SMT. AMRIKA DEBNATH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel, Mr. R.D. Paul for the petitioner and learned Addl. G.A., Mrs. A.S. Lodh for the respondents.

(2.) It is an admitted position that the petitioner was engaged as a Gram Rozgar Sewak(for short, GRS) on contract basis by a Memo. dated 14.10.2009 issued by respondent No.5 at a fixed pay of Rs.4,500/ - per month initially for a period of two years. Her such engagement was extended time to time and admittedly it was an engagement under the Mahatma Gandhi National Rural Employment Guarantee(MGNREGA) Scheme. She was issued a show cause notice on 30.11.2013 by the respondent No.5 alleging that she being a GRS of Ghilatali G.P. manipulated office records, like scrolls which were issued for payment of wages to the job card holders under MGNREGA scheme. She was asked to submit show cause reply within five days from the date of receipt of that notice dated 30.11.2013. Thereafter, by order dated 17.12.2013 (Annexure -3 to the writ petition) her engagement on contract basis as GRS was cancelled by the respondent No.3.

(3.) By filing this writ petition the petitioner challenged that order dated 17.12.2013.