The State Of Manipur; & Ors vs The Association Of Premier State ...
2021 Latest Caselaw 44 Mani

                                                                                           Item No. 2
                                                                          (through video conferencing)

                                            IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL

                                                     W.A. No. 16 of 2021

                                    The State of Manipur; & Ors.
                                                                                     Appellants......
                                                        Vs.
                                    The Association of Premier State College,
                                    Seniors and Another.

                                                                                  Respondents......

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR JUSTICE KH NOBIN SINGH

03.03.2021

Sanjay Kumar (C.J.)

Heard Mr. N. Kumarjit, learned Advocate General, appearing for

the appellants and Mr. B.P. Sahu, learned senior counsel, appearing for the

contesting respondent/writ petitioner.

The issue as to whether the Government of India's Office

Memorandum dated 01.09.2008 would be binding upon the State of Manipur

in its entirety requires further examination.

Admit.

Operation of the judgment and order dated 22.01.2020 passed in

W.P. (C) No. 489 of 2018, presently under appeal, is accordingly stayed

pending the disposal of this appeal.

Post for arguments on 27.04.2021.

Yumkha
m Rother                                    JUDGE                     CHIEF JUSTICE
Digitally signed by   Sandeep
Yumkham Rother
Date: 2021.03.04
12:53:43 +05'30'                                                                               Page 1