Wangkheirakpam Ibetombi Devi vs State Of Manipur & Anr.

Ahanthem Bimol Singh, J

Heard Mr. Syed Murtaza Ahmed, learned counsel appearing for the petitioner; and Mr. Th. Vashum, learned G.A. appearing for the respondents.

The present writ petition has been filed with a prayer for directing the respondents to consider the case of the petitioner for her appointment against any suitable post commensurate with her educational qualification under the Die-in-Harness Scheme.

Today, when the matter is taken up, Mr. Th. Vashum, learned G.A., placed before this Court a letter dated 05.08.2024 from the Director of Education(S), Government of Manipur. In the said letter, it has been stated clearly that the present petitioner is found eligible as per the Government Office Memorandum dated 04.10.2001 and that all the due documents i.e. copy of the appointment and termination order of the deceased employee, late father of the present petitioner, and also, educational and professional qualification of the petitioner have already been submitted and received by the authorities. It has also been stated that the name of the present petitioner is reflected at Sl. No. 638 of the Final Seniority List of the applicants for appointment under the Die-in-Harness Scheme in the Directorate of Education(S), Government of Manipur. In the said letter, it is also clearly reflected that necessary action will be taken up for considering the present petitioner for her appointment under the Die-in-Harness Scheme in the Directorate of Education(S), Government of Manipur.

Mr. Syed Murtaza Ahmed, learned counsel appearing for the petitioner, submitted that in view of the said letter submitted by the learned G.A., the present writ petition can be closed by issuing a simple direction to the respondents to consider the case of the petitioner for her appointment against any suitable post commensurate with her educational qualification in the Directorate of Education (S), Government of Manipur under the Die-in-Harness Scheme in terms of the Final Seniority List of the applicants for appointment under the Die-in-Harness Scheme maintained by the Directorate of Education (S), Manipur.

Mr. Th. Vashum, learned G.A. appearing for the respondents, also endorsed the submission made by the learned counsel appearing for the petitioner.

In view of the submission made by the learned counsel appearing for the parties and on perusal of the materials available on record, as well as the above mentioned letter dated 05.08.2024 of the Directorate of Education(S), Government of Manipur, this Court is of the considered view that it will be in the interest of justice to dispose of this writ petition with the following direction:-

The respondents are hereby directed to consider the case of the present petitioner for her appointment against any suitable post commensurate with her educational qualification in the Directorate of Education(S), Government of Manipur under the Die-in-Harness Scheme and strictly as per the Final Seniority List of the applicants for appointment under the Die-in-Harness Scheme maintained by the Directorate of Education(S), Government of Manipur.

With the aforesaid direction, the present writ petition is disposed of.