- (1.) Leave granted.
(2.) Respondent was found to be entitled for appointment under the Die-in-harness Scheme, by a learned single Judge of the Guwahati High Court at Imphal Bench, whose view was endorsed by the Division Bench. The State of Manipur is in appeal.
(3.) There is practically no controversy so far as the factual aspects are concerned and, therefore, need to be noted in brief.;