SANASAM PREMCHANDRA SINGH Vs. KUMBI COLLEGE

JUDGEMENT

(1.) Heard Mr. N. Mahendra, learned counsel appearing for the appellant; Mr. N. Kumarjit, learned senior counsel assisted by Mr. N. Zequeson, learned counsel appearing for the respondent No. 1, Mr. Athouba Khaidem, learned GA and senior counsel assisted by Mr. Phungyo Zingkhai, learned Deputy GA appearing for the respondents No. 2 and 3 and Mr. S. Suresh, learned counsel appearing for the respondent No. 4. The present writ appeal has been filed assailing the judgment and order dtd. 31/7/2025 passed by the learned Single Judge in WP(C) No. 112 of 2025 and three connected misc. applications (hereinafter referred to as "impugned judgment and order" for clarity)

(2.) The brief facts which culminates in filing the present appeal are that the principal respondent No.1(hereinafter referred to as "writ petitioner" for clarity) filed a writ petition being WP(C) No. 112 of 2025 in this court challenging the order dtd. 3/2/2025 issued by the appellant (who was the respondent No. 3 in the said writ petition) appointing the respondent No. 4 as Principal of Kumbi College, Kumbi.

(3.) The said order dtd. 3/2/2025 appointing the respondent No. 4 as Principal of Kumbi College (hereinafter referred to as "impugned order" for clarity) was challenged on the following, among other, grounds:-