RAIMOHAN SARKAR Vs. STATE OF TRIPURA AND ORS

JUDGEMENT

(1.) The petitioner Sri Raimohan Sarkar was engaged as a Workcharged employee under the Public Works Department, Tripura with effect from 11.12.1959 and while he was working as Meter Reader-cum-Bill Clerk his services were regularised with effect from 21-6-1966.

(2.) The petitioner retired from service on 30.9.1995. On 20th Oct., 1981 the Government of Tripura, Public-Works Department issued the Memorandum No. F.6(28)PWD(E.11)/78 (Annexure-7).

(3.) In view of the provisions contained in Rule 5(1) and 5(2), the petitioner filed a representation praying for counting his period as a Workcharged for the purpose of retiral benefits. As the prayer was rejected by the concerned authority, the present writ petition has been filed for necessary relief.