SMTI. SUREKHA DATTA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel, Mr. J. Majumder for the petitioner and learned counsel, Mr. G.S. Bhattacharjee for the State respondents.

(2.) The petitioner substantially prayed for regularizing her services with effect from 10.08.2005, the date when respondent No.5 was regularized, instead of 01.12.2012 on which date she was regularized.

(3.) It is an admitted position that the petitioner was engaged as a Part Time Contingent Worker. According to the petitioner she was engaged in the year 1980 having qualification of Madhyamik pass and Diploma in Folk Dance and Visharad in Sangeet Natak Academy, etc. and she used to teach the students of the Department. The petitioner claimed that she and respondent No.5 were shown as Part Time Contingent Worker in Memo. dated 13.07.1988(Annexure -P/40 to the writ petition). She was shown in Sl. No.4 and respondent No.5 was shown in Sl. No.7.