S. NABACHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. RK. Umakanta, learned G.A. appearing for the respondents.

(2.) Prayer in the petition reads as follows :

(3.) Main grievance of the petitioner is that his elder brother was serving as a regular Rifleman in the 1st IRB of Manipur Police Department, during the discharge of his duty the petitioner's elder brother died on 5.12.1997 due to an ambush by the unknown unlawful organization in the counter insurgency operation at Santhing Village at Churachandpur District. Thereafter, the petitioner's mother has submitted a representation to consider for appointment to any suitable post under die-in-harness scheme under the relevant memorandum of State of Manipur, to the Commandant 1st IRB, Manipur to consider the appointment of petitioner's brother Shri S. Manihar Singh to any suitable post under the die-in-harness scheme. Thereafter, the authority sent a message on 21.10.2008 for holding physical test for appointment to the post of Rifleman under the die-in-harness scheme to the petitioner's brother. The petitioner's brother was found not fit in the medical examination. Thereafter, the petitioner's mother on 26.05.2014 has submitted another representation to the Commandant 1st IRB to consider the petitioner for appointment to any suitable post under the die-in-harness scheme in respect to the deceased brother S. Iboyaima Singh. It is pleaded that many similarly situated persons have been given appointment to the post of Rifleman under the scheme. Hence, the present writ petition has been filed.