DEBJANI DEB SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S Bhattacharjee, learned counsel appearing for the petitioner as well as Ms. N Chakma (Saha), learned counsel appearing for the respondents.

(2.) The petitioner, who was serving as Computer Assistant on contractual basis for strengthening of Routine Immunization Programme under State Health and Family Welfare Society, Tripura, has challenged the memorandum dtd. 3/2/2021 (Annexure-36 to the writ petition).

(3.) By the said memorandum, the petitioner has been terminated from her services w.e.f. 3/3/2021. There is no dispute that the petitioner was appointed on contractual basis and she was initially appointed for 11 months as Computer Assistant and from time to time, such engagement was renewed. Lastly, by the memorandum dtd. 1/4/2020 (Annexure-19 to the writ petition) her service was continued along with others for the period from 1/4/2020 till 31/3/2021.