MANIKA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) Petitioner has challenged a communication dated 28th January, 2019 issued by the Under Secretary to the Government of Tripura to the Director General of Police, Tripura by which it is conveyed that the petitioner herein cannot be appointed on compassionate grounds since her father-in-law is working as Group-D employee in Education Department of the State Government.

(3.) Brief facts are as under: