MANIK DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. A. Debbarma, learned counsel appearing for the petitioners as well as Mr. D. Bhattacharya, learned G.A. appearing for the respondents No.1 and Mr. N. Majumder, learned counsel appearing for the respondents No.2, 3 and 4.

(2.) This is the second round of litigation. The petitioners had earlier filed the writ petitions being W.P.(C)No.227 of 2016 (Manik Debnath v. The State of Tripura & Ors.) and W.P.(C)No.241 of 2016 (Josoda saha v. The State of Tripura & Ors.). By a common judgment dated 20.07.2017 those writ petitions along with others, this court had occasioned to observe and direct as follows:

(3.) There is no dispute that both the petitioners have been made Full Time DRWs in terms of the memorandum dated 12.04.2012 with effect from 01.12.2012 by the office order No.F.HRM/3.12(4)/TSECL/2019-20/21365-77 dated 15.07.2019, so far the writ petitioner of W.P.(C)1417 of 2019 is concerned and by the memorandum No.F.HRM/3.12(3)/TSECL/2019-20/19104-17 dated 26.06.2019 so far the writ petitioner of W.P.(C)1447 of 2019 is concerned.