STATE OF TRIPURA Vs. SUBRATA SINGHA

JUDGEMENT

(1.) These appeals are filed by the State Government to challenge the judgment of the learned Single Judge dated 10th January 2020, in case of Uttam Malakar and others v. State of Tripura in WP(C) No.258/2018 and other connected petitions.

(2.) The original petitioners were engaged by Tripura Forest Development and Plantation Corporation Limited (to be referred to as the 'said Corporation') since 2003-04.

(3.) They had filed the writ petitions before the learned Single Judge and sought regularization of their services upon completion of 10 years of service. They had placed reliance on the decisions of this Court in case of Ranjit Malakar v. State of Tripura and Ors. in WP(C) No.290/2017 and in case of Aparna Das v. State of Tripura and Ors. in WP(C) No.237/2018. The learned Single Judge found that the facts were identical and, therefore, issued appropriate directions. Operative portion of the judgment reads as under :