SATYA RANJAN PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Ashok Chakraborty, learned counsel for the petitioner. Also heard Mr. S.Chakraborty, learned counsel for the State of Tripura and Mr. P.B. Dhar. learned C.G.S.C. for the Accountant General, Tripura.

(2.) The petition has been filed by the parents of late Chandan Pal who was working as a Research Assistant under the Department of Agricultur , Government of Tripura and died- in-harness on 18.12.86. The father of the petitioner approached the State Government for according sanction for family pension with effect from 18.12.86 on the ground that they were fully dependent on their son late Chandan Pal who had left behind neither a widow nor any child. It is also stated that they are eligible to have such pension as their income does not exceed Rs. 25 50/-.

(3.) The State Government referred the matter to the A.G. Tripura and A.G. Tripura on examination of the same opined that the writ petitioners were not entitled to family pension.