Chabi Debnath vs State Of Tripura & 3 Ors

Arindam Lodh, J

Heard Ms. N. Ghosh, learned counsel appearing for the petitioner. Also heard Mr. N. Majumdar, learned counsel appearing for respondent Nos. 3 and 4.

Mr. Ghosh, learned counsel for the petitioner submits that Smt. Chabi Debnath, the writ petitioner was first engaged in the year 1983. Further submission of the learned counsel is that Government had introduced certain schemes under which the service of the petitioner ought to have been regularized, but, till today she has not been regularized.

At the time of filing the instant writ petition, the petitioner attained the age of 60 years. Though, the petitioner was engaged in the year 1983, she never thought it necessary to agitate her grievance, and only after her retirement has knocked the door of the Court claiming pay scales and the legitimate salary applicable to regular employees including regularization of her service in Group-D post.

It is informed at the Bar by the learned G.A that all the schemes for regularisation of DRW/PTW/Contingent Workers have already been repealed by the Government in the year 2018. She had not approached this Court within a reasonable period of time, and as such, according to this Court, the writ petition filed by the petitioner is badly barred by the doctrine of delay and laches.

Accordingly, I find no merit in the present writ petition and the same stands dismissed.