The Kumbi College Kumbi & Anr vs Rajkumar Dinesh Singh & 3 Ors
2025 Latest Caselaw 711 Mani

Manipur High Court

The Kumbi College Kumbi & Anr vs Rajkumar Dinesh Singh & 3 Ors on 5 November, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                      Item No. 4


               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL

                       Cont.Cas(C) No. 154 of 2025

        The Kumbi College Kumbi & Anr.
                                                           .....Petitioner/s

                                    - Versus -

        Rajkumar Dinesh Singh & 3 Ors.
                                                           .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

05.11.2025

[1] Heard Mr. N. Zequeson, learned counsel for the petitioners.

[2] Issue notice to the respondents by speed post and dasti in addition.

[3] Petitioners are directed to file affidavit of proof of service. [4] It is submitted that vide judgment dated 31.07.2025 passed in WP(C) No. 112 of 2025, this Court set aside the appointment of respondent No. 4 as Principal, Kumbi College at the behest of respondent No. 3 being acted as Secretary of the Governing Body and directed to initiate process for appointment on regular basis as per rule and till date, eligible seniormost faculty members was appointed as Principal in-charge.

[5] In violation of the direction in the order dated 31.07.2025, respondent No. 3 issued another order dated 30.08.2025 appointing respondent No. 4 as Principal, Kumbi College and against the order, the contempt case being No. 108 of 2025 has been filed by the petitioner and the same is pending before this Court. [6] It is also seen that respondent No. 3 has challenged the judgment dated 31.07.2025 in WP(C) No. 112 of 2025 by filing a writ appeal being WA No. 44 of 2025 and till date, no stay has been granted by the Division Bench. Against the order dated 30.08.2025 issued by respondent No. 3 appointing respondent No. 4 as Principal of the Kumbi College, the petitioner approached this Court by another writ petition being WP(C) No. 701 of 2025 and vide order dated 08.09.2025, the order dated 30.08.2025 issued by respondent No. 3 appointing respondent No. 4 again Principal of the Kumbi College, was also stayed.

[7] The petitioner issued legal notice dated 09.09.2025 to the four respondents herein and respondent Nos. 1 and 2 received the same on 09.09.2025 and respondent Nos. 3 & 4 received the same on 10.09.2025.

[8] In spite of having knowledge of the order dated 08.09.2025 passed by this Court in WP(C) No. 701 of 2025, respondent No. 4 still continue to act and function as Principal of Kumbi College as seen from invitation card for Teachers' Day Celebration Day on 22.09.2025, Foundation Day Celebration held on 27.09.2025 and also in the list of teaching faculties of Botany signed on 03.11.2025 as Principal of the Kumbi College.

[9] It is submitted that the same is in defiance of the subsequent order dated 08.09.2025 passed by this Court in WP(C) No. 701 of 2025.

[10] In the circumstances, respondent Nos. 3 & 4 are directed to file compliance report in terms of the earlier direction in judgment dated 31.07.2025 passed by this Court in WP(C) No. 112 of 2025 and order dated 08.09.2025 passed by this Court in WP(C) No. 701 of 2025 failing which, respondent Nos. 3 & 4 shall appear in person before this Court.

             [11]             List this case on 24.11.2025.



                                                                           JUDGE

                       Kh. Joshua Maring

KH.      Digitally signed
         by KH. JOSHUA
JOSHUA   MARING
         Date: 2025.11.06
MARING   13:10:48 +05'30'