Kumbi College Kumbi And Anr vs State Of Manipur And 34 Ors
2026 Latest Caselaw 24 Mani

Manipur High Court

Kumbi College Kumbi And Anr vs State Of Manipur And 34 Ors on 27 January, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                              Suppl. Item nos. 1 & 2
         Digitally
         signed by
KABOR    KABORAMBA    IN THE HIGH COURT OF MANIPUR
         M LARSON               AT IMPHAL
AMBAM    Date:
LARSON   2026.01.27
         15:13:44       W.P. (C) No. 54 of 2026 with
         +05'30'        MC(W.P. (C)) No. 62 of 2026

Kumbi College Kumbi and Anr.
                                                                   ... Petitioners
                                    - Versus -

State of Manipur and 34 Ors.
                                                                 ... Respondents

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

                                    ORDER

27.01.2026

[1] This matter is taken up on mentioning due to urgency involved as supplementary item.

[2] Present Mr. N. Kumarjit, learned sr. counsel assisted by Mr. N. Zequeson, learned counsel for the petitioners.

[3] By the present petition, the petitioner no. 2 who represents the Governing Body of Kumbi College as Chairman, approaches this Court for quashing of the notice dated 20.01.2026 issued by Secretary, Governing Body, Kumbi College (respondent no. 4) and also for cancellation of the appointment of respondent nos. 6 to 35 as they are appointed by respondent no. 5 the then Principal, Kumbi College whose appointment has been quashed by this Court.

[4]            Issue notice to the respondents.

[5]            Mr. Th. Sukumar, learned GA accepts notice on behalf of
respondent nos. 1, 2 & 3.

[6]            The petitioners are directed to take steps on the respondent nos.

4 to 35 by speed post within 1(one) week and file affidavit of proof of service. [7] The learned GA prays for 3(three) week's time for filing counter affidavit.

[8] The learned sr. counsel for the petitioners prays for stay of the impugned notice dated 20.01.2026 issued by respondent no. 4 for holding an emergency meeting of the governing body, Kumbi College, Kumbi on 28.01.2026 at 1:00 pm inter-alia to take actions against the president and other members on their absence in three previous Governing Body meeting and other agendas. It is submitted that the meeting has been called without consulting the Chairman of the Governing Body, Kumbi College and no notice was given for the earlier three previous Governing Body meeting to the Chairman including the present impugned notice. It is also submitted that the meeting to be held on tomorrow i.e. 28.01.2026 if not stayed, it will adversely affect the right of the petitioner no. 2 (Chairman of the Governing Body). There are other litigations pending before this Court with respect to the Kumbi College, Kumbi.

[9] Considering the submissions made at the bar, the impugned notice dated 20.01.2026 calling for emergency Governing Body meeting with respect to agenda no. 1 for taking action against the president and other members of the Governing Body is stayed till the next date.

[10]            List these cases on 25.02.2026.

[11]            Registry is directed to furnish a copy of this order to the learned

counsel appearing for the parties in the course of the day by whatsapp or any other available mode.

JUDGE

Thoiba