MANJU SARMA BHATTACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Purusuttam Roy Barman, learned senior counsel appearing for the petitioner, Mr. Mangal Debbarma, learned Addl. G.A. appearing for the State-respondents and Mr. Bidyut Majumder, learned Deputy S.G.I. appearing for the respondent-Union of India.

(2.) The petitioner was engaged as Anganwadi Worker vide Memorandum dtd. 10/1/1985 (Annexure-1 to the writ petition). Thereafter, vide notification dtd. 2/6/2023 (Annexure-2 to the writ petition) she was promoted to the post of Supervisor (ICDS) (Group-C, Non-Gazetted) on ad hoc basis subject to final outcome of S.L.P. (C) No.19765-19767 of 2015 pending before the Hon'ble Supreme Court and she went on retirement on 30/11/2023.

(3.) Thereafter, the petitioner submitted a representation on 31/5/2024, to the Director of Social Welfare and Social Education claiming gratuity and other pensionary benefits but according to the petitioner, said representation was not responded to her. Thereafter, she filed WP(C) No.457 of 2024 and a coordinate Bench of this Court disposed of the said petition on 10/7/2024 with the following directions: