S.P. WARSHING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri I. Denning, learned counsel appearing for the petitioner.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to consider for appointment of the petitioner to any suitable post under the die-in-harness scheme and also to consider the representation dated 15- 12-2020.

(3.) According to the petitioner, his father late Shri S.P. Hrangal was working as Khalasi in the Irrigation Investigation Division of the erstwhile Irrigation and Flood Control Department, Manipur (now Water Resources Department) Government of Manipur. While serving in that capacity, his father passed away on 5-2-2015 due to heart attack leaving behind his wife and one son who is the present petitioner and three daughters.