SUBASH SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the Order dtd. 20/9/2018 passed by the learned Single Judge, (Justice A. Rastogi, the then Chief Justice of this High Court) whereby and whereunder, the writ petition claiming compassionate appointment filed by the writ petitioner-appellant was dismissed.

(2.) Shorn of unnecessary details, the facts relevant to decide the issues involved may be considered.

(3.) The father of the writ petitioner-appellant was engaged as casual employee on 1/3/1979 in the erstwhile Department of Power, Government of Tripura which was later on re-structured and named as Tripura State Electricity Corporation Limited (TSECL). The said Corporation was constituted and registered as a Public Limited Company.