LANGONJAM IBOHAL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioner and Shri H. Debendra, learned Government Advocate appearing for the State respondents.

(2.) The validity and correctness of the orders dated 29.04.2019 issued by the Commissioner (Hr. and Tech. Edn.), Government of Manipur and the Special Secretary (Hr. and Tech. Edn.), Government of Manipur respectively are under challenge in this writ petition.

(3.) According to the petitioner, he is the Secretary of the Governing Body, Naorem Birahari College, Khundrakpam (hereinafter referred to as "the College") which was dissolved vide order dated 29.04.2019 issued by the Commissioner (Hr. and Tech. Edn.), Government of Manipur. The College was upgraded as the Government Aided College vide order dated 19.12.2016 along with four other private Colleges.