BRAJENDRA BAISHYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Pal, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.

(2.) The adverted narrative based on which the petitioner has claimed the relief is that he has been serving as the part-time worker for last 35 years but has not been regularized. Even now, the petitioner is having wages at Rs.4,400/- and such wages was last paid on 28.02.2019. It appears from the affidavit affirmed for purpose of this writ petition, that on 16.03.2020 the age of the petitioner was 77 years. It is really surprising how a person in the age of 77 years is allowed to perform the government duty and in this regard, there is no explanation in the reply.

(3.) True it is that from the order dated 23.09.2004 issued by the Executive Engineer, ISFM Division No.I, Agartala [Annexure-1 to the writ petition] it appears that the petitioner used to receive Rs.1,500/- during the period from 16.03.2004 to 15.09.2004 as he was working as the part-time worker under MTC, Echabil. No other documents except photo copies of the Bank Account where the said wages are deposited have been produced.