UMA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for a direction to regularize her service in Group-D post with effect from 01.12.2012.

(2.) Brief facts are as under:

(3.) The respondents have appeared and filed replies. In particular, TSECL has filed an affidavit dated 30.10.2017 of one Sri Santi Gopal Choudhuri in which it is agreed that the petitioner has been engaged as a Part Time Worker since 1997. Such engagement was subsequently approved by the Finance Department also. The petitioner was not granted benefit of the Scheme dated 09.06.2009 for regularization since she was not engaged on Full Time basis. It is reiterated that the petitioner is discharging the duties only on Part Time basis and not Full Time.