Thiyam Yaisana Chanu; & 2 Ors vs Vrs
2026 Latest Caselaw 1865 Mani

Manipur High Court

Thiyam Yaisana Chanu; & 2 Ors vs Vrs on 20 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
       by
MBAM KABORAMBAM
SAPANA SAPANA    CHANU
       Date: 2026.03.23
CHANU  11:21:16 +05'30'
                                                                             Item Nos. 64-73
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                          WP (C) No. 153 of 2025 With
                          WP (C) No. 74 of 2025 With
                          MC (WP (C)) No. 120 of 2025 With
                          MC (WP (C)) No. 145 of 2025 With
                          MC (WP (C)) No. 117 of 2025 With
                          MC (WP (C)) No. 65 of 2025 With
                          WP (C) No. 119 of 2025 With
                          WP (C) No. 124 of 2025 With
                          WP (C) No. 148 of 2025 With
                          MC (WP (C)) No. 150 of 2025


                          Thiyam Yaisana Chanu; & 2 Ors.          ...Petitioner/s
                              Vrs.
                          Union of India; & 2 Ors.             ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

20.03.2026

Mr. Kh. Tarunkumar, learned senior counsel assisted by

Ms. Julekha Khan, learned counsel and Mr. S. Lokhendro, learned

counsel appeared on behalf of the petitioners.

Mr. Themchuiyo Kashung, learned counsel appeared on

behalf of the Union of India, Mr. A. Rommel, learned counsel appeared

on behalf of some of the private respondents and Mr. BP Sahu, learned

senior counsel assisted by Mr. Deepak Prasad Sahu, learned counsel

appeared on behalf of the Manipur University through VC platform.

Mr. S. Lokhendro, learned counsel appearing for the

petitioners seeks 1 week's time as a last chance for filing rejoinder

affidavit.

Mr. BP Sahu, learned senior counsel appearing for the

Manipur University submitted that the Manipur University to be allowed

to declare the result of the selection process undertaken by it.

In view of the submission made above, 1 week's time as a

last chance is given to Mr. S. Lokhendro, learned counsel appearing for

the petitioners for filing rejoinder affidavit.

Prayer for modification of the earlier interim order shall be

considered on the next date.

As prayed for, list these cases again on 10.04.2026.

JUDGE

Sapana