MIRA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. K. N. Bhattacharjee, learned senior counsel, assisted by Mr. R. Debnath, learned counsel for the appellants. Also heard Mr. S. Chakraborty, learned Additional Govt. Advocate for the State-respondents.

(2.) THIS writ appeal has been directed against the common judgment dated 03. 08. 2000 passed by learned Single Judge having heard analogously as many as five writ petitions including W. P. (C) No. 394/1999 being preferred by the two appellants herein.

(3.) UPON meticulous scanning of the judgment and order passed by the learned Single Judge, it appears that the prayer of the appellants herein was basically for regularization of service after their initial appointments on 24. 03. 1991 in the post of Supervisor (ICDS), Group-C under the Directorate of Social Welfare and Social Education, Agartala, Tripura on quashment of Memo dated 31. 3. 1999 by which they were directed to apply for the post of Supervisor, ICDS refusing to regularize their appointments being ad-hoc one. The learned Single Judge in deciding the issue raised by the appellants found that the appellants who were working as Junior Social Education Organiser, instituted Title Suit No. 34/1987 before the Assistant District Judge, Kailashahar, North Tripura who dismissed the suit and the District Judge on appeal, granted reliefs to the appellants directing the authorities to give them regular appointments as Social Education Worker.