THANGJAM DHANESHWOR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of mandamus directing the respondents to consider and dispose of the representation of the petitioner dtd. 3/12/2021.

(2.) Heard Mr. Th. Khagemba, learned counsel for the petitioner and Mr. H. Samarjit, learned government counsel for the respondents.

(3.) The case of the petitioners is that his father, who was serving as Assistant Sub Inspector of Police and posted at Traffic Control Police, Imphal West District expired while in service on 1/8/2007 and, accordingly, his services was terminated with effect from 1/8/2007. Due to the sudden demise of the petitioner's father, who was the sole bread winner of the family, the economic condition of the family was badly affected. In view of the same, the petitioner has submitted an application on 24/9/2007 seeking appointment under die-in-harness scheme along with relevant documents for consideration of the petitioner's appointment to the post of Assistant Sub Inspector of Police/any suitable post under the die-in-harness scheme floated by the Government of Manipur. The petitioner was waiting for his turn of appointment. While so, he has not been given appointment under die-in-harness scheme. Hence, he has submitted a representation on 3/12/2021. In the representation, it has been stated that the application has not been considered by the respondents. Hence, the petitioner has filed the present writ petition.