SWINTON JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner. Also Mr. D. Sarma, learned Addl. G.A. appearing for the State-respondents.

(2.) The central issues which fall for determination before this Court in this writ petition, firstly, pertain to the interpretation of the compassionate appointment scheme introduced by the Government of Tripura under Notification dated 2nd March, 2019 having its effect given from 21.11.2018, secondly, whether an executive order can be given retrospective effect and thirdly, whether an application for compassionate appointment would be considered in terms of the scheme prevalent on the date of its consideration.

(3.) Before I delve into the interpretative process of the above issues, relevant facts of the present case should be arrayed, for convenience: