DIPTI BIKASH GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for a direction of the respondents to regularize his service on the post of Laboratory Attendant or any other regular post.

(2.) The petition arises in following background. The petitioner was appointed as a part time pump operator on 01.12.1993 on a casual basis by the Assistant Registrar of the Tripura University. On 21.06.2001 the petitioner was shifted to the Department of Chemistry and was assigned pump duty. On 16.12.2002 the petitioner was issued a certificate of experience as a Laboratory Attendant in Organic Chemistry Laboratory of the University, showing that he had worked in such capacity between 25.06.2001 to 26.12.2002.

(3.) It appears that the University had undertaken the exercise of regularizing services of daily rated workers and causal workers who had completed 15 years of service in the University as on 31.03.2006. From a memorandum dated 07.05.2007 issued by the Registrar of the University it can be gathered that pursuant to such policy decision of the University information was collected with respect to those DRW/Casual workers who had been engaged in duties continuously for a minimum of 15 years as on 31.03.2006. It appears that since the petitioner had not completed 15 years of service in such capacity till then, his case was not considered for regularization.