Smt. Archana Rani Das vs The State Of Tripura And 6 Ors
2022 Latest Caselaw 930 Tri

Citation : 2022 Latest Caselaw 930 Tri
Judgement Date : 14 November, 2022

Tripura High Court

Smt. Archana Rani Das vs The State Of Tripura And 6 Ors on 14 November, 2022

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                 HIGH COURT OF TRIPURA
                       AGARTALA

                    WP(C) No. 589 of 2022
Smt. Archana Rani Das
                                                             ......Petitioner
                          Vs.

The State of Tripura and 6 Ors.

                                                         ......Respondents

With WP(C) No. 590 of 2022 Smt. Sandhya Debbarma Saha ......Petitioner Vs.

The State of Tripura and 6 Ors.

......Respondents WP(C) No. 591 of 2022 Smt. Sandhya Rani Paul ......Petitioner Vs.

The State of Tripura and 6 Ors.

......Respondents WP(C) No. 592 of 2022 Smt. Sachi Rani Das ......Petitioner Vs.

The State of Tripura and 6 Ors.

......Respondents

For the Petitioner(s) : Mr. Raju Datta, Advocate For the Respondent(s) : Mr. R. Saha, Advocate Mr. B. Majumder. Dy. S.G

HON'BLE MR. JUSTICE ARINDAM LODH Order

14/11/2022

Heard Mr. Raju Datta, learned counsel appearing for the petitioners. Also heard Mr. R. Saha, learned counsel appearing for the respondents-State and Mr. B. Majumder, learned Dy. S.G appearing for the respondents-Union of India in all the writ petitions.

The fact of the above cases, in brief, is that the petitioners were appointed as Anganwadi Workers. They have challenged their retirement benefit after attaining the age of 60 years.

In view of the judgment passed by this Court holding that fixing the retirement age of the Anganwadi Workers at 65 years, the respondents-State issued a memorandum dated 17.10.2022, wherein it has been decided that all the Anganwadi Workers and Anganwadi Helpers would not retire after attaining the age of 60 years and they may continue till 65 years subject to the decision of the S.L.P now pending before the Hon'ble Supreme Court of India.

In view of the above, the instant writ petitions stands allowed and disposed. The service of the petitioners will be regulated as per memorandum dated 17.10.2022.

JUDGE

Snigdha