PRATIMA CHAKRABORTY (SAHA) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. T.K. Choudhury, learned counsel appearing for the petitioner as well as Mrs. S. Deb (Gupta), learned counsel appearing for the principal respondents i.e. the Tripura State Electricity Corporation Limited (TSECL, in short).

(2.) It is the case of the petitioner that she was engaged on 28.03.2000 as Contingent Based Worker (CBW) by the Power Department (now TSECL), Government of Tripura. The Government vide memorandum No.10(2)-FIN(G)/2008 (Part) dated 01.09.2008 and memorandum No.10(2)-FIN(G)/2008 (Part) dated 21.01.2009 and subsequent memorandum No.10(2)-FIN(G)/2008(Part) dated 03.01.2014, had stipulated that the Daily Rated Workers/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. The writ petitioner has approached this Court by filing the present writ petition for consideration of her regularization as she had completed ten years of service, and according to her, her service is covered by the said memoranda, issued by the Government of Tripura.

(3.) Mr. Choudhury, learned counsel appearing for the petitioner has submitted that the respondents have shown their discriminatory attitude towards the petitioner which is violative of Article 14 and 16 of the Constitution of India.