SUJIT KUMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Ratan Datta, learned counsel appearing for the petitioner as well as Mr. N. Majumder, learned counsel appearing for the State-respondents.

(2.) The petitioner has filed this writ petition claiming reliefs that the period of service he was officiating, should be counted for all intents and purposes. The petitioner is a degree holder engineer and had joined the service as Junior Engineer (Civil) TES Grade-V (i) on 30/11/1993 in the Public Works Department (PWD in short). Later on, the petitioner vide memo dtd. 4/6/1999 was appointed on promotion to officiate as Assistant Engineer (Civil) on adhoc basis for six months in the scale of 2010-5000, which was extended time to time till his regularization to the said post on 14/7/2006. The petitioner had served the department as Assistant Engineer (Civil) on adhoc basis uninterruptedly for a period of seven years w.e.f. 1999 to 2006 till his regularization. The grievance of the petitioner is that the State-respondents did not give the benefit of service, he rendered, as Assistant Engineer (Civil) on adhoc basis uninterruptedly during the said period.

(3.) Mr. Datta, learned counsel appearing for the petitioner has drawn my attention to a decision of this court, wherein the Division Bench of this court in Writ Appeal 67 of 2014 (State of Tripura and others v. Tribal Engineers' Society, Tripura) had disposed of the said writ appeal in the following manner: