HENNA SUBBA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) In the first order passed by this Court on 14/12/2020, reasons have been provided as to why it was prima facie satisfied with the information laid before it by the petitioners required examination. The petitioners claimed to be unemployed and stated that they had post graduate qualifications in different subjects. They also claimed to be public spirited persons and interested in the development of society so that educated unemployed youths are not exploited.

(2.) By filing the instant writ petition, they assailed the "One Family One Job" policy decision of the State Government, which, according to them, failed to comply with any statutory provision. This matter, thereafter, was heard from time to time and affidavits have been exchanged between the parties.

(3.) In the affidavit filed on behalf of the State, which was affirmed on 16/4/2021, and filed on the very next day, it appears that the deponent, Umesh Sunam, Joint Secretary, Department of Personnel, Administrative Reforms and Training, Government of Sikkim, in his preliminary submissions, has elaborately stated about the concept of "One Family One Job Scheme", which initially emerged after the former Chief Minister completed his tour of 31 constituencies.