NITAI DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned Sr. counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondent and Mr. N. Majumder, learned counsel appearing for respondents- Tripura State Electricity Corporation Limited.

(2.) The simple case of the petitioner is that he was initially engaged as Part Time Worker w.e.f. 23.12.1997. The petitioner has prayed for regularization of his service on completion of 10 years of service in the post of Group-D. It is pertinent to mention herein that, the petitioner along with other Part Time Workers had filed writ petitions before the Hon'ble High Court. While disposing of those writ petitions, this Court had directed the respondents to constitute a committee to consider the cases of the petitioners for their regularization or absorption as DRWs or in the post of Group-D according to their entitlement. The committee was accordingly constituted. The petitioner along with others submitted representations. The official records relating to each of the petitioners including the present petitioner were examined by the constituted committee. The committee on such examination and verification of the records submitted its report to the concerned Departments.

(3.) In pursuance of the report of the committee, the respondents No.2, 3 and 4 had issued an office order dated 20.07.2019 (Annexure-11 to the writ petition) engaging/absorbing the petitioner as DRW (Group-D) categorically w.e.f. 01.12.2012 as per memorandum dated F.10.12-FIN(G)2007(Part-I) of 07.11.2012 of the Finance Department, Government of Tripura and financial effect was given prospectively. The petitioner has sought for his absorption as DRW w.e.f the date he completed 10 years of service as Part Time Worker.