S. Talapatra, j. - (1.)Heard Mr. R. Datta, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. G.A. appearing for the respondents No.1-5 and Mr. B. Majumder, learned CGC appearing for the respondent No.6.
(2.)The counsel appearing for the parties are in consensus that this case is squarely covered by the judgment and order dated 29.06.2019 delivered in W.P.(C) No.730 of 2019 titled as Smti. Hiramati Das v. The State of Tripura and Others.
(3.)In this writ petition the fundamental controversy that has been raised is in respect of age of the retirement or discontinuation from the service. According to the petitioner, the retirement or discontinuation after sixty years is contrary to the policy as declared by the Ministry of Women and Child Development, Government of India. By taking aid of the said memorandum dated 30.09.2015, the petitioner has made an attempt to show that there is no uniformity in the age of retirement/discontinuation of the service of the Anganwadi Workers/Anganwadi Helpers.
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