SUBHAS PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the instant writ petition, the petitioner has prayed for a direction upon the respondents to upgrade his service status from Part Time Worker (PTW) to Daily Rated Worker (DRW) with financial benefits.

(2.) I have heard Mr. Arjun Acharjee, learned counsel appearing for the petitioner as well as Mr. Karnajit De, learned Addl. G.A. appearing for the State-respondents.

(3.) I have also perused the records. From a Note dtd. 12/8/2009, it appears that the petitioner was engaged by a 'Sabhadhipati', Uttar Tripura Zilla Parishad, Kailashahar, North Tripura. Later on, by different correspondences, the remuneration of the petitioner was sanctioned by the Finance Department of the State. The petitioner has submitted several representations for up-gradation of his service status from PTW to DRW. It is stated in the writ petition that he was expecting that his service status from PTW to DRW would be upgraded, but, ultimately he found that his service status would not be upgraded compelling him to file the instant writ petition before this Court.