KARIM UDDIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner is the dependant of a deceased Government servant. He has challenged the decision of the Government to refuse appointment on compassionate ground since the Government servant died during extended service post retirement.

(2.) Brief facts are as under:

(3.) During this extended period of service the Government servant expired on 24.03.2018. The petitioner as one of the sons of the deceased therefore, applied to the State Government for appointment on compassionate ground which came to be rejected by the impugned order dated 15.02.2019 in following manner.