ASEM (O) KAMALA LEIMA Vs. HIGH COURT OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Surendrajit, learned counsel for the petitioner; Mr. Kh.Tarunkumar, learned counsel for the first respondent and Mr.Shyam Sharma, learned Government Advocate for the second respondent.

(2.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to consider the case of the petitioner for appointment to a suitable post under the die-in-harness scheme as and when any vacancy arises in the post of Grade-III or IV as her junior had been given appointment.

(3.) The case of the petitioner is that her husband died in harness on 15/6/2011 while he was serving as Grade-IV in the then District and Sessions Court, Manipur East. The petitioner submitted an application on 11/8/2011 seeking appointment to a suitable post under the die-in-harness scheme. However, instead of considering the case of the petitioner, some other persons who are not in the list of applicants and who are down below the petitioner have been considered and given appointment. In this regard, the petitioner has also submitted a representation on 11/11/2019 to the Registrar General, High Court of Manipur for considering her case. Since no action was taken, the petitioner has filed the present writ petition.