STATE OF TRIPURA Vs. PRALOY GOSWAMI SON OF BALAI GOSWAMI

JUDGEMENT

(1.) These appeals are filed by the State Government to challenge the judgment dated 07.02.2019 passed in W.P(C) No. 170 of 2018 and connected petitions in case of Sri Tiklu Chandra Dey v. The State of Tripura & Ors. By the said judgment the learned Single Judge gave directions for regularizing the petitioners in terms of Government of Tripura policy contained in memorandum dated 21.01.2009. The service particulars of the petitioners can be recorded from the judgment of learned Single Judge as under:

(2.) The Government of Tripura had formulated a policy circulated under OM dated 21.01.2009 for granting regularization to casual workers and DRWs upon completion of 10(ten) years of service. The petitioners had claimed benefit of the said memorandum. However, the prime objection of the Government to the services of the petitioners being regularized in terms of the said OM was that, majority of them were engaged after 31.03.2003. The Government would point out that under OM dated 9th June, 2004 directives were issued by the State Government against engagement of casual workers after 31.03.2003 without prior concurrence of the Finance Department. In this context, in the said OM it was further provided that:

(3.) According to the Government thus the benefit of the regularization scheme contained in the OM dated 21.01.2009 would not be available to those workers who were engaged after 31.03.2003.