PARESH DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 22nd November, 2018 by which his engagement as a Gram Rojgar Sevak under MGNREGA scheme came to be terminated.

(2.) Brief facts are as under:

(3.) The petitioner continued to discharge such duties even after completion of the period of two years envisaged in his initial order of engagement. In other words, his engagement was extended from time to time. It appears that the remuneration for the said work is provided in two scales undergraduate workers would receive less pay than the graduate workers. The petitioner obtained a graduate degree in the year 2012 and requested that the Government to pay him higher wages prescribed for the graduate workers. Since this was not done, he filed W.P(c) No.393/2018 which is pending.