Manipur High Court
Ningam Siro & Anr vs State Of Manipur & 33 Ors on 29 August, 2024
Item No. 13
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 546 of 2019
Ningam Siro & Anr.
...Petitioners
- Versus -
State of Manipur & 33 Ors.
...Respondents
B E F O R E
HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
ORDER
29-08-2024 Mr. A. Mohendro, learned counsel, appears for the petitioners and Mr. W. Niranjit, learned Dy. Government Advocate, appears for the State respondents.
The present writ petition has been instituted on behalf of the petitioners praying as follows:--
"In view of the above facts and circumstances, it is most respectfully prayed that Your Lordships may graciously be pleased to:
(i) Issue rule upon the respondents to show cause as to why such order or orders shall not be passed as this Hon'ble Court may seem fit and proper and call for records;
(ii) Issue a writ of certiorari or any other appropriate writ of the like nature quashing and setting aside the Final Seniority List of the Direct Recruit and Promotee MPS-II Officers circulated vide Impugned Order being No. 22/2/89-MPS/DP(Pt-ii) dated 29th June, 2019 in respect of the Private Respondents as illegal and null and void;
(iii) Issue a Writ of Mandamus directing the Official Respondents to implement the earlier Judgement and Order which was WP(C) No. 546 of 2019 Page 1 of 2 passed by a competent Court vide Judgment and Order dated 07/07/2017 and 26/09/2018 passed in WP(C) No. 366 of 2013 and WA No. 66 of 2018 without any reservation;
-AND-
In the interim stay/suspend the operation of the Final Seniority List of the Direct Recruit and Promotee MPS-II Officers circulated vide Impugned Order being No. 22/2/89- MPS/DP(Pt-ii) dated 29th June, 2019 pending disposal of the instant petition.
-AND-
Pass such further order/orders or direction/directions as this Hon'ble Court may seem fit and proper to secure the ends of justice."
Mr. A. Mohendro, learned counsel appearing on behalf of the petitioners, states that subsequent upon the institution of the present proceeding, the same has been rendered infructuous owing to the superannuation of the petitioners and may be closed.
Directed accordingly.
The writ petition is disposed of.
CHIEF JUSTICE
Victoria
NINGOM Digitally signed
by NINGOMBAM
BAM VICTORIA
Date: 2024.08.30
VICTORIA 14:37:01 +05'30'
WP(C) No. 546 of 2019 Page 2 of 2