SANKARI PAL (SUTRADHAR) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 27.04.2020 passed by the Director, Social Welfare and Social Education, Agartala under which it is insisted that the petitioner should establish that she was not living separately from the other members of the family of the deceased Government servant in order to avail the benefit of die-in-harness scheme.

(2.) Facts are as under:

(3.) Now that the High Court had held that even a married daughter would qualify as a dependent of the deceased Government servant, the petitioner filed WP(C) No.70 of 2020 and requested that her application which she had made on 19.03.2012 be decided on merits. This petition was disposed of by an order dated 31.01.2020. The respondents were directed to decide the application of the petitioner for appointment on compassionate ground bearing in mind the decision of the Court in case of Debashri Chakraborty (supra). It was pursuant to this order that the Director of Social Welfare and Social Education issued the impugned communication dated 27.04.2020 in which he conveyed to the advocate of the petitioner as under: