PARTHA PRATIM CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. DC Saha, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned GA appearing for the State-respondents.

(2.) The short issue involved in this writ petition, is that, whether the petitioner is entitled to be regularized in the post of Computer Programmer. The writ petitioner was first appointed on contractual basis for a period of one year and it was time to time extended upto 2017 on contract basis. During such contractual service, the State-respondents had issued a memorandum dated 18.10.2017, wherein, the petitioner was appointed on Fixed Pay Basis w.e.f. 01.08.2017. The said memorandum dated 18.10.2017, is reproduced here-in-below for convenience:

(3.) Mr. DC Saha, learned counsel appearing for the petitioner has submitted that the petitioner is entitled to be regularized as he has completed more than eight years of service and according to policy laid down by the Government of Tripura, an employee is entitled to get regularized after completion of five years of service.