SWARUP SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Since common question of facts and law are involved, both the writ petitions are taken up together for disposal at the admission stage itself.

(2.) Heard Mrs. S. Deb (Gupta), learned counsel appearing for the petitioners. Also heard Mr. D. Sharma and Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents.

(3.) The petitioners herein, have prayed for their regularization upon completion of 10 years of service as casual workers under the respondents.