BINOY BHUSHAN DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned G.A., appearing for the State-respondents.

(2.) The case of the petitioner, in a nut shell, is that the petitioner was first appointed as fulltime contingent worker under the respondents. The State respondents had adopted a policy under memorandum dated 21.01.2009, wherein a decision was taken to regularise the service of the fulltime DRWs/Casual/contingent workers from the next date of completion of 10 years of service, subject to the eligibility. The policy further stipulates that DRWs/Casual/Contingent workers, who were engaged on a fulltime basis in different departments with or without concurrence of Finance Department, their services also would be considered for regularisation.

(3.) The petitioner was engaged in the year 1997. From the Column No.9 of the statement showing the name(s) and particular(s) of DRWs/Contingent/Casual/Part-time workers etc., under the Office of the Dy. Director FCS and CA, Transit Godowns, Dharmanagar, North Tripura, it is revealed that the formal order of such engagement of the petitioner was approved by the Finance Department vide memorandum dated 11.08.2004.