Khundrakpam Ibemcha Devi vs Vrs
2026 Latest Caselaw 1085 Mani

Manipur High Court

Khundrakpam Ibemcha Devi vs Vrs on 23 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

LAIREN Digitally
       signed by
MAYUM LAIRENMAYU
       M INDRAJEET
INDRAJ SINGH                                                              Item No. 46
       Date:
EET    2026.02.23           IN THE HIGH COURT OF MANIPUR
SINGH 16:10:50
       +05'30'
                                      AT IMPHAL

                                    WP(C) No. 866 of 2025

            Khundrakpam Ibemcha Devi                        ...Petitioner/s
               Vrs.
            Manipur University Canchipur                    ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

23.02.2026

Heard Mr. Md. Abdul Baqee Khan, learned counsel

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

assisted by Mr. Deepak Prasad Sahu, learned counsel appearing for the

respondent.

At the outset, the learned counsel appearing for the

petitioner submitted that the petitioner will be satisfied for the time

being if the present writ petition is disposed of by directing the

Registrar, Manipur University, Canchipur, to consider the

representations (two in nos.) dated 22.09.2008 and 19.08.2025

submitted by the petitioner on its own merits and strictly in terms of

the applicable rules/guidelines and to dispose of the same by issuing

a speaking orders within a stipulated period.

Page 1 Mr. B.P. Sahu, learned senior counsel appearing for the

respondent, fairly submitted that as the prayer made on behalf of the

petitioner is confined to the consideration and disposal of the

representations submitted by the petitioner, he has no objection in

disposing of this writ petition as prayed for by the learned counsel

appearing for the petitioner.

Considering the submissions advanced by the learned

counsel appearing for the parties, this Court is of the considered view

that it will be in the interest of justice to issue the following directions:-

i) The Registrar, Manipur University is hereby directed

to consider the 2(two) representations dated

22.09.2008 and 19.08.2025 submitted by the

petitioner on its own merits and strictly in terms of

the applicable rules/guidelines and to dispose of the

same by issuing appropriate orders.

ii) The whole process should be completed within a

period of 3(three) months from the date of receipt

of a certified copy of this order.

Page 2

iii) It is made clear that the aforesaid directions have

been given without considering the merits of this

writ petition.

With the aforesaid directions, the present writ petition is

disposed of.

JUDGE

Indrajeet

Page 3