S.P. Warshing. vs State Of Manipur & Anr.

[1] Heard Shri I. Denning, learned counsel appearing for the petitioner.

[2] By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to

consider for appointment of the petitioner to any suitable post under the die-in-harness scheme and also to consider the representation dated 15 - 12-

2020.

[3] According to the petitioner, his father late Shri S.P. Hrangal was working as Khalasi in the Irrigation Investigation Division of the erstwhile

Irrigation & Flood Control Department, Manipur (now Water Resources Department) Government of Manipur. While serving in that capacity, his

father passed away on 5-2-2015 due to heart attack leaving behind his wife and one son who is the present petitioner and three daughters.

[4] After his father having died, he submitted an application for consideration of his appointment to any suitable post under the die -in-harness scheme

and pursuant thereto, the Chief Engineer, IFCD, Government of Manipur processed the file vide its letter dated 9-9-2015. The Sub-Divisional Officer,

Chakpikarong submitted relevant papers to the Deputy Commissioner, Chandel vide its letter dated 12-11-2015 who, in turn, forwarded all the relevant

records to the Engineer Officer of the Chief Engineer, IFCD, Government of Manipur.

[5] Despite five years having passed, the concerned authorities have not proceeded further nor have taken any step towards the appointment of the

petitioner to any suitable post under the die-in-harness scheme. According to the petitioner, his father was the only breadwinner in the family and

moreover, no property whether movable or immovable was left by his father. The financial condition of the family has worsened without any steady

income. Being aggrieved by the inaction on the part of the respondents, the petitioner submitted a representation dated 15-12-2020 to the

Commissioner, IFCD (now Water Resources Department), Government of Manipur and the Chief Engineer, IFCD (now Water Resources

Department), Government of Manipur requesting them to consider for appointment of the petitioner to any suitable post under the die-in-harness

scheme and the same is still pending for consideration by them and hence, the instant writ petition has been filed by the petitioner.

[6] When the matter is taken up for consideration, it has been submitted by the counsel appearing for the petitioner that the instant writ petition can be

disposed of by issuing an innocuous order and accordingly, the writ petition stands disposed of with the direction that the respondents shall consider the

representation dated 15-12-2020 submitted by the petitioner 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.

[7] Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.