GOVERNING BODY, MAYAI LAMBI COLLEGE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking to quash the impugned order dtd. 20/10/2018 passed by the first respondent and to direct the respondents to allow the petitioners' function till the handing over and taking over of Mayai Lambi College, Yumnam Huridrom and Thambal Marik College, Oinam are completed.

(2.) The case of the petitioners is that they are the Governing Bodies of two Colleges, namely, Mayai Lambi Collge, Yumnam Huridrom and Thambal Marik College, Oinam, which have been taken over and converted into full-fledged Government Colleges under the Department of Higher Education, Government of Manipur vide order dtd. 28/6/2018. Pursuant to the said Colleges being converted into Government Colleges, the petitioners stood abolished. Aggrieved by the order dtd. 28/6/2018, the petitioners have filed W.P.(C) No.608 of 2018 and by the order dtd. 16/7/2018, the said writ petition was disposed of by granting liberty to the petitioners to submit a representation to the State Government.

(3.) In compliance with the order, the petitioners have submitted a representation on 25/7/2018 to the Commissioner (Hr. and Tech. Education) requesting to allow them to function till the completion of all formalities of handing over and taking over of the College assets and properties and also to verify the list of teaching and non-teaching staff submitted by the Governing Bodies. Since the first respondent failed to consider the representation, the petitioners have filed W.P.(C) No.858 of 2018.