JADU DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for a direction to convert his engagement from Part Time Worker to Daily Rated Worker (DRW) w.e.f. 1st December, 2012 in terms of Government of Tripura office memorandum dated 7th November, 2012.

(2.) Brief facts are as under :

(3.) TSECL has filed an affidavit in which all that has been stated is that the petitioner was engaged as a Part Time Worker. The power to upgrade his status lies only with the head of the department. The corporation had sent a proposal to the Finance Department for upgradation of the petitioner into DRW in terms of the memorandum dated 7th November, 2012. So far approval of the Finance Department is awaited.