DITUL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharya, learned G.A. assisted by Mr. P. Saha, learned counsel appearing for the respondents.

(2.) The petitioner was engaged as the Technical Assistant (JE) for implementing various projects relating to MGNREGA works. As stated by the petitioner, on 21/11/2018, he abruptly received a notice Annexure-3 to the writ petition whereby he has been terminated from his contractual job as Technical Assistant under the scheme of MGNREGA. It has been stated in the said notice that the petitioner had been reporting to his project irregularly, not attending the Office timely and also remaining absent from the Office and the prescheduled meetings. The petitioner was responsible for supervising all the schemes being implemented by the village committees, but his performance was found very dissatisfactory for which the progress of IHHLs under SBM(G) and MGNREGA and housing schemes under PMAY(G) have been adversely affected.

(3.) Serious allegations those have been made are that as a result of his dereliction in duty, construction of PMAY(G) houses of 2016-17 are not yet completed, even after lapse of two years, though it is one of the Flagship Programme of Hon'ble Prime Minister and State Government. Further, it has been alleged that for his dereliction of duty, Open Defecation Free (ODF) another Flagship Programme of the Central Government, has also been adversely affected. It has been also alleged that for his willful negligence, gross carelessness and lack of attention or negligence to his duties, the respondents suffered serious detriment.