AMITAVA CHOWDHURY Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) Heard Ms. A. Debbarma, learned counsel appearing for the petitioners as well as Mr. Raju Datta, learned counsel appearing for the respondents- Tripura University in this batch of writ petitions.

(2.) All the writ petitions have been taken up and heard together since common questions of law and facts are involved.

(3.) All the petitioners of this batch of writ petitions were engaged on contractual basis. They have been discharging their duties till now under a specific contract. Ms. Debbarma, learned counsel appearing for the petitioners submits that since the petitioners have been discharging their duties for last 10 years, the Court should pass a direction upon the respondents to frame a policy or scheme for regularisation of the petitioners. Her alternative submission is that the service of the petitioners should be regularised for rendering 10 years of service on contractual basis.