CHITRA SABAR Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) Heard Mr. S. Talapatra, learned senior Counsel assisted by Mr. R.R. Datta, learned Counsel for the petitioner as well as Mr. D.C. Nath, learned Counsel appearing for the State respondents.

(2.) The petitioner has filed the instant writ petition for direction to the respondents to provide her a Govt, job under the Extremist Violence Scheme.

(3.) Admittedly vide Memo dated 19.2.1996, the Govt, has provided for ex-gratia assistance in the event of death due to extremist violence payable to the members of the public and the manner in which the ex-gratia to be paid and the amount to be paid are laid down in the memorandum. In addition to the aforesaid memorandum, Government has issued another memorandum dated 27.7.2006 wherein the next of kin of the person killed in extremist violence is to be provided a Government job by following the conditions of the Rules prescribed for the post and, in this regard, Revenue Department, Government of Tripura have been authorised to act as the nodal Department for the purpose providing employment under the scheme.