ISHWORANI CHONGTHAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Santa, learned counsel appearing for the petitioner and Shri Y. Ashang, learned Government Advocate for the respondents.

(2.) By the instant writ, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to the appoint the petitioner to any suitable post in the Education Department, Government of Manipur commensurate with her education qualification under Die-in-Harness scheme.

(3.) According to the petitioner, she is the daughter of the deceased Late Chongtham Chaoba Singh, who is serving as Lecturer (SG) in the Antrhopology Department, D.M. College of Science who died while in service due to the head injury sustained by him in an accident. The petitioner's father left behind his widow, 3(three) sons and one daughter who is the present petitioner being his legal heirs. Consequent upon the expiry of the petitioner's father, he was terminated from service vide order dated 17.07.2000 issued by the Education Department (College Section), Government of Manipur.