SHIBU SINGH Vs. STATE OF TRIPURA AND OTHERS

JUDGEMENT

(1.) The writ petition is taken up for hearing and disposal at the admission stage itself on the prayer of the learned counsel of both side.

(2.) Heard learned senior counsel, Mr. A.K. Bhowmik, assisted by learned counsel, Mr. R. Dutta for the petitioner and learned Addl. G.A., Mr. S. Chakraborty for the respondents.

(3.) By filing the writ petition the petitioner prayed for treating him as a Daily Rated Worker(for short, DRW) w.e.f. 01.12.2012 as per Memo. vide No.F.10(12)-FIN(G)/2007(Part-I) 07.11.2012(Annexure-6 to the writ petition) issued by the Finance Department of the Government of Tripura.