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Manipur High Court
Wangkhem Ranjan And Another vs Manipur University And 2 Others on 8 April, 2026
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHAMURAILATPAM Digitally signed by
SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA Date: 2026.04.08 18:20:36 +05'30'
Sl. Nos. 36-37
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 147 of 2026
Wangkhem Ranjan and another
......Petitioners
Vs.
Manipur University and 2 others
......Respondents
With MC(WP(C)) No. 152 of 2026
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
(ORDER)
s
(Order of the Court was made by M. Sundar, CJ)
08.04.2026.
Matter mentioned when the Division Bench sitting
commenced.
[2] Mr. M. Rustam, learned counsel for R-1 (The Manipur
University represented by the Registrar, Manipur University Canchipur,
Imphal West, Manipur-795003) and Mr. S. Vijayanand Sharma, learned
Sr. PCCG (Senior Panel Counsel for Central Government) for R-2
(Ministry of Education, Government of India through Secretary,
Department of Higher Education, 122-C, Shastri Bhawan, New Delhi-
110001) who are before this physical court request for an adjournment.
[3] As regards R-1, Mr. M. Rustam seeks adjournment citing
counsel inconvenience. As regards R-2, Mr. S. Vijayanand Sharma,
learned Sr.PCCG requests for time for filing affidavit-in-opposition. To be
noted, this proceedings has to be read in conjunction with and in
continuation of earlier proceedings made in previous listings, more
particularly, proceedings made in the listing on 24.03.2026 (previous
listing) which reads as follows :
'24.03.2026
Read this in conjunction with and in
continuation of earlier proceedings made in the
previous listing on 12.03.2026.
Today Mr. Keisham Kishan, learned counsel
on record for writ petitioners is before this Court on
Video Conferencing (VC) platform.
Mr. Anjan Prasad Sahu, learned counsel on
record for 'respondent No. 1' ('R-1' for the sake of
convenience) along with Mr. Rustam, learned counsel
on record led by senior advocate Mr. BP Sahu and Mr.
Kh. Tarunkumar are before this Court (Physical
Court).
Mr. S. Vijayanand, learned 'senior panel
counsel for Central Government' ('Sr. PCCG' for the
sake of convenience) for 'respondent No. 2' ('R-2' for
the sake of convenience) and Mr. Jasobanta, learned
counsel for 'respondent No. 3' ('R-3' for the sake of
convenience) are before this Court (Physical Court).
Adverting to earlier proceedings dated
12.03.2026, Mr. S. Vijayanand, learned Sr. PCCG for
R-2 and Mr. Jabosanta, learned counsel for R-3
request for further time for filing affidavits-in-
opposition. Both learned counsel i.e. learned Sr.
PCCG for R-2 and learned counsel for R-3 request for
2 (two) weeks time.
Mr. Keisham Kisham, learned counsel for writ
petitioners submits that it has become necessary to file
a rejoinder affidavit as according to him, new facts
have popped up owing to the affidavit-in-opposition
of R-1. Between today and next listing learned
counsel for writ petitioners shall keep the rejoinder
affidavit but the question as to whether new facts have
popped up and whether rejoinder is to be taken on
record will be considered later.
To be noted, all counsel agree that irrespective
of whether rejoinder is taken on file or not, the main
writ petition can be heard out in the next listing or
listings immediately thereafter.
Interim order already granted on 25.02.2026,
extended on 10.03.2026 and 12.03.2026 and now
operating is extended till next listing.
List after a fortnight.
List on 08.04.2026.'
[4] Afore-referred adjournment requests of learned counsel of
R-1 and R-2 is acceded to.
[5] Interim order already granted on 25.02.2026, extended
from time to time and now operating, is extended till next listing.
[6] List on 20.04.2026.
JUDGE CHIEF JUSTICE
Sushil
