THOUDAM RAGHUMANI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Th. Roson, the learned counsel appearing for the petitioner and Smt. Th. Sobhana, the learned Government Advocate appearing for the respondents.

(2.) Challenging the Government order dated 11-08-2015, the instant writ petition is being filed by the petitioner and in addition thereto, one prayer has been made to direct the respondents to consider the case of the petitioner for appointment to a suitable post under the Die-in-Harness Scheme in the Department of Horticulture & Soil Conservation, Government of Manipur.

(3.) According to the petitioner, his father Shri (L) Th. Amutomba Singh who was serving as EX-SCO/ Chingai in the Department of Horticulture & Soil Conservation, Government of Manipur, had expired on 21-05-2003 while in service and accordingly, a termination order dated 17-07-2003 was issued by the concerned authority. On the expiry of his father, his mother submitted an application seeking an appointment of his sister namely, Ms. Th. Bidyarani Devi under the Die-in-Harness Scheme to a suitable post vide application dated 19-07-2003 submitted by her. While pursuing her application for appointment, she got married, as a result of which the petitioner submitted his application dated 25-04-2011 along with the relevant documents seeking nomination for appointment under the Die-in-Harness Scheme to a suitable post. After the receipt of the said application dated 25-04-2011 of the petitioner, the Director (Horticulture & Soil Conservation), Government of Manipur vide its letter dated 24-06-2011 forwarded his application for change of the nominee.