PAMPA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. HK Bhowmik, learned counsel appearing for the petitioner. Also heard Mr. M. Debbarma, learned Additional GA appearing for the respondents-State.

(2.) By way of filing the instant writ petition, the petitioner has prayed for compassionate appointment under die-in-harness scheme.

(3.) Brief facts are that, the father of the petitioner was a government employee working as Panchayat Secretary, who died on 13/11/2014. After his death, the petitioner had submitted an application for compassionate appointment to the respondents- authority concerned in the year 2015 i.e. within a year, as per the scheme. Her application was rejected in the year 2017 for the reason that a married daughter does not come within the purview of die-in-harness scheme framed by the Government of Tripura.