GANGA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel and Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned G.A. appearing for the State-respondents.

(2.) By way of filing the instant writ petition, the petitioner has claimed for regularisation of her service. It is the case of the petitioner that she was engaged by the respondents as Casual Worker. The Government vide memorandum No.10(2)- FIN(G)/2008 (Part) dated 01.09.2008 and subsequent memorandum No.10(2)-FIN(G)/2008(Part) dated 21.01.2009 had stipulated that the DRWs/Casual workers/Contingent workers who were appointed prior to 31.03.2003 had to be regularized on completion of 10 years of their respective services as DRWs/Casual Workers/Contingent workers.

(3.) Admittedly, the petitioner had been appointed prior to 31.03.2003. The petitioner was engaged as casual worker on 01.10.1982 on the basis of the concurrence of the Finance Department. Mr. P. Roy Barman, learned counsel appearing for the petitioner has submitted that her claim for regularisation is covered by memorandum dated 21.01.2009.