Married daughter eligible for job in die in harness case: High Court [Read Order]

Settling a long-standing issue, the Tripura HC has passed an order that married daughter of a govt employee will be eligible to get a job under die in harness case.

One Hamsauti Reang, the married daughter of Bishnupada Reang of Bagafa in South Tripura district, had filed a writ petition challenging the State govt order denying a job to her in die in harness scheme.

Bishnupada Reang (52), a group D employee of Tribal Research & Cultural Institute, died on Feb 28, 2017. Since he didn't have a son, his married daughter, Hamsuti Reang, approached the govt to get a job under die in harness, but the govt rejected her plea.

The daughter of the former employee, who is a graduate, filed a writ petition before the Tripura HC on Dec 18 last year challenging the govt’s decision.

The case came up for hearing in the court headed by Chief Justice Akil Kureshi. In the verdict, the Chief Justice said there was the clause that a married daughter of a govt employee isn't eligible for a govt job in the revised policy for die in harness. It means married daughters of govt employees could also be eligible to die in harness cases.

While passing the judgment on Mar 3, the Chief Justice directed the govt to consider the petitioner’s case within the next three months.

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