MIRA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These Appeals arise out of two separate judgments. One is filed by the original petitioner and another by the State Government. However, since facts of these cases are closely interconnected, they have been heard together and would be disposed of by this common judgment.

(2.) In W.A. No.450 of 2020, the appellant-original petitioner was appointed as an Anganwadi Worker on or around 16.06.1977. She was promoted to the post of Supervisor (ICDS) on ad-hoc basis on 24.03.1991. She was thereafter directly recruited as a Social Education Worker which post later on re-designated as Junior Social Education Organiser on 30.10.1995. An attempt was made to revert her as an Anganwadi Worker without regularizing her as a Supervisor (ICDS), which she challenged before the Gauhati High Court by filing W.P. (C) No.301 of 2001. During the pendency of this petition, she crossed the age of superannuation and withdrew the Writ Petition, which was recorded in the order dated 05.03.2007, which reads as under:

(3.) It appears that several other Anganwadi Workers who were also engaged in the years 1991-92, some of whom were junior to the petitioner, were in similar circumstances sought to be reverted. They had challenged the reversions before the Gauhati High Court by filing W.P. (C) No.33 of 2006. This petition was disposed of by the Tripura High Court, which was established by then, by judgment dated 02.09.2013, the writ petition was dismissed, however, as can be seen from the following portion of the judgment, the department was asked to consider if the cases of the petitioners for absorption as ICDS cannot be done. The petitioners were allowed to approach the Government authorities for such purpose. The relevant portion reads as under: