STATE OF TRIPURA Vs. MD. ROSHAN ALI

JUDGEMENT

(1.) This writ appeal has been directed against the judgment and order dtd. 7/12/2021 passed by the learned Single Judge in WP(C) No. 61 of 2021 directing the State respondents to regularize the writ petitioner (respondent herein) in service with retrospective effect from 7/10/2009.

(2.) The factual context of the case is as under:-

(3.) Another order was issued on 9/12/2004 from the Directorate of Panchayat, Government of Tripura (Annexure-3) whereunder the writ petitioner was shown to have been engaged in the Panchayat Department on contract basis at a monthly consolidated pay of Rs.1,900.00. Thereafter, by an order dtd. 20/12/2004 the writ petitioner was transferred and posted at kadamtala RD Block with immediate effect and pursuant to the said transfer order he was released from the office of the Directorate of Panchayat, Agartala in order to enable him to join his new place of posting in the office of the BDO, Kadamtala RD Block.