Smt. Likmabam Nivedita Devi vs Vrs
2026 Latest Caselaw 784 Mani

Manipur High Court

Smt. Likmabam Nivedita Devi vs Vrs on 17 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
MBAM byKABORAMBAM

SAPANA SAPANA    CHANU
       Date: 2026.02.17
                                                                                    Item Nos. 58
CHANU 16:04:07 +05'30'
                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL

                          WP(C) No. 94 of 2026
                          Smt. Likmabam Nivedita Devi                           ...Petitioner/s
                              Vrs.
                          State of Manipur & Anr .                          ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

17.02.2026

[1] Heard Mr. M. Rendy, learned counsel appearing for the petitioner and Mr. Th. Vashum, learned GA appearing for the respondents.

At the outset, the learned counsel appearing for the petitioner submitted that the petitioner will be satisfied if the present writ petition is disposed of by directing the Director of Education(S), Government of Manipur, to consider the representation dated 11.04.2025 submitted by the petitioner on its own merit and strictly in terms of applicable rules and to dispose of the same by issuing a speaking order within a stipulated period. [2] Mr. Th. Vashum, learned GA appearing for the respondents fairly submitted that as the prayer made on behalf of the petitioner is confined to the consideration and disposal of the representation submitted by the petitioner, he has no objection in disposing of this writ petition as prayed for by the learned counsel appearing for the petitioner.

Page 1 [3] Taking into consideration, the submission advanced by the learned counsel appearing for the parties, this Court is of the considered view that it will be in the interest of justice to issue the following directions:-

1) The Director of Education (S), Government of Manipur is hereby directed to consider the aforesaid representation dated 11.04.2025 submitted by the petitioner on its own merit and strictly in terms of applicable rules and to dispose of the same by issuing a speaking order.

2) The whole exercise should be completed within a period of 3 months from the date of receipt of a certified copy of this order.

3) It is made clear that the aforesaid directions have been issued without considering the merit of the present writ petition.

[4] With the aforesaid directions, the present writ petition is disposed of.

JUDGE

Sapana

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