AKIL KURESHI,J. - (1.)This contempt petition is taken out by the original petitioner, the son of a deceased Government Servant who died in harness. His grievance is that the State authorities in particular respondent No.1 herein Additional Secretary, Department of Home, has not implemented the directions issued by this Court in a judgment dated 22.11.2018 in Writ Appeal No.45 of 2014.
(2.)To appreciate the rival stands, brief facts may be recorded:
Petitioner is the son of one Nantu Kumar Dey, a Government servant who died in harness on 06.06.2001 leaving behind 3(three) daughters and the petitioner who was at the time of the death of the father aged about 7 years. All the daughters were already married and residing separately from the family when the Government servant expired. The deceased was a constable working with the Superintendent of Police, West Tripura on the date of his death.

(3.)On 10.02.2012 the petitioner acquired majority. He applied for being appointed on compassionate basis as per the scheme of the Government under application dated 19.09.2012. His application was rejected by the competent authority by an order dated 24/25.05.2013 on the ground that "The family member of the deceased did not submit a prayer for Govt. job within 1(one) year after the death of the Govt. servant. As per terms and conditions laid down by the GA(P&T) Deptt. Vide Memo No.F.1(3)- GA(P&T)/98, dated 26-12-2011, the petition of Shri Subham Dey, S/O. Lt. Const. Nantu Kumar Dey for govt. job cannot be considered under the die-in-harness scheme. "
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