AMALENDU CHAKMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner seeks the benefit of regularization as per the Government scheme framed under memorandum dated 01.09.2008. Broadly stated, this scheme envisages granting of regularization to those DRWs, casual or contingent workers who have completed 10(ten) years as on 31.03.2008. They would be regularized w.e.f. 01.07.2008. The petitioner claims that he was engaged as a DRW right from the inception in the year 1998 as on the due date, therefore, he had completed well over 10(ten) years of such service despite which the respondents have not granted him regular status.

(2.) The case put forth by the respondents in the affidavit was that though the office under which the petitioner was working had showed him as a DRW, in reality he was only a part-time worker and no benefit of regularization can be granted to such part-time workers.

(3.) Since the division where the petitioner was working has consistently shown him as a DRW but the Government is contesting this claim, under an order dated 10.01.2020 I had desired to verify the nature of payments made to the petitioner by the concerned Executive Engineer at the relevant time. The wage bills for payment of wages of the petitioner were, therefore, called for.