K. T. LOVEJOY Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Mark Khapai, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Government Advocate appearing for the respondents.

(2.) The present writ petition had been filed by the petitioner with a prayer for directing the respondents to consider his case for appointment to any suitable post under the Die-in-harness scheme within a stipulated period.

(3.) The brief facts of the present case is that the petitioner's father Late Micheal Lungshi expired on 13/6/2006 due to illness while he was serving as Headmaster of Pushing Junior High School, Ukhrul District, in the Education(S) Department, Govt. of Manipur. According to the petitioner, he has successfully passed the Pre-University Examination in Science stream in the year 1992 from the Manipur University and he is also within the age limit as prescribed under the relevant Recruitment Rules for his appointment under any suitable Grade-III or Grade-IV posts. Accordingly, on the sudden and untimely demise of his father, the petitioner submitted an application to the authorities in the month of October, 2006 requesting for his appointment to any suitable posts under the Die-in-harness scheme.