MANIKA DEBNATH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner, wife of the deceased Rifleman of 2nd Bn. TSR Gobinda Debnath for a direction to the respondents to provide her a job under Die -in -harness Scheme, as she was fully dependant on her deceased husband and also fully covered by the Die -in -harness Scheme, as in force in the State of Tripura.

(2.) HEARD Mr. D.C. Roy, learned counsel appearing for the petitioner as well as Ms. R. Guha, learned State Counsel.

(3.) THE respondents Government did not file any counter though so many opportunities were provided to them.