SHIPRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.L. Saha, 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, inter alia, to appoint her in the post commensurate to her qualification under the die-in-harness scheme in vogue.

(3.) By the communication dated 10.03.2017 [Annexure-8 to the writ petition], the Director of Agriculture, Government of Tripura has apprised the petitioner that her prayer for compassionate appointment under the die-in-harness scheme has been regretted by the Finance Department as she was not considered a member of the deceased employee's family on the date of death. The said order has been challenged in this writ petition, though, there is no prayer for quashing the same.