PRIYA HARIJAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Pal, learned counsel appearing for the petitioner namely Priya Harijan. Also heard Mr. S.S. Debnath, learned counsel appearing for the respondents No. 1 - 3 and Mr. P.K. Ghosh, learned counsel appearing for the respondents No. 4, 5 and 6.

(2.) The father of the petitioner namely, Mangal Harijan, died in harness while he was working as the Sweeper, Group - D in IGM Hospital, Agartala. For his sudden death, the legal heirs have been entitled to get certain benefits accrued from his service. There is no dispute that the following persons are the legal heirs of Mangal Harijan, the deceased:

(3.) It is also not in dispute that Smt. Priyanka Harijan is married and settled in her matrimonial home.