LANGPOKLAKPAM KAMAL SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel for the petitioners in WP(C) No. 968 of 2021 and WP(C) No. 569 of 2022; Mr. Lenin Hijam, learned Advocate General for the official respondents; Mr. M. Hemchandra, learned senior counsel assisted by Mr. Juno Rahman, learned counsel for the private respondents No. 5-6 in WP(C) No. 968 of 2021 and for the private respondents No. 5 in WP(C) No. 569 of 2022; Dr. RK Deepak, learned counsel for the respondents No. 3 and 4 in WP(C) No. 968 of 2021 and Mr. Amarjeet Naorem, learned counsel for the respondent No. 4 in WP(C) No. 569 of 2022.

(2.) W.P. (C) No.968 of 2021 has been filed to quash para Nos.5 and 6 of the impugned order dtd. 29/9/2021 regarding dissolution of the Governing Body of Naorem Birahari College, Khundrakpam and not providing of opportunity to the Governing Body and also para No.2 of the order dtd. 27/11/2021, more particularly, regarding the issuance of separate order for constitution of fresh Governing Body as illegal and violative of the principles of natural justice and also quash the subsequent orders dtd. 29/11/2021 and 18/12/2021.

(3.) W.P. (C) No.569 of 2022 has been filed to quash the impugned order dtd. 18/7/2022, including the letter dtd. 5/7/2022, as the same is not sustainable in the eye of law.