LAXMI RANI NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioners. Also heard Mr. D. Sharma, learned Additional GA appearing for the State-respondents.

(2.) On being agreed, both the writ petitions have been taken up together for final disposal by way of this common judgment since similar and identical facts are involved.

(3.) Outlining the brief facts, it is the case of both the petitioners that they were engaged as Part Time workers (PTW) prior to 31.03.2003 and, they have completed their ten years of service as Part Time workers. In view of memorandum dated 07.11.2012 (Annexure R-2 of the additional counter affidavit) filed by the State-respondents, they should be engaged as Daily Rated workers (DRW). The memorandum dated 07.11.2012 reads as under: