SURPRIYA CHAKRABORTY Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Sankar Lodh, learned counsel appearing for the petitioner and Ms. Uttara Singha, learned counsel appearing for the respondents-University.

(2.) The father of the petitioner, an employee of Tripura University, died in harness on 26/11/2005. The petitioner, being at that time Madhyamik qualified, applied for a job under the Die-in-Harness Scheme on 19/12/2005 and thereafter, the petitioner was engaged as a Daily Rated Worker ('DRW', for short) (Group-C) on a temporary basis vide office memorandum dtd. 27/12/2005 issued by the University Authority. She, accordingly, joined on the following date and since then she has been serving there. Later on, her designation has been changed to Monthly Rated Worker ('MRW', for short) (Group-C).

(3.) While serving in the University, with the permission of the authority, she prosecuted her further studies and passed Higher Secondary Examination. She also obtained graduation from Tripura University itself under the Distance Education Scheme and then Diploma in Computer Application before 31/3/2010.