NONGMAITHEM JIBANTA SINGH Vs. KSH BRAJAMANI SINGH, S/O (LATE) KSH MUNAL SINGH

JUDGEMENT

(1.) Heard Mr. A. Mohendro, learned counsel appearing for the respondent/petitioner; Mr. N. Surendrajit, learned counsel for the applicant/private respondent and Mr. Athouba Kh., learned Addl. GA for respondent nos. 1,2 & 3.

(2.) This is an application filed by on behalf of the respondent No. 4 praying for vacating the interim order dated 12.01.2018 passed by this Court in the writ petition. On the inter alia ground that the order dated 12.01.2018 has been obtained by the respondent No.1/petitioner by concealing various vital facts. A written objection has been filed on behalf of respondent No.1/petitioner denying the allegations made therein.

(3.) The Writ Petition being W.P.(C) N. 25 of 2018 was filed by the petitioner praying for issuing a writ of certiorari or any other order for setting aside/quashing the order dated 04.01.2018 in respect of the private respondent No. 4. The ground on which the aforesaid writ petition has been filed are that while recommending the name of the private respondent for nomination of Local Member/Educationist to the Governing Body, Standard College, Kongba, the Governing Body has not followed any principle and moreover private respondent has failed to furnish no objection certificate.