Wangkhem Ranjan & Anr vs Manipur University & 2 Ors
2026 Latest Caselaw 1987 Mani

Manipur High Court

Wangkhem Ranjan & Anr vs Manipur University & 2 Ors on 24 March, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                          Item No. 14 - 15
DRA SINGH Date: 2026.03.25
          02:05:47 +05'30'
                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL


                                                  W.P.(C) No. 147 of 2026

                           Wangkhem Ranjan & Anr.
                                                                                        ... Petitioners
                                                           - Versus -

                           Manipur University & 2 Ors.
                                                                                      ... Respondents
                                                            With
                                                 MC[W.P.(C)] NO. 152 of 2026


                                                      B E F O R E
                                        HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                          HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                         O R D E R

[M. Sundar, CJ]

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

Page 1|2 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.

                             JUDGE                CHIEF JUSTICE

Bipin



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