Tripura High Court
Sri Biswa Biswas & Anr vs The State Of Tripura & 4 Ors on 27 May, 2025
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No. 286 of 2025
Sri Biswa Biswas & Anr.
......Petitioner(s).
Vs.
The State of Tripura & 4 Ors.
......Respondent(s).
For Petitioner (s) : Ms. Ishpa Chakma, Adv.
For Respondent(s) : Mr. Kohinoor N Bhattacharjee, GA.
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
_O_R_D_E_R_
27.05.2025
Heard learned counsel Ms. I Chakma, appearing for the
petitioner.
Learned counsel submits that the petitioners were
engaged as casual workers under the respondents on 01.07.2010
and 16.11.2010 respectively, and they have been performing the
duties and responsibilities of the post of Cleaner (Group-D) with
utmost sincerity and dedication and they have already completed
ten years of their service, but despite that, minimum pay scale
meant for the post of Cleaner (Group-D) is not provided to them
and therefore, this writ petition has been filed.
Learned counsel also submits that earlier the petitioner
Sri. Biswa Biswas filed a writ petition bearing No. WP(C)
No.217/2021 praying for his regularization in service and similar
writ petition was also filed by the petitioner No.2. However, said
WP(C) No.217/2021 was rejected vide order dated 24.11.2022
with liberty to the petitioner to submit representation to the
appropriate authority and respondents were directed to dispose of
the said representation, if so filed, in accordance with law.
Thereafter, challenging the said order, petitioner No.1
herein, Sri. Biswa Biswas filed WA No.15/2023 and the Division
Bench disposed of the matter on 17.04.2024 affirming the
judgment of learned Single judge. However, it was observed by
the division bench that if the respondents were taking work from
the petitioner in the post of Cleaner for more than ten years, by
now they should consider the representation of the petitioner for
grant of minimum scale of pay for such equivalent post in the
establishment, in accordance with law, preferably within twelve
weeks from the said order.
As submitted by learned counsel, petitioner No.2
herein, Premjit Singha also submitted a similar writ appeal which
was also disposed of by the above said common order. Thereafter,
the State preferred two civil Special Leave Petitions before the
Hon'ble Supreme Court against the said order, but ultimately the
same was withdrawn. Thereafter, in terms of the direction given
by the Division Bench, the state respondents have issued order
dated 11.02.2025 by disposing of the said representation of the
petitioners without giving any relief to them and therefore, the
present writ petition has been filed.
Learned GA has appeared for all the respondents and
waived service of notice upon them. Learned GA also submits that
learned Addl. GA, Mr. K De will be representing the state
respondents in this case.
Learned GA has prayed for time to submit the counter
affidavit.
List the matter on 07.07.2025.
JUDGE
SATABDI DUTTA Digitally signed by SATABDI DUTTA
Date: 2025.05.28 16:06:00 -07'00'
Satabdi
