CHINGANGBAM SANJOY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Ajoy Pebam, learned counsel for the petitioner; Mr. BP Sahu, learned Senior Counsel appearing for the respondent No.3 &4 and Mr. S. Suresh, learned ASG for the respondent No.1.

(2.) Mr. BP Sahu, learned Sr. Counsel who appeared for the Manipur University, the respondent No. 3 and 4 herein has informed this Court that the writ petition itself is not maintainable on the ground that this writ petitioner has already moved this Court and before the Hon'ble Supreme Court.

(3.) He has also argued that the very filing of the writ petition itself is amount to contempt of Court. Therefore, Mr. BP Sahu, learned Sr. Counsel is strongly objecting for admitting the writ petition and he is ready to argue the case for the maintainability of the writ petition. Therefore, he seeks time for 2 (two) weeks.