SHRI DILIP DAS Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for a direction to the State respondents for providing him with a suitable job under the Die -in -Harness Scheme as his father, deceased Sushen Das died in harness while in service.

(2.) Heard Mr. D Sarkar, learned counsel for the petitioner as well as Ms AS Lodh, learned Addl. GA for the State respondents.

(3.) Facts needed to be discussed are that the father of the petitioner, deceased Sushen Das died on 13.12.2004 leaving behind his wife Smt. Putul Rani Das, three sons, namely, Sri Pradip Das, Sri Dilip Das and Sri Dipak Das and one married daughter namely, Smt. Sachi Rani Das. Sri Pradip Das, the elder son of the deceased employee was doing business and living separately. The youngest son, Sri Dipak Das is a government employee and is also living separately. It is stated that the petitioner's brothers after their marriage started living separately in their respective homestead land and the petitioner also started living separately with his mother, wife and daughter. As such the family of the petitioner comprises of his old and ailing mother, his wife and one minor daughter. It is specifically stated in the petition that before the death of his father, the petitioner got separated from the joint family. Being the petitioner is a graduate and the father of the petitioner expired on 13.12.2004 while in service, he filed an application on 30.03.2005 for getting a job under the Die -in -Harness Scheme. On receipt of the application of the petitioner, Senior Deputy Magistrate, South Tripura informed the SDM, Belonia on 16.05.2005 that the petitioner is not entitled to any government job under the Die -in - Harness Scheme as on scrutiny it appears that the younger son of deceased Sushen Das, namely Sri Dipak Das is a government teacher under the Education Department.