LAL VENGI LAGURI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for a direction to the respondents for giving her benefit of the Government circular dated 7th November, 2012 and consequently to give her the status of Daily Rated Worker(DRW) from the due date.

(2.) Brief facts are as under :

(3.) On the other hand, the Electricity Corporation has opposed the petition contending that the petitioner does not fulfil the conditions contained in the said scheme. It is pointed out that as per the scheme, the benefit of converting a part-time engagement into DRW would be made available only if the person concerned had been engaged prior to 31st March, 2003 and who completes 10(ten) years of service and who is paid out of the State Government's fund. The respondents would point out that the petitioner was engaged for the first time on 1st January, 2004 and she, therefore, does not fulfil this essential condition of the scheme.