N. SUREN SINGH Vs. DIRECTOR OF EDUCATION (S) GOVT. OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Mr. H.S. Paonam, learned Counsel for the Petitioner. Heard also Mr. A, Jagatchandra, learned Addl. Govt. Advocate and Mr. R.K. Sanajaoba, learned Counsel for Respondent 4.

(2.) THE father of the Petitioner died while serving as Head Pandit of Heirok Part -I Maning Leikai Girls L.P. School on 24.12.1992, leaving behind his large family without any bread earner. The Petitioner was then a student of 3 Years Degree Course. As there was none to earn family bread he applied to the competent authority for appointment to a suitable post in the said school under the die -in -harness scheme.

(3.) WHILE the Petitioner was pursuing the matter regarding pay and allowances, Under Secretary to the Government of Manipur wrote a letter to the Director of Education (S) dated 17 August, 1993 stating that 'as per existing Grant -in -aid Rules appointment of a person against a vacancy in the Aided School under die -in -harness scheme is silent and appointment of Shri N. Suren Singh in the Heirok Pt -I Maning Leikai Aided L.P. School is irregular. In para 2 of the said letter the Director was requested to take suitable action as proposed. Thereafter with reference to the aforesaid letter of the Government, the Dy. Director of Education wrote a letter to the Secretary of the said L.P. School dated 21st August, 1993 regarding the appointment of the Petitioner under die -in -harness scheme. In view of the Government letter referred to in para 1 of this letter the Dy. Director stated in para 2 as under: