
Manipur High Court (Imphal)
Kamjong Handloom Weaver Cooperative Society Ltd. Vs State Of Manipur & Ors.
.... espondents. Petitioners are to take steps for service of notice upon respondents No. 3 and 4 by way of speed post service as well as dasti service. Steps should be taken within one week and the petitioners are to file an affidavit showing proof of service of such notice. Mr. Th. ...
Manipur High Court (Imphal)
Pangambam Nanao Singh Vs State of Manipur & Anr.
.... shan, learned counsel appearing for the petitioner prays for taking up this matter after the summer vacation. Mr. A. Bheigya Meitei, learned counsel appearing for the respondents has no objection. As prayed for, list these cases again on 30-07-2024. Registry is directed to delete ...
Manipur High Court (Imphal)
KS Mashungmi & Anr. Vs Commissioner (Power) & Ors.
.... MENTTAG-JUDGMENT Ahanthem Bimol Singh, J Mrs. RK Emily, learned Dy. GA appearing for the respondents weeks two weeks’ further time for filing counter affidavit. Mr. Tungrei Ngakang, learned counsel appearing for the petitioners has no objection. As prayed for, list this cas ...
Manipur High Court (Imphal)
Irengbam Gandhajit Singh & 7 Ors. Vs State Of Manipur & Anr.
.... em Bimol Singh, J Mr. Niranjan Sanasam, learned GA appearing for the respondents seeks three weeks’ time for filing counter affidavit. Mr. N. Mahendra, learned counsel appearing for the petitioners has no objection. As prayed for, list this case again on 06-08-2024. Earlier ...
Manipur High Court (Imphal)
Gaibilung Kamei & Anr. Vs Titus Kamei & Ors.
.... Ahanthem Bimol Singh, J Ms. Jinita, learned counsel appearing for the petitioners prays for taking up this matter after the Summer Vacation. Mr. L. Raju, learned counsel appearing for the respondents has no objection. As prayed for, list this case agai ...
Manipur High Court (Imphal)
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