BISWAJAIT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 21st September, 2017 passed in WP(C) No.405/2015.

(2.) Brief facts are as under :

(3.) The respondents appeared and filed reply before the learned Single Judge stating inter alia that the petitioner was engaged on purely ad-hoc and temporary basis for a period of six months with a specific condition that such ad-hoc appointment will not result into any benefit in favour of the petitioner and even if the petitioner is appointed on regular basis, such period will not be counted for the purpose of seniority or any other purpose. It was further pointed out that the petitioner had unauthorizedly availed the benefit of pay in the scale of Rs.8,000 - 13,5000/- which was corrected by the employer and recovery was raised. The petitioner challenged the same before the High Court and the writ petition was dismissed.