E. Ibempishak Devi vs State Of Manipur; & Ors
2022 Latest Caselaw 364 Mani

KABOR Digitally signed
                                                                                  Item No. 18-20
AMBAM byKABORAMBAM
SANDEE SANDEEP    SINGH
        Date: 2022.08.16
                                   IN THE HIGH COURT OF MANIPUR
P SINGH
        16:26:17 +05'30'
                                             AT IMPHAL
                                            W.A. No. 50 of 2017
                           E. Ibempishak Devi
                                                                                   Appellant
                                              Vs.
                       State of Manipur; & Ors.
                                                                               Respondents

With W.A. No. 1 of 2018 With W.A. No. 2 of 2018

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE MV MURALIDARAN 16.08.2022 Sanjay Kumar (C.J.):

Ms. RK Emily, learned counsel, appears for respondent No. 1 in W.A. No.

1 of 2018. Mr. Athouba Khaidem, learned Government Advocate, appears for the

State authorities. Mr. S. Suresh, learned counsel, appears for the Accountant

General, Manipur.

Having heard the arguments in part advanced by Mr. Kh. Chonjon,

learned senior counsel, appearing for the appellant in W.A. No. No. 50 of 2017, and

respondent No. 1 in W.A. No. 2 of 2018, we are of the opinion that the UGC

Notification of 1988, UGC Regulations of 2000 and UGC Regulations of 2010, which

find mention in the judgment under appeal, would be relevant for this adjudication.

Mr. Athouba Khaidem, learned Government Advocate, seeks time to

compile and place the same before the Court after serving advance copies thereof

upon the learned counsel opposite.

Post on 13.09.2022.

                                    JUDGE                  CHIEF JUSTICE
       Sandeep

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