ATHOKPAM SUKHENDRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to set aside the order of the third respondent dated 24.7.2018 and to direct the respondents to consider the petitioner for appointment under the die-in-harness scheme.

(2.) The case of the petitioner is that his father Anthokpam Sunil Singh was working as Grade IV Peon and he expired while in harness on 24.11.2012 leaving behind his wife and three sons. On 19.9.2013, the petitioner 's mother submitted an application for appointment to any suitable post under die-in-harness scheme to her second son namely Athokpam Sukhendrajit. In continuation of her previous application, on 4.10.2013, the petitioner 's mother submitted another application for such consideration for appointment under the die-in-harness scheme in favour of any of his sons, whosoever is suitable and eligible for such consideration.

(3.) The application dated 19.9.2013 was considered by the authorities and the third respondent communicated to the first respondent, thereby informed for appointment under the die-in-harness scheme in respect of 113 applicants. The petitioner 's name was reflected in Serial No.99 in the said list. Thereafter, the third respondent communicated to the Principal Secretary, Education (S), Government of Manipur, whereby furnished the list of eligible applicants in seniority wise who are eligible for appointment under the die-in-harness scheme. In the said combined seniority list the petitioner 's name was reflected at serial No.753. Thereafter, on 24.7.2018, the third respondent communicated a final seniority list of 723 applicants, who are eligible and possessed complete documents for appointment under die-in-harness scheme in the Department of Education (S) to the Commissioner, Education (s), Government of Manipur, wherein the petitioner 's name was not included and the petitioner 's name was shown in the list of 310 ineligible applicants at Serial No.289. In the column termed as reason for rejection, it has been mentioned as "application received beyond the valid period as DP OMs ".