NIYATI SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel appearing for the petitioner as well as Mr.D. Sarma, learned Government Advocate appearing for the State-respondents. None appears for Tripura Horticulture Corporation Ltd.- respondent.

(2.) By means of this writ petition, the petitioner has prayed for releasing his gratuity and other pensionary and service benefits in terms of the relevant rules prevalent in the State of Tripura.

(3.) The brief facts are that, the petitioner was firstly appointed as Daily Rated worker on 1/3/1992 and subsequently her service as Daily Rated worker has been regularized in the year 2013 vide memorandum No. F.2(106)/THCL/2012-13/1504-1571 dtd. 3/1/2013 issued by the Managing Director, Tripura Horticulture Corporation Limited. In pursuance of the offer of appointment, the petitioner had joined as 'Typist-cum-Clerk' (Group C) on 5/1/2013 (Annexure 5 to the writ petition). The petitioner has already been retired from her service on 31/1/2016 (A.N).