RAJESH CHAKRABORTY Vs. STATE OF TRIPURA AND ORS

JUDGEMENT

(1.) Heard Mr. B. Das, learned senior counsel appearing for the petitioner. Also heard Mr. A. Lodh, learned counsel who represents the respondents.

(2.) The petitioner is before this court to challenge an order dated 20.5.1998 (Annexure-D) issued from the office of the Chief Engineer (Electrical) whereby the mother of the petitioner was informed that there was no scope to provide a job to her son (writ petitioner). The said claim for a job for the writ petitioner was made on the basis of the service rendered by the petitioner's father late Ratan Chakraborty who worked as work-charge employee of the Public Works Department (PWD).

(3.) The petitioner's father was employed as a work-charge employee under the PWD till 1962 where after he was taken as Prisoner-of-War (POW) to East Pakistan (now Bangladesh) in the year 1962. On being released from jail, the petitioner approached for his re-engagement in service in the year 1975. But he was not permitted to re-join the service, forcing him to file a writ petition being Civil Rule No.70 of 1983 before this court seeking a direction for his re-engagement.