Kl. Tonihring Anal vs State Of Manipur

KH. Nobin Singh, J

(Video Conference)

[1] Heard Shri M. Hemchandra, learned Senior Advocate appearing for the petitioner and Shri Niranjan Sanasam, learned Government Advocate appearing for the respondents.

[2] According to the petitioner, she completed her Graduation from United College, Lambung, Chandel District, Manipur in B.A. (Honours) as is evident from the Provisional Certificate dated 15-04-2021. Her father Kl. Behalsing Anal, while working as an ASI in the office of the Superintendent, Chandel, died due to illness on 30-08-2015 and accordingly, his name was struck off from the strength of the District Police Chandel with effect from 30-08-2015 vide order dated 31-08-2015. It may be noted that in the order dated 07-09-2015 issued by the SDO, Chandel, the petitioner has been declared as the daughter of the deceased, her father.

[3] The petitioner is the eldest daughter of Late Shri Kl. Behalsing Anal and has been living with her mother with her brothers and sisters, who have no objection to the appointment of the petitioner under the Die-in-Harness Scheme. After the death of her father, there is no one to give shoulder to her family.

[4] The appointments under the Die-in-Harness Scheme are meant to alleviate the financial distress of the family when the breadwinner had died. In this regard, the Department of Personnel and Administrative Reforms (Personnel Division), Government of Manipur issued various office Memoranda regarding the appointment under the Die-in-Harness scheme. Although the petitioner being the eldest daughter submitted a representation dated 04-10-2015 seeking appointment under the Die-in-Harness Scheme, the same had not been considered till date without any conceivable and justifiable reasons.

[5] Being aggrieved by the inaction of the part of the respondents, the instant writ petition has been filed praying for a direction to the respondents to consider the case of the petitioner for appointment under the Die-in-Harness Scheme and in addition thereto, a prayer has been made to consider and dispose of the representation dated 04-10-2015.

[6] When the matter is taken up for consideration, it has been submitted by the learned counsel appearing for the petitioner that the instant writ petition can be disposed of by passing an innocuous order and accordingly, the instant writ petition stands disposed of with the direction that the respondents shall consider and dispose of the representation dated 04-10-2015 within a period of one month from the date of receipt of a copy of this order by issuing a speaking order in respect thereof.