UTTAM RABIDAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel, Mr. D. Chakrab -orty for the petitioner and learned State counsel, Mr. D.C. Nath for the respondents.

(2.) Birchand Rabidas, father of the petitioner Uttam Rabidas while working as a Sr. Production Assistant under the Directorate of Industries & Commerce, Government of Tripura, died on 12.01.2001 leaving behind the petitioner and other members of the family and he was the sole bread earner of the family. The petitioner was minor at the time of death of his father and made an application on 14.03.2002 to give him a suitable employment under the 'Die In -harness Scheme'. He attained majority (18 years) on 25.06.2002. The Department, by Memo dated 11.06.2002 (Annexure -D to the writ petition) rejected the prayer of the petitioner on the ground that the petitioner did not submit the petition for the benefit of employment under 'Die In -harness Scheme' within one year of the death of his father. The petitioner, thereafter also made representation but his representation was turned down and, therefore the writ petition is filed with a prayer for directing the respondents to give him a suitable employment under the 'Die In -harness Scheme'.

(3.) The respondents contested the case by filing written counter, inter alia stating that the petitioner did not approach the department within one year from the date of death of his father and, therefore was not eligible to an employment under the scheme.