RITA DEBBARMA Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) Heard Mr. R. Datta, learned Counsel for the petitioner, and Ms. S. Guha, learned Government Advocate, Tripura.

(2.) According to the petitioner, on the night of 6.1.2001, while working as a Group. D employee, under the Public Works Department, Government of Tripura, at Mohanpur, which falls under the office of the Executive Engineer, PWD, Division No. 2, Agartala, petitioner's father, namely, Ramesh Debbarma, was abducted by unknown extremists from his residence and, on the police having been informed about the said abduction. Sidhai Police Station GD Entry No. 445, dated 11.1.2001, was made.

(3.) On 6.8.2001, i.e., barely after 7 months of the alleged abduction, the petitioner submitted an application to the Executive Engineer stating to the effect, inter alia, that her father had been abducted by extremists and that she should be provided with a suitable job as well as pensionary benefits under the State Government's relevant scheme meant for providing benefit to the next kin of persons missing after abduction by extremists and suspected to have been killed by extremists. The petitioner places reliance on three memoranda, dated 8.12.1998, 14.5.1999 and 7.1.2000, issued, in this regard, by the State Government, for sustaining her claim for seeking benefit of the scheme aforementioned.