SAGAR SINGH RAWAT Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS writ appeal is directed against the judgment dated 28 -04 -2014 passed by a learned Single Judge of this Court whereby the writ petition filed by the appellant praying that he be granted employment on compassionate grounds was rejected.

(2.) THE undisputed facts are that Sri Prem Singh Rawat, father of the petitioner, was working as a Fireman under the Directorate of Fire Services, Government of Tripura. It is alleged that the grandfather of the petitioner was also an employee of this very department. On 05 -09 -2009 when Prem Singh Rawat was posted at Panisagar, he was murdered. At that time, the petitioner along with his mother and sisters were living in their ancestral home at Uttaranchal. According to the petitioner, he was studying in Class -IX in the year 2009 and was aged about 21 years at that time. It is alleged in the petition that the petitioner came to Tripura and filed an application on 02 -02 -2010 seeking compassionate employment under the "Die -in -harness" scheme framed by the Government of Tripura. According to the petitioner, that petition was not in prescribed format and was not accompanied with all the documents and the same was rejected.

(3.) THE application of the petitioner was rejected on 14 -08 -2013 only on the ground that the same had not been filed within time, i.e. a period of one year from the date of death of his father. The stand of the State is that no application was filed on 02 -02 -2010 and no such application was available on the record of the State. Petitioner challenged this rejection by filing the writ petition which has been dismissed. Hence, this writ appeal.