S. Talapatra, j. - (1.)Heard Mr. A. Das, learned legal aid counsel appearing for the petitioner as well as Mr. N. Choudhury, learned G.A. appearing for the respondents No.1 and 6 and Ms. S. Deb (Gupta), learned counsel appearing for the remaining respondents.
(2.)By means of this writ petitioner, the petitioner has expressed her serious grievance for non-consideration of her prayer for compassionate appointment. The petitioner has urged this court for directing the respondents to provide her the suitable employment under the Die-in-harness scheme on account of death of her husband namely late Khagendra Debbarma who died in harness while he was serving as Helper, Grade-II under the TSECL.
(3.)The respondent no.3, Deputy General Manager, Division II, Tripura State Electricity Corporation Limited (TSECL, in short) had initiated the process for appointment under the Die-in-harness scheme as per the updated procedure which is evident from the communication dtd. 5/3/2012 (Annexure-6 to the writ petition). Thereafter, the petitioner averred submitted that the essential requisites were furnished on 19/9/2012. Thus, the application for job along with all necessary testimonials was submitted to the Deputy General Manager, Corporate, TSECL on 6/8/2012. But, the petitioner made several attempts to know about the status of her application without any result. On 14/11/2016, the petitioner made the representation to the Chairman-cum-Managing Director, TSECL for appropriate action but no action has been taken. For remedy, this writ petition has been filed. Even the respondents no. 1 and 6 have filed a separate reply admitting those basic facts and stated that the job form which was submitted by the petitioner on 19/2/2012 was sent to the appropriate authority but according to them, the said application was not filed within a year as per the requirement of the Die-in-harness scheme.
;