S. Talapatra,J. - (1.) Both the writ petitions being WP(C)No.186 of 2018 [Smt. Smriti Das v. State of Tripura and Others] and WP(C)No.192 of 2018 [Smt. Niyasha Das @ Niyasha Rani Das v. State of Tripura and Others] are combined for disposal by a common judgment inasmuch as nature of challenge as raised in these writ petitions are identical. Even the facts are almost similar. Whether the petitioners were recruited as the Gram Sevika under the Rural Development Department or the petitioners were recruited under the District Rural Development Authority is the question that has emerged eminently in these writ petitions.
(2.) In the writ petition being WP(C)No.186 of 2018 [Smt. Smriti Das v. State of Tripura and Others], the petitioner has urged to declare the memorandum dated 03.03.2017 [Annexure-6 to the writ petition] issued by the Chief Executive Officer, Unakoti DRDA, whereby the petitioners who were holding the post of RD Officer [on deputation] is reverted to her original post of Gram Sevika with effect from 01.03.2017. It has been further urged that the respondents be directed to absorb the petitioner as the RD Officer under RD Department, Government of Tripura and to allow the petitioner to continue as the RD Officer on deputation till she is absorbed as the RD officer under the same department. Further, the petitioner has urged this court for directing the respondents to grant all arrears, yearly increment of pay to the petitioner with interest at 12% per annum and also to make payment of all unpaid House Rent Allowances [HRA] with 12% interest within a time-frame.
(3.) In the writ petition being WP(C)No.192 of 2018 [Smt. Niyasha Das @ Niyasha Rani Das v. State of Tripura and Others] the petitioner has urged the resembling relief but some ancilliary reliefs are not urged in this writ petition. The petitioner has sought that the memorandum dated 03.03.2017 [Annexure-6 to the writ petition] issued by the Chief Executive Officer, Unakoti DRDA be declared discriminatory, illegal and unconstitutional and therefore, be set aside. The petitioner in this writ petition has also urged to absorb her as RD Officer under RD Department, Government of Tripura. Till the petitioner is absorbed as RD Officer under the said department, she shall be allowed to continue as the RD Officer on deputation. ;