- (1.)By means of this writ petition, the petitioner, who had been serving as DRW/Contingent Peon (Group-D) under the respondent No. 4, Tripura State Social Welfare Board, has urged this Court to direct the respondents collectively to regularize her service retrospectively w.e.f. 4/4/2012 and provide all financial and service benefits, including pension and other retiral benefits.
(2.)It appears from the records that the petitioner had retired from service on 31/5/2018, her date of superannuation. As the Finance Department, Government of Tripura, (respondent No. 3) has regretted the regularization of the petitioner, she has challenged the said decision to pave the way for issuance of mandamus in terms of the above.
(3.)The petitioner was engaged as the daily rated worker (DRW) initially by the memorandum No.F.10(10-1)/80 dtd. 28/9/1981. The petitioner had reported to her duties to the Project Implementing Committee, Khowai Border Area Project and continued to work there in the said capacity till 31/10/1988. By the memorandum No. F.1.(24)/87 dtd. 1/11/1988 issued by the respondent No.4, the petitioner was absorbed as the Contingent Peon on the consolidated pay of Rs.600.00 per month for the period from 9/11/1988 to 2/5/1989. By another memorandum under No. F.1(24)/87 dtd. 1/2/1989 issued by the respondent No.5, the petitioner was again allowed to work as DRW with effect from 6/2/1989.
;