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H. Samuel vs State Of Manipur & Anr
2024 Latest Caselaw 166 Mani

Citation : 2024 Latest Caselaw 166 Mani
Judgement Date : 6 May, 2024

Manipur High Court

H. Samuel vs State Of Manipur & Anr on 6 May, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                              Item No. 54-55


             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                      WP(C) No. 45 of 2024 with
                      MC(WP(C) No. 21 of 2024

       H. Samuel
                                                        .....Petitioner/s

                                  - Versus -

       State of Manipur & Anr.
                                                        .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

06.05.2024

[1] Heard Mr. H. Ishwarlal, learned senior counsel assisted

by Mr. Amitkumar Singh, learned counsel for the petitioner and Mr. Th.

Sukumar, learned G.A. for the State respondent.

[2] The petitioner approached this Court for a direction to the

respondents to appoint him in a suitable post under the die-in-harness

scheme in place of his deceased father, who died in-service on

26.06.2020 and working as Peon in the Office of District Fishery

Officer, Senapati.

[3] In the counter affidavit, the State respondent has pointed

out that the serial No. of the petitioner in the die-in-harness is at 59 and

his case will be considered at his own turn.

[4] Mr. H. Ishwarlal, learned senior counsel draws the

attention of this Court to the direction of the Hon'ble Supreme Court in the judgment reported as (1989) 4 SCC 470, para 9 that there should

not be undelay appointment in case of compassionate appointment.

[5] Mr. Th. Sukumar, learned G.A. for the State respondent,

submits that it is not the case of the petitioner that juniors, who are in

the list, have been appointed and the case of the petitioner has been

ignored.

[6] Considering the submissions made at the bar, writ

petition is disposed of with a direction to the State respondent to

consider the case of the petitioner when his turn comes.

[7] Misc. application is also disposed of.





                                                             JUDGE

       Kh. Joshua Maring


      KH.            Digitally signed
                     by KH. JOSHUA
      JOSHUA         MARING
                     Date: 2024.05.08
      MARING         09:42:21 +05'30'
 

 
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