AKIL KURESHI,CJ. - (1.)Heard learned counsel for the parties for final disposal of the petition.
(2.)Petitioner has challenged an order dated 11.02.2019 by which her application for appointment on compassionate grounds came to be rejected. The petitioner has also challenged a notification dated 19.05.2017 issued by the Government of Tripura declaring that married daughters under no circumstances shall be covered within the purview of the dieinharness scheme. According to the petitioner this clause is unconstitutional and discriminatory and the petitioner, therefore, has prayed this portion of the said notification be quashed.
(3.)Brief facts are as under:
Smt. Anita Chakraborty, mother of the petitioner, was working as a GroupD staff in the office of the Superintendent of Police (Procurement) under the Department of Home, Government of Tripura. While in service she expired on 07.11.2016. Incidentally the petitioner 's mother was appointed on compassionate grounds since her husband who was also a Government servant, had died while in service. The deceased had left behind two daughters including the present petitioner. The petitioner applied to the Government on 28.06.2017 for being appointed on compassionate grounds as per the dieinharness scheme of the Government. Since the respondents did not decide the application of the petitioner, she filed WP(C) No.1136 of 2018 before this Court. The learned Single Judge disposed of the petition by an order dated 07.12.2018 requiring the respondents to consider the said application expeditiously and to dispose of the same.

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