KHUMBONGMAYUM BEENITA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mrs. G. Pushpa, learned counsel appearing for the petitioner.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the termination order dtd. 28/11/2018 issued by the Secretary, Royal Academy of Law, Oinam on various grounds.

(3.) During the course of hearing, it has been brought to the notice to this Court that there is a provision under the Manipur Education Code, 1982 for preferring an appeal before the Director of Higher and Technical Education, Government of Manipur which the petitioner has not exhausted and therefore, this Court is of the view that before the issue involved herein being decided by this Court, it would be appropriate for the petitioner to approach the Director of Higher and Technical Education, Government of Manipur.