REXONA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Rule.

(2.) Learned Government Advocate Mr. Debalay Bhattacharjee waived rule on behalf of the respondents.

(3.) The short facts of the case are that the petitioner is a married daughter of deceased Krishnapada Debbarma who died on 03.09.2017 while in service. He was holding a post of Constable of Special Branch under the office of Superintendent of Police, Kamalpur, Dhalai District. The petitioner applied for appointment on compassionate grounds under the die-in-harness scheme framed by the State Government. Her application was rejected by the impugned order dated 07.07.2018 in following terms: