KARUNKUMAR BRAHMACHARI Vs. STATE OF MANIPUR REPRESENTED BY PRINCIPAL SECRETARY / COMMISSIONER / SECRETARY (EDUCATION/S)

JUDGEMENT

(1.) Heard Shri Th. Roson, the learned counsel appearing for the petitioners and Shri K. Jagat, the learned Government Advocate appearing for the respondents.

(2.) The common order dated 09-11-2016 issued by the Director of Education (S), Government of Manipur is under challenge in these writ petitions and since the aforesaid writ petitions have arisen out of a similar set of facts, the same are being disposed of by this common judgment and order.

(3.) According to the petitioner, he is educationally wellqualified and eligible for appointment to any Grade-III/ Grade-IV post under the scheme of Die-in-harness formulated by the Government of Manipur. On 17-08-2003 his father, Late Shri B. Ibomcha Sharma who was working as the Asstt. Head Master at Leirenjao Girls High School on regular basis under the Department of Education (S), Government of Manipur, expired while in service and in consequence thereof, the Commissioner (Education/S), Government of Manipur issued an order dated 22-09-2003 thereby terminating his father's service w.e.f. 17-08-2003. On 01-02-2007 his mother submitted an application along with the relevant documents to the competent authority for consideration of his appointment to any suitable post under the Die-in-harness Scheme. As a follow up and in connection with the consideration for his appointment, on 12-03-2007 the Additional Director of Education (V), Government of Manipur requested the Manager, District Industries Centre, Imphal-East requesting him to inform as to whether the petitioner was given any facility under the Prime Minister Rozgar Yozna or any other scheme meant for the un-employed youth. After about nine years from the date of application, the petitioner, in response to the notification dated 08-06-2016, submitted a fresh application dated 14-06-2016 enclosing therewith copies of the earlier application and the relevant documents for taking appropriate steps as regards the consideration for his appointment under the Die-in-harness Scheme.