ARATI DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) IN this writ petition, the only question fell for consideration of this Court is whether on the death of a contract employee, his legal heir/dependant is entitled to a Government job under die -in -harness scheme.

(2.) HEARD learned counsel, Mr. S.K. Datta for the petitioner and learned Additional GA, Ms. A.S. Lodh for the State - respondents.

(3.) RESPONDENTS contested the case by filing counter affidavit inter alia stating that the deceased Sudhir Chandra Debnath was appointed on contract basis on a consolidated fixed pay and that the die -in -harness scheme has not been extended to the contract employees and therefore, the petitioner's case could not be considered for her appointment on compassionate ground.