MANDHADARI RUPINI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B. Bannerjee, learned counsel appearing for the petitioner as well as Mr. T.K. Chowdhury, learned counsel appearing for the respondents.

(2.) By means of filing the instant writ petition, the petitioner has prayed for regularisation of her service under respondents-Tripura Forest Development and Plantation Corporation Ltd., (in short, "TFDPC").

(3.) The brief facts are that, the petitioner was appointed as Group-D (Peon) on 08.06.2003. She belongs to Scheduled Tribe community. The respondent No.2 issued one memorandum vide No.F.10(2)-FIN(G)/2008(Part) dated 21.01.2009 regarding regularisation of Daily Rated Workers/Casual/Contingent Workers on their completion of 10 years of their service. The respondent-TFDPC Ltd., after introduction of the scheme for regularisation in the year 2009 as aforestated had made many correspondences with the Finance Department, Government of Tripura for regularisation of the service of the petitioner along with other DRWs since they were found eligible under the scheme introduced by Government of Tripura dated 21.01.2009. It is revealed from the 143rd meeting of the Board of Directors of TFDPC Ltd., which was held on 02.06.2015 in presence of the Board Members whereof resolution was taken for post-facto approval for engagement of the DRWs. It is stated thus:-