ABHIJIT BARUA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner seeks regularization in Government service from the month of September, 2011 in Group - C post upon completion of 10(ten) years of Service as Daily Rated Worker.

(2.) Brief facts are as under :

(3.) Petitioner had previously approached this Court by filing WP(C) No.1353/2016 with the same grievances. His petition came to be disposed of by a judgment dated 3rd November, 2017 in which the learned Single Judge made following observations: