(1.) Heard Mr. TD Majumder, learned senior counsel assisted by Mr. S Roy, learned counsel appearing for the petitioner as well as Mr. D Sharma, learned Addl. GA appearing for the respondents.
(2.) By means of this petition, the petitioner has challenged the decision of the respondents as contained in the communication dated 01.07.2020 (Annexure-4 to the writ petition) whereby the petitioner has been apprised that since the father of the petitioner had expired after attaining the age of 50 years or above, a special financial benefit in the form of special pension amounting to the difference between the last drawn basic pay and pension in addition to the family pension till the deceased employee would not have attained 60 years of age, if he were alive would be provided to the family members of the deceased employee. This is done in the form of special financial assistance. No other benefit will be admissible under the scheme for compassionate appointment/benefit for the government employees in Tripura.
(3.) The petitioner has submitted that on 21.09.2019 she had filed the application for compassionate appointment under the die-in-harness scheme. Accordingly, the said petition was processed and finally the petitioner was not favoured by the decision as reflected in the communication dated 01.07.2020. The petitioner's father, namely, Sukha Gour who was working as Group-D employee under the General Administration (Personnel and Training) died in harness on 18.01.2019 (See the death certificate dated 15.02.2019).