SONABASI TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the petitioner as well as Mr. D. C. Saha, learned counsel appearing for the respondents.

(2.) By means of this writ petition, the petitioner has urged this court to direct the respondents severally and jointly to set aside the decision contained in the communication dated 16.06.2017 [Annexure-7 to the writ petition] whereby the prayer of the petitioner for compassionate appointment under the Die-in-Harness Scheme owing to death of his father, namely Biswahari Tripura who was serving as the Farm Worker under the Department of Agriculture. The petitioner is eligible for such appointment but he has not been so appointed according to the respondents for reason that he had separated himself from the family of the deceased employee before he died in harness.

(3.) The respondents have categorically stated that such separation had taken place sometime in 2015, whereas the deceased employee died on 19.02.2016. For this purpose the reference has been made to two ration cards bearing No.152 of the Maicrosa Fair Price Shop, Kathalia [Annexure-R/4 to the reply filed by the respondents] and No.143 [Annexure-R/5 to the reply filed by the respondents] which was issued on 12.06.2015.