Smt. Bhanumati Malla vs The State Of Tripura And 5 Ors
2023 Latest Caselaw 270 Tri

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                  HIGH COURT OF TRIPURA
                        AGARTALA

                      WP(C) No.182 of 2023

Smt. Bhanumati Malla
                                                        ....Petitioner(s)
             Versus

The State of Tripura and 5 Ors.
                                                      ....Respondent(s)

For the Petitioner(s) : Ms. A. Debbarma, Advocate For the Respondent(s) : Ms. S. Chakraborty, Advocate Mr. B. Majumder, CGC

HON'BLE MR. JUSTICE ARINDAM LODH Order

30/03/2023

Heard Ms. A. Debbarma, learned counsel appearing for the

petitioner. Also heard Ms. S. Chakraborty, learned counsel appearing for

the respondents-State and Mr. B. Majumder, learned CGC appearing for

the respondent-Union of India.

Briefly stated, the petitioner was an Anganwadi Worker under the

respondents. On attaining the age of 60 years, the petitioner was sent on

superannuation.

The Government of Tripura has taken a policy decision that the

superannuation age of the Anganwadi Workers would be 65 years subject

to the decision of the case pending before the Hon'ble Supreme Court.

This Court in various judgments held that the services of the

Anganwadi Workers shall not be discontinued till he/she attains the age

of 65 years subject to the decision of the case pending before the

Supreme Court.

In view of this, I direct the respondents to re-instate the petitioner as

she was there before her superannuation i.e. as Anganwadi Helper within

a period of 3(three) weeks from today.

With the aforesaid directions, the instant writ petition stands allowed

and disposed of.

JUDGE

Snigdha