ANIMA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for a direction to the respondents to grant the pay and allowances to the post of Supervisor (ICDS) for the period between 05.10.2010 to 14.11.2016. The petitioner's grievance arises in following background:

(2.) The petitioner was engaged as an Anganwadi Worker on 01.01.1983 on which post she continuously worked for years together. As per the Government policy, subject to seniority and fulfillment of minimum qualifications of Madhyamik pass, an Anganwadi worker would be eligible for consideration for promotion to the post of Supervisor (ICDS). The department had considered and promoted persons junior to the petitioner to the post of Supervisor in the year 2010, ignoring the claim of the petitioner. The petitioner, therefore, filed W.P. (C) No.32 of 2013 and prayed that she may be promoted to the post of Supervisor, granting her due seniority by giving deemed date of promotion with effect from the date her juniors were so promoted with consequential benefits.

(3.) In the said writ petition, the respondents had filed an affidavit conceding to the position that though falling within the zone consideration her case was not considered for promotion. A statement was therefore made in the said affidavit that her case would be considered in the next DPC.