SUBHOJIT SHIL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) The petitioner has challenged a communication dated 25th September, 2018 under which the Officer on Special Duty for Director of Elementary Education conveyed to the petitioner that his request for providing employment under the Die-in-harness Scheme cannot be granted as he is not eligible for employment under the said Scheme. Instead he would be eligible for one time financial assistance of Rs.1,00,000/-(Rupees one lakh) for which he may apply.

(3.) Brief facts are as under :