GIRIJA SANKAR BHATTACHARJYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner for directing the respondents for providing him a suitable employment commensurate with his educational qualification under die-in-harness Scheme by setting aside the decision of the respondents dated 31.08.2012 and referred in the letter dated 06.09.2012 (Annexure-P/7 to the writ petition). Heard Mr. A. Bhowmik, learned counsel along with Mr. S. Debnath, learned counsel appearing for the petitioner. Heard also Ms. N. Guha, learned counsel appearing for the respondent Nos. 1 and 7 and Mr. D.C. Nath, learned State counsel appearing for the respondent Nos. 2 to 6. As agreed to by the learned counsel for the parties, the instant writ petition is taken up for final disposal at this admission stage.

(2.) The brief facts, needed to be discussed, are as follows:--

(3.) The respondent Nos. 2 to 6 by way of filing counter-affidavit denied the allegations of the petitioner and also took a specific plea that the petitioner is not covered by the die-in-harness Scheme as in force as one of his brother, Sri Gopi Sankar Bhattacharjya, who is the younger son of the deceased employee, is a Government employee and working as a Constable since 2006. Thus, the question of providing service to another son of the deceased employee under die-in-harness Scheme does not arise.