KASEM MIYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel appearing for the petitioners. Also heard Mr. D. Sarma, learned Addl. G.A. appearing for the State-respondents.

(2.) By way of filing these writ petitions, the petitioners have prayed for the following reliefs and it appears that the prayers made in these writ petitions are same in nature:

(3.) Outlining the relevant facts, in brief, the petitioners were first engaged as Part Time workers (Sweeper) (PTWs, for short) Annexure-1 in MBB College, Agartala vide memorandum dated 01.06.1992 under the respondent Nos.1 and 2 and since then, the petitioners have been working with utmost sincerity and dedication under the respondent No.2. At no point of time, there has been any blemish in the service career of the petitioners.