High CourtsSingle Bench

Rajkumar Kishor vs Manipur University And Anr

Manipur High Court · Decided on 10 March 2021 · Citation: (2021) 03 MAN CK 0073

HON’BLE JUDGES
Ahanthem Bimol Singh, J
RESULT
Allowed
CASE NUMBER
Writ Petition (c) No. 1079 Of 2019
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Judgment

18 paragraphs · 336 words

Heard Mr. T. Rajendra, learned counsel appearing for the petitioner, Mr. Anjan Prasad Sahu, learned counsel appearing for the respondents.

Today this Court passed an order in MC(WP(C)) No. 180 of 2020, allowing the said applicant to be impleaded as respondent No. 3 in the present writ

petition.

In view of the above, registry is directed to incorporate the name of the applicant as respondent No. 3 in the cause title of the present writ petition.

Mr. I. Denning, learned counsel representing the newly respondent No. 3 prayed for granting 2 weeks time for filing counter affidavit.

Prayer is allowed.

List this case again on 25.03.2021.

Earlier interim order shall continue until further order.

Heard Mr. I. Denning, learned counsel appearing for the applicant, Mr. T. Rajendra, learned counsel appearing for the respondent No. 1 and Mr.

Anjan Prasad Sahu, learned counsel appearing for the respondents No. 2 & 3.

The present application has been filed praying for impleadment of the present applicant as one of the respondents in the writ petition No. 1079 of

2019. The ground raised by the applicant is that he is one of the candidate who have applied for the post of Associate Professor Life Science

(Genetics) pursuant to the advertisement issued by the Manipur University (MU). Accordingly, it has been submitted that the present applicant is

interested to contest the present writ petition since he is also one of the applicants. Mr. T. Rajendra, learned counsel for the respondent No. 1 fairly

conceded that since the applicant is also one of the candidate who had applied for the post of Assistant Professor Life Science (Genetics), the

petitioner has no objection in allowing the impleadment of the applicant as one of the respondents in the writ petition.

In view of the submission made by the counsel appearing for the parties, the present application is allowed.

The applicant is to be impleaded as respondent 3 in the W.P. (C) No. 1079 of 2019. With this direction, the present application stands disposed of.