Citation : 2025 Latest Caselaw 571 Mani
Judgement Date : 8 September, 2025
NINGOM Digitally
by
signed
BAM NINGOMBAM
VICTORIA
VICTORI Date: Item Nos. 4-5
2025.09.08
A 17:21:55 +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 701 of 2025
The Kumbi College & Anr.
...Petitioners
- Versus -
State of Manipur & 3 Ors.
...Respondents
With
MC(WP(C)) No. 659 of 2025
B EF O R E
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
ORDER
08-09-2025
[1] Heard Mr. N. Kumarjit, learned senior counsel assisted by Mr. Th. Monish Anand, learned counsel for the petitioners.
[2] By the present petition, the petitioners challenged the impugned order dated 30-08-2025 issued by respondent No. 3 re-appointing respondent No. 4 as Principal-in-Charge of Kumbi College, Kumbi w.e.f. 01- 09-2025 for three months or until such time.
[3] Mr. N. Kumarjit, learned senior counsel for the petitioners, submits that the impugned order dated 30-08-2025 is in total defiance of the judgment and order dated 31-07-2025 passed by this Court in WP(C) No. 112 of 2025 whereby the appointment of respondent No. 4 as Principal by respondent No. 3 was set aside being that respondent No. 4 was not eligible as he had attained the age of superannuation and without following the provisions of Manipur Education Code, 1982. It is submitted that by the impugned order dated 30-08-2025, respondent No. 3 has appointed respondent No. 4 as Principal-in-Charge for three months. It is submitted that the impugned order be stayed and it is in total defiance of the direction
of this Court vide order dated 31-07-2025. Mr. N. Kumarjit, learned senior counsel for the petitioners, has also pointed out that respondent No. 3 has preferred an appeal being WA No. 44 of 2025 against the judgment and order dated 31-07-2025 passed by this Court in WP(C) No. 112 of 2025. However, no stay was granted by the Division Bench of this Court. It is submitted that issuing the impugned order dated 30-08-2025 without waiting any clarification from the Division Bench in the pending appeal filed by respondent No. 3 itself is mala fide.
[4] Issue notice. [5] Mr. A. Bheigya Meitei, learned junior Government counsel
assisting Mr. Y. Ashang, learned Government Advocate, accepts notice on behalf of respondent Nos. 1 & 2.
[6] The petitioners are directed to take steps to respondent Nos. 3 & 4 by speed post within one week and file proof of affidavit of service.
[7] This Court has perused the tenure of impugned order dated 30- 08-2025 and by the impugned order, respondent No. 4, whose appointment had been held illegal by this Court, has been re-appointed as Principal-in- Charge of Kumbi College subject to the outcome of WA No. 44 of 2025 before the writ appeal was not listed before the Division Bench. This Court has taken serious note of the impugned order dated 30-08-2025 as the same is to outreach the jurisdiction of this Court. Accordingly, the impugned order dated 30-08-2025 is stayed until further orders.
[8] List these cases on 13-10-2025.
[9] Furnish a copy of this order to the learned counsel appearing for
the parties.
JUDGE
Victoria
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