Mantu Shil vs State Of Tripura And 4 Ors.

Arindam Lodh, J

Heard Mrs. S. Deb(Gupta), learned counsel appearing for the petitioner. Also heard Mr. D.C. Saha, learned counsel appearing for the respondents-State.

This is a case claiming regularization. The fact is that the petitioner was engaged as Daily Rated Worker in the year 2004 irregularly. However, the government of Tripura had a scheme in the year 2014 that the persons who were engaged as Daily Rated Worker after 31.03.2003, their services would be regularized after completion of 10(ten) years. This scheme of 2014 has already been repealed by the government in the year 2018.

The petitioner did not file the writ petition before the date of repealing the scheme of 2014 and only in the month of May, 2023 she filed the writ petition to implement the scheme which is not existed as on today.

In view of this, I do not find any merit in the present writ petition.

Accordingly, the instant writ petition stands dismissed.