THOKCHOM CHHATRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate appearing for the petitioners; Shri A. Romenkumar, learned Advocate appearing for the respondent Nos. 4 to 7; Shri R.K. Banna, learned Advocate appearing for the respondent No.3; Shri N. Zequeson, learned Advocate appearing for the respondent No. 2, Manipur Technical University and Shri Th. Sukumar, learned Government Advocate appearing for the State respondent.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the relevant portion of the resolution of the Board of Management of Manipur Technical Education in its meeting held on 29-06-2020 and in particular, the agenda No.7 thereof.

(3.) ***