MARAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged a communication dated 13.05.2020 issued by the Director of Urban Development rejecting the request of the petitioner for regularization of his service on the ground that under a memo dated 31.07.2018 earlier scheme for regularization has been cancelled.

(2.) Brief facts are as under:

(3.) The petitioner approached the respondent authorities for regularization under a communication dated 02.11.2018 pointing out that he was engaged prior to 31.03.2003 and has since long completed 10 years of service as casual labourer. As per the Government policy, therefore, he was entitled to regularization. In response to the said communication, AMC replied to the petitioner on 26.12.2018 conveying that the petitioner was engaged as a casual labourer before he had crossed the age of 18 years. The petitioner thereupon filed WP(C) No.394 of 2019 seeking regularization which was disposed of by a Single Judge on 26.06.2019. Following directions were issued: