Sri Sukradhan Chakma & Others vs The State Of Tripura & Others
2023 Latest Caselaw 344 Tri

                                 Page 1 of 2




                     HIGH COURT OF TRIPURA
                           AGARTALA
                             W.A. No.10/2023

Sri Sukradhan Chakma & others
                                                        .........Appellant(s).
                                VERSUS
The State of Tripura & others
                                                      .........Respondent(s).

For Appellant(s) : Mr. P. Roy Barman, Sr. Advocate, Ms. A. Debbarma, Advocate.

For Respondent(s) : Mr. Debalay Bhattacharya, G.A., Mr. Soumyadeep Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order 27/04/2023

Mr. P. Roy Barman, learned senior counsel assisted by Ms. A.

Debbarma, learned counsel for the petitioners, submits that the petitioners'

case was under active consideration when the scheme for regularization was

suddenly repealed/abolished in 2018. This has amounted to defeating the

legitimate right and expectations of the writ petitioners who have been

engaged for more than 20(twenty) years by now and are still being continued

as daily rated workers. This defeats the very intent of the judgment in the

case of Secretary, State of Karnataka and others vrs. Umadevi (3) reported

in (2006) 4 SCC 1 and in the case of Narendra Kumar Tiwari and others

vrs. State of Jharkhand and others reported in (2018) 8 SCC 238.

Mr. Debalay Bhattacharya, learned Government Advocate

assisted by Mr. Soumyadeep Saha, learned counsel for the respondents-

State, seeks some time to obtain fresh instructions.

As prayer for, list the case on 11.05.2023.

(T. AMARNATH GOUD), J (APARESH KUMAR SINGH), CJ

Pulak