Moirangthem Damu Singh vs State of Manipur and 2 ors

Digitally signed
by LAISHRAM
DHAKESHORI
DEVI
Date:
2026.10.30
16:15:37 +05'30'
LAISHRA
M
DHAKESH
ORI DEVI
 
2026:MNHC :251
Item No. 56
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 498 of 202 6
Moirangthem Damu Singh , aged about 66 years , S/o (L)
Moirangthem Angang Singh , a resident of Thangmeiband Sinam
Leikai Cheirao Chingkhong , P.O. & P.S. Lamphel , Imphal West
District , Manipur -795 004 . … Petitioner /s
-Versus-
1. T he State of Manipur represented by the Chied Secretary ,
Government of Manipur, Secretariat Building , Mantripukhri ,
Imphal Ea st District, Manipur-79500 2.
2. The Secretary (OBC & SC ), Government of Manipur,
Secretariat Building, Mantripukhri , Imphal Ea st District,
Manipur-79500 2.
st
3. The Director (OBC & SC), Secured Office Complex, 1 Floor
South Block, A.T. Road, P.O. & P.S. Imphal, Imphal West
District, Manipur, PIN-795004.
… Respondent/s
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
For the Petitioner :: M r. I. Denning , Advocate
For the Respondents :: Mr . Shyam Sharma, Government Advocate
Date of Hea ring :: 29 - 1 0-2026
Date of Order :: 29 - 1 0-2026
O R D E R ( O R A L)
Heard M r. I. Denning , learned counsel appearing on behalf
the petitioner and Mr. Shyam Sharma , learned Government Advocate
appearing on behalf of the respondents.
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[2] T he learned counsel appearing for the petitioner submitted
that while the petitioner was serving as Agriculture Officer in the
Directorate for Welfare of Other Backward Classes and Scheduled Caste,
Manipur, the Under Secretary (MA, OBC & SC), Government of Manipur
issued an order dated 29-05-2019 for holding an Inquiry against the
petitioner under Rule 14 of the Central Civil Services (Classification,
Control and Appeal) Rules, 1965 (CCA Rules for short).
[3] Subsequently, on 26-02-2020, a Memorandum was issued
by the Under Secretary (MOBC & SC), Government of Manipur proposing
to hold an inquiry against the petitioner and along with the said
memorandum, statement of article of charges framed against the
petitioner were also issued.
[ 4 ] It has also been submitted by the learned counsel
appearing for the petitioner that on the recommendation made by the
High Powered Committee in its meeting held on 20- 12-2017 , a Notice
under Rule 9(7) of the Manipur Public Servants ’ Personal Liability Rules,
2006 dated 10-01-2018 was issued by the Deputy Secretary
(Finance/PIC), Government of Manipur , proposing to hold an inquiry
against the petitioner under Rule 9(7) of the Manipur Public Servants ’
Personal Liability Rules, 2006 . The substance of imputation against the
petitioner was also enclosed and furnished to the petitioner along with
the said notice dated 10-01-2018.
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[ 5 ] The learned counsel appearing for the petitioner further
submitted that on receiving the aforesaid memorandum dated 26-02-
2020 and the notice dated 10-01-2018 for holding an inquiry against
the petitioner under Rule 14 of the Central Civil Services (Classification,
Control and Appeal) Rules, 1965 and Rule 9(7) of the Manipur Public
Servants ’ Personal Liability Rules, 2006 respectively, the petitioner
submitted his written statements against the charges made against him.
[ 6 ] It has been submitted by the learned counsel appearing

for the petitioner that after submitting the written statements of defense
of the petitioner, no further proceeding has been initiated or continued
by the authorities against the petitioner in connection with the aforesaid
two proposed inquir y for the last many years. The learned counsel also
submitted that the petitioner h as since retired from service w.e.f. 31-
05-2020 on attaining the age of superannuation. However, because of
the pendency of the two proposed inquiries against him , the petitioner
has been deprived of his pensionary and other retiral benefits. The
learned counsel submitted that the present writ petition can be disposed
of in terms of the earlier order passed by this Court on 24-07-2017 in
WP(C) No. 30 of 2017 , by issuing similar directions.
[ 7 ] Mr. Shyam Sharma, learned Government Advocate
appearing for the respondents fairly submitted that in the order dated
WP(C) No. 498 of 2026 Page 3 of 5

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24-07-2017 passed earlier by this Court in WP(C) No. 30 of 2017, after
recording the factual matrix, direction ha d been issued to the authorities
to hold and conclude any Departmental Inquiry/proceedings under the
Manipur Public Servants ’ Personal Liability Rules, 2006 and act within a
period of 6(six) months, failing which the petitioner in the said writ
petition will be entitled to receive the full pensionary and other retiral
benefits which may be subject to any order that may be passed by the
competent authority on conclusion of such inquiry.
[ 8 ] Mr. Shyam Sharma , learned Government Advocate

appearing for the respondents further submitted that as the prayer made
on behalf of the petitioner is confined to only issuing a direction to
conclu de the two inquiries pending against him within a period of 6(six)
months, he has no objection is disposing of this writ petition in terms of
the earlier order passed by this Court.
[ 9 ] Consi dering the submission advanced by both the learned
counsel appearing for the parties and the factual matrix narrated
hereinabove, and also considering the earlier order dated 24-07-2017
passed by this Court in WP(C) No. 30 of 2017, this Court is of the
considered view that the present writ petition can be disposed of with
the following directions : -
( i ) The respondents are directed to hold and conclude the
above mentioned two Inquir ies pending against the
WP(C) No. 498 of 2026 Page 4 of 5

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petitioner within a period of 6(six) months from the
date of receipt of a certified copy of this order.
(ii) In the event, the respondents failed to conclude the
said inquir ies initiated against the petitioner within the
stipulated period stated herein above, the respondents
a re directed to release all the pensionary and other
retiral benefits due payable to the petitioner as early
as possible, but not later than three months, which will
be subject to any order that may be passed by the
competent authority on conclusion of such inquir ies .
[ 10 ] With the aforesaid directions, the present writ petition is
hereby disposed of.
JUDGE
Dhakeshori
WP(C) No. 498 of 2026 Page 5 of 5