UMESH KALAI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged the order dated 22.11.2018 by which his contractual employment on the post of Gram Rozgar Sevak under MGNREGA scheme came to be terminated.

(2.) Brief facts are as under:

(3.) Learned counsel for the petitioner submitted that no notice or any other opportunity of hearing was granted to the petitioner before passing the impugned order. The remuneration of the petitioner and similarly situated employees has been renewed from time to time and presently a graduate Gram Rozgar Sevak is paid Rs.24,000/- per month.