TH. INAOCHA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.A. Sachikumar Singh, learned counsel appearing for the petitioner and Mr.S. Nepolean Singh, learned State counsel for the respondents.

(2.) BY filing this writ petition under Article 226/227 of the Constitution of India, the writ petitioner seeks to challenge the order dt 29.7.2003 (annexure -A -7) whereby the State (Director of Education) accepted the resignation of the writ petitioner from the services with immediate effect.

(3.) THE short question, therefore, that arises for consideration in this writ petition is whether the respondent was justified in accepting writ petitioner's resignation or whether it has any legal flaw in its acceptance thereby rendering the same as bad in law and thus liable to be quashed?