HCMONTHLY CASE LAW ARCHIVE
Read 6 LawLens analyses of Manipur High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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The case concerns the appointment of seven staff members (3 teaching, 4 non-teaching) at a Sarva Shiksha Abhiyan (SSA) residential school in Khurai, Manipur.
2 MIN READ→
![Ex-post facto approval by competent authority validates irregular appointments, barring subsequent disengagement after decade of service.. State of Manipur & Ors. v. Thounaojam Priyoranjan & Ors. [W.A. No. 108 of 2022]. Manipur High Court. LawLens](/stories/thumbnails/ex-post-facto-approval-by-competent-authority-validates-irregular-appointments-barring-sub-3a9b1d54f7a54d8d92c04363387f7a24.webp)
The case concerns the appointment of seven respondents (3 teaching and 4 non-teaching staff) to a residential school in Khurai, Manipur, established under the Sarva Shiksha Abhiyan (SSA)
2 MIN READ→
![### Entitlement to Enhanced Superannuation Age Depends on Functional Parity of Posts, Not Educational Qualifications Alone. Shri Arambam Somarendro Singh v. The State of Manipur & Anr. [WA No. 5 of 2026 & WA No. 6 of 2026]. Manipur High Court. LawLens](/stories/thumbnails/entitlement-to-enhanced-superannuation-age-depends-on-functional-parity-of-posts-not-educa-6d3a7af6ea5c4cbd907af4c514a8be01.webp)
The appellant was appointed as 'Non-core Faculty' on a contract basis in the State Institute of Rural Development (SIRD) in 2007 and was subsequently regularized in the Rural Development and Panchayati Raj (RD & PR) D...
3 MIN READ→
The appellant was appointed as 'Non-core Faculty' on a contract basis in the State Institute of Rural Development (SIRD) in 2007, and was subsequently regularized in the Rural Development and Panchayati Raj (RD & PR)...
3 MIN READ→
![### Parity in superannuation age requires functional equivalence between distinct service departments and designated posts.. Shri Arambam Somarendro Singh v. The State of Manipur & Anr. [WA No. 5 of 2026 and WA No. 6 of 2026]. Manipur High Court. LawLens](/stories/thumbnails/parity-in-superannuation-age-requires-functional-equivalence-between-distinct-service-depa-efd2ef244685423d88bad6bf813338c0.webp)
The appellant was appointed as 'Non-core Faculty' in the Rural Development and Panchayati Raj (RD & PR) Department on a contract basis in 2007.
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![Faculty in Rural Development Department cannot claim automatic superannuation parity with Veterinary Department doctors.. Shri Arambam Somarendro Singh v. The State of Manipur & Anr. [WA No. 5 of 2026 and WA No. 6 of 2026]. Manipur High Court. LawLens](/stories/thumbnails/faculty-in-rural-development-department-cannot-claim-automatic-superannuation-parity-with--3af5d47b6d6b46fe87f3ad5d9da2f5b5.webp)
The appellant was appointed as 'Non-core Faculty' on a contract basis in the State Institute of Rural Development (SIRD) in 2007, later regularized into the Rural Development and Panchayati Raj (RD & PR) Department
3 MIN READ→