CHONGTHAM NIMAI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate appearing for the Manipur University; Shri S. Suresh, learned ASG appearing for the Union of India and Shri N. Jotendro, learned Senior Advocate appearing for the private respondents.

(2.) Prayer is allowed and consequently, we direct that Shri Jarnail Singh, IAS is relieved from being the Administrator of the Manipur University and is permitted to leave the Manipur University by 30-11-2020 after completing all the formalities as required in law.

(3.) By this application, the applicant, the Union of India has prayed for allowing the authorities of the University under the Manipur University Act, 2005 to assign the duties of the office of the Vice-Chancellor of the Manipur University to Pro Vice-Chancellor/Senior most Professor of the Manipur University in accordance with Statute 2(6) of the Statutes of the Manipur University.