LAWS(TRIP)-2021-5-7

MAYA RANI PAUL Vs. STATE OF TRIPURA

Decided On May 13, 2021
Maya Rani Paul Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) The petitioner has prayed for directing the respondents to treat her service as full-time daily rated worker (Group-D) w.e.f. 01.12.2012.

(2.) Brief facts are as under:

(3.) The respondents have appeared and filed reply in which the stand taken is that the petitioner has already crossed the age of superannuation of 60 years and has been released w.e.f. 30.06.2017 and that the proposal for converting her service into full-time engagement was never forwarded to the department by her unit.