REGENT COMPUTRONICS PVT. LTD.

Manoj Kumar Chakma Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

HIRALAL DEBNATH AND ORS. VS. STATE OF TRIPURA AND ANR [REFERRED TO]
STATE OF MANIPUR V. MD. RAJAODIN [REFERRED TO]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
PHOOLWATI VS. UNION OF INDIA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. BHAGWAN SINGH [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. NARESH TANWAR [REFERRED TO]
STATE OF HARYANA VS. RANI DEVI [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
STATE OF HARYANA VS. ANKUR GUPTA [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]
SUBHADRA VS. MINISTRY OF COAL [REFERRED TO]

JUDGEMENT

(1.) By means of filing this writ petition, the petitioner has prayed for a direction upon the respondents to provide him a job under the 'Die-in-Harness' scheme due to the death of his father on 28.03.2004, while he was in service leaving behind his wife and two daughters as well as the present petitioner being his son.

(2.) Indisputably, there is a policy under the respondents to provide assistance to the family members of the State-Government employees in the event of their death while they are in service, which has been referred to as Annexure-R/2 of the counter affidavit filed by the respondents.

(3.) A modified memorandum for that purpose was published on 13th August 1996 wherein it is stated that:-

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MANOJ KUMAR CHAKMA Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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