MINATI RANI PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. K. Pal, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. GA appearing for the respondents.

(2.) The petitioner has urged this court to provide him appointment under Die-in-harness Scheme or to consider his appointment as DRW considering his economic status on compassionate ground or in terms of the judgment and order dated 11.01.2018 delivered in W.P.(C) No.528 of 2017 as earlier filed by the petitioner.

(3.) There is no dispute that by the judgment dated 11.01.2018 delivered in W. P.(C) No.528 of 2017 [Minati Rani Paul (Dey) vs. State of Tripura and others], this court having considered the attending circumstances and the prayer of the petitioner had observed as follows: