AJOY DEB Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner, Sri Ajoy Deb, husband of the deceased Government employee, namely, Bandhana Debnath(Deb) for directing the respondents to provide him with a suitable employment under the die-inharness Scheme as in force in the State of Tripura.

(2.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner and Mr. J. Majumder, learned counsel appearing for the State-respondent Nos. 1 and 3 as well as Mr. D. C. Nath, learned counsel appearing for the respondent No.2.

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