KABITA DEB SMTI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.K. Bhowmik, learned senior counsel, assisted by Mr. S. Ghosh, learned counsel for the appellant. Also heard Mr. U.B. Saha, learned senior Government Advocate, assisted by Mr. T.D. Majumdar, learned counsel for the respondents.

(2.) The impugned judgment and order dated 3.3.2000 passed by the learned Single Judge in W.P.(C) No. 398/99 is under challenge in this writ petition. The learned Single Judge dismissed the writ petition filed by the petitioner holding that the petitioner was not entitled to the benefit of compassionate appointment under die-in-hamess scheme of the Government.

(3.) The only question involved in the present adjudication is as to whether under the Government's die-in-harness scheme' the married son already employed in Government service and living separately from the family would be treated as a member of the family of the deceased government servant to exclude other member for compassionate appointment.