MANIPUR UNIVERSITY Vs. SARANGTHEM INDIRA DEVI

JUDGEMENT

(1.) M.C.(WP(C)) No.14 of 2021 has been filed by the applicants seeking to vacate the interim order dtd. 19/3/2020 passed in W.P.(C) No.193 of 2020 so as to enable the applicants to appoint the successful candidate to the post of Associate Professor in the Department of Biotechnology, Manipur University (1-UR) under Advertisement No.3/19 dtd. 27/5/2019.

(2.) M.C.(WP(C)) No.17 of 2021 has been filed by the applicant - Thiyam Ramsing Singh seeking to vacate the same interim order dtd. 19/3/2020 passed in W.P.(C) No.193 of 2020.

(3.) The applicants in M.C.(WP(C)) No.14 of 2021 are the Vice-Chancellor and the Registrar of Manipur University. The first respondent is the writ petitioner and the second respondent is the proforma respondent who is the applicant in M.C.(WP(C)) No.17 of 2021.