HAMSOWHTI REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner is a married daughter of Late Bishnupada Reang, who was the Government servant and was expired while in service on 28.02.2017. The petitioner seeks compassionate appointment on the ground of the death of her father. Earlier, the petitioner had filed W.P.(C) No.737 of 2018 for such purpose, which was decided by Division Bench by an order dated 20.11.2018 directing the respondents to consider her case in light of the conditions stipulated in the Die-in-harness Schemes of the year 2011 and 2015. The respondents thereupon issued a fresh communication dated 20.01.2020 conveying the inability to offer appointment to the petitioner on compassionate grounds.

(3.) Though in the impugned communication dated 20.01.2020 no specific reasons are cited why the request of the petitioner for compassionate appointment is rejected, learned counsel for the petitioner stated and the learned Additional Government Advocate did not dispute that the same was on account of the fact that the petitioner is a married daughter. The Government holds a stand that as a married daughter, the petitioner would not be eligible for such appointment.