NILA GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this application filed under Article 226 of the Constitution of India the petitioner who lost her husband on 31.10.1993 prayed for issuing a writ directing the respondents to provide her with a job commensurate with her academic qualification under the die-in-hamess Scheme.

(2.) I have heard Mr. B. Das, the learned senior counsel appearing on behalf of the petitioner and Mr. U.B. Saha, the learned Government Advocate appearing on behalf of the respondents.

(3.) The facts relevant for disposal of this writ petition are that Bhabatosh Ghose, the husband of the petitioner who was serving as a U.D. Clerk under the Directorate of School Education, Government of Tripura died-in- harness on 31.10.1993 leaving the petitioner and a male child aged about 7 years. On 22.11.93 the petitioner submitted an application to the Director of Education i.e. the respondent No. 3 to provide her with a job commensurate with her academic qualification. [But the petitioner was not favoured with any ireply.