MUKUL RANJAN TARAT Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this common order the above Civil Rules are proposed to be disposed of finally.

(2.) The petitioners in these Civil Rules were appointed by the State Government temporarily on adhoc basis till repatriation of Bangladesh Tribal refugees. The appointment orders were issued in the year 1990 and by this time the petitioners have altready rendered about 7/8 years of service. Vide order dated 6th March, 1997 (Annexure-B), the services of the petitioners were extended for one year or till repatriation of Bangladesh Tribal refugees, which ever is earlier, thereafter, the State Government decided to discharge the petitioners from service from 31st of July, 1998, and this decision was communicated by the Joint Secretary, Relief & Rehabilitation Department vide letter dated 15.6.1998. Although representations were submitted by the petitioners to allow them to continue in service, the Sub-Dhvisional all Officer, Amarpur, vide order darted 10th July, 1998 (Annexure-N), discharged them from service with effect from 31.7.1998.

(3.) Being aggrieved, the petitioners have filed these writ petitions far quashing the message dated 12.6.98, the letter dated 15.6.1998 and the order of termination dated 10.7.1998. The petitioners have also prayed for interim stay of tlhe order dated 10.7.1998 and 15.6.1998 laying them of from service.