THANGCHUNGHNUNG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh.Chonjohn, learned senior counsel for the petitioner. Also heard Mr. N.Kumarjit, learned Advocate General for the State respondents.

(2.) The PIL has been filed challenging the Annexure-A/4 which reads as follows:-

(3.) The grievance of the PIL primarily appears to be that the costs of food items mentioned therein are very exorbitant and therefore, it has to be regulated by the orders of the Court. Be that as it may, prior to issuance of the impugned order, a representation dated 14th August, 2020 has been given to the concerned authority. However, after the impugned order was passed by the respondent No.6, there is no representation to the higher authority to reconsider the issue on the lines expressed by the petitioner. The petitioner is an Advocate and is well aware of the rules relating to filing of a PIL. In any event, liberty is given to the petitioner to seek remedy to approach the higher authority before approaching this Court.