RAIMOHAN SARKAR Vs. STATE OF TRIPURA

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 October, 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 (].)& 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.