BIKASH ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharya, learned G.A. appearing for the respondents.

(2.) The petitioner who has been initially engaged as the casual cleaner in the month of January, 2003 and had drawn his first wage bill No.339 dated 11.02.2003, in the month of February, 2003 has urged this court to regularise his service in terms of the memorandum under No.F.10(2)-FIN(G)/2008(Part) dated 21.01.2009 [Annexure-R/1 to the reply filed by the respondents]. The petitioner has stated that he should have been regularised when the order under No.F.2-1(13)- ESTT/DF/2015/16029-38 dated 29.09.2016 [Annexure-5 to the writ petition] was passed. But at that time, he was not so regularised as his date of engagement was wrongly mentioned as September, 2003 as gathered from the letter under No.F.1(39)-CS/ESTT/2014/1130 dated 04.06.2014.

(3.) Based on the said information, the Finance Department declined to include his name in the approved list of casual/contingent workers for purpose of regularisation. Noticing such mistake, the Officer- in-Charge, Central Stores, A.D. Nagar, Agartala placed the papers to correct the said mistake, to the Director of Food, Civil Supplies and Consumer Affairs, Government of Tripura, Agartala by the letter dated 02.10.2016 [Annexure-6 to the writ petition] in which, he has categorically stated as under :