STATE OF TRIPURA Vs. DEBASHRI CHAKRABORTY

JUDGEMENT

(1.) Though the facts differ from case to case, all these writ appeals involve similar question pertaining to exclusion of married daughters from the die-in-harness scheme of the State Government. Therefore, they have been heard together and would be disposed of by this common judgment. For convenience, we shall refer to the facts arising from WA No. 80 of 2020 (The State of Tripura & Ors. v. Smt. Debashri Chakraborty) which is treated as a lead matter.