Mutum Anupama Chanu vs Manipur University And 2 Ors
2026 Latest Caselaw 211 Mani

Manipur High Court

Mutum Anupama Chanu vs Manipur University And 2 Ors on 3 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item no. 59-63

                          IN THE HIGH COURT OF MANIPUR
KABOR Digitally
       by
                signed
                                    AT IMPHAL
AMBAM KABORAMBAM
       LARSON

LARSON Date: 2026.02.04
       15:39:28 +05'30'
                            W.P. (C) No. 13 of 2026 with
                            W.P. (C) No. 14 of 2026 with
                            W.P. (C) No. 20 of 2026 with
                            W.P. (C) No. 21 of 2026 with
                              W.P. (C) No. 22 of 2026

Mutum Anupama Chanu
                                                                      ... Petitioner
                                      - Versus -
Manipur University and 2 Ors.
                                                                    ... Respondents

                              B E F O R E
               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                       ORDER

03.02.2026

[1] Present Mr. N. Kumarjit, learned sr. counsel assisted by Mr. N. Zequeson and Mr. HS Paonam, learned sr. counsel assisted by Mr. S. Gunabanta, learned counsel for the writ petitioners.

[2] Also present Mr. BP Sahu, learned sr. counsel assisted by Mr. DP Sahu, learned counsel on behalf of the Manipur University (MU), Ms. Pamchui, learned counsel on behalf of Mr. BR Sharma, learned CGC for the NMC and Mr. Ch. Anthony, learned counsel on behalf of the Shija Academy of Health Sciences.

[3] By the present batch of writ petitions, the petitioners are asking for re-evaluation of the answer sheets of MBBS Phase-I Examination, 2025 (Supplementary). In all these cases, this Court issued notice on 13.01.2026 and when the matter was listed on 02.02.2026, it was part heard.

[4] However, Mr. BP Sahu, learned sr. counsel for the MU submits that counter affidavit has not been filed in all these cases and he may be given 2(two) week's time for filing counter affidavit.

[5] Mr. N. Kumarjit, learned sr. counsel and Mr. HS Paonam, learned sr. counsel for the writ petitioners submit that the stand of the MU is that there is no provision of re-evaluation of the answer sheets in terms of the Manipur University (Examination) Regulations, 2025. Hence, counter affidavit is not called for and the matter may be proceeded on the basis of the available records.

[6] Mr. Ch. Anthony, learned counsel for the Shija Academy of Health Sciences and Ms. Pamchui, learned counsel for the NMC pray for some time for taking instructions.

[7] In view of the dispute arising in these cases, it will be better to hear this matter after filing of the counter affidavit from the respondents, specially from Manipur University. Counter affidavit may be filed on or before 20.02.2026 with advance copy to the other parties.

[8]            List these cases together on 23.02.2026.




                                                          JUDGE



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