Smt. Sima Malakar vs The State Of Tripura & Ors
2025 Latest Caselaw 373 Tri

Tripura High Court

Smt. Sima Malakar vs The State Of Tripura & Ors on 21 January, 2025

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                       WP(C) No. 28 of 2025

Smt. Sima Malakar
                                                         ......Petitioner(s).
                                       Vs.
The State of Tripura & Ors.
                                                        ......Respondent(s).

For Petitioner (s) : Mr. A. Bhaumik, Adv. For Respondent(s) : Mr. P. Gautam, Sr. G.A. : Mr. Kohinoor N. Bhattacharyya, G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

21.01.2025

Heard Mr. A. Bhaumik, learned counsel appearing for the

petitioner.

Mr. Bhaumik, learned counsel submits that the petitioner was

appointed as Contingent Worker under Sub-Treasury Office,

Dharmanagar, on 01.04.2007 and since her appointment she has

been discharging her duty of an LDC as per instruction of her

authority, but despite the same minimum pay of the scale of a

Group-C (LDC) has not been provided to her and for that reason

she has preferred this writ petition.

Mr. Bhaumik, learned counsel also submits that earlier the

petitioner filed one writ petition bearing no.454 of 2021 praying for

her regularization in the service to the post of LDC and the court

disposed of the said writ petition on 22.05.2023 with a direction to

the respondents to consider the matter of her regularization in

view of the judgment passed on 16.03.2021 by this court in WA

No.163 of 2019.

Learned Sr. G.A and learned G.A have appeared for all the

respondents and have sought for an adjournment to submit

counter affidavits.

List the matter on 21.02.2025.

                                                     JUDGE





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