LITAN SHIL Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) Petitioner is a son of one Gita Rani Shil. She was working as a Group-D employee in the Department of School Education. While in service she died on 13.05.2015. The petitioner submitted an application to the department on 05.05.2016 for compassionate appointment. This application was not considered for a long time. Eventually the department under letter dated 07.03.2019 conveyed to the petitioner that no objection certificate from Sri Sudhangshu Shil, the brother of the petitioner has not been produced. Being a son of the deceased Government employee the no objection certificate of Sudhangshu Shil would be necessary.

(3.) The record would show that the deceased Government servants left behind two sons and one married daughter. Case of the petitioner is that his brother has separated from the family of the deceased Government servant since long, resides separately with his family and does not have very good relations with the petitioner. He is, therefore, not willing to issue any such no objection certificate, nevertheless he himself has never applied for compassionate appointment which would show that he is in any case not interested in any such appointment for himself.