SUKESH DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioners as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents.

(2.) Since common questions of fact and law are involved in these writ petitions, the same are taken up together for hearing and final disposal.

(3.) By way of filing the instant writ petitions, the petitioners have claimed for regularisation of their services. It is the case of the petitioners that they were engaged by the respondents as Daily Rated Workers(DRWs). The Government had issued a memorandum dated 21.01.2009, wherein, it was 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.