HERMAN BREAK LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner's grievance is with regard to the rejection of his proposal for regularization of his service in the Public Works Department.

(2.) The petitioner as it appears from the materials on record was temporarily appointed as Sec. Assistant against a leave vacancy on 6/8/1988 by the Executive Engineer, P.W.D. (R&B), Nongstoin Division. Thereafter, that after serving for 2(two) months, the petitioner was then transferred and posted at Markasa Sub-Division and was appointed as Work Charge Sec. Assistant on 12/10/1988 and continued as such from the said date.

(3.) The State respondents on 31/1/2020 had undertaken an exercise for regularization of Workcharge Employees serving in the Public Works Department, and the petitioner's name along with others was also recommended for regularization from the date of his joining which was shown 16/8/1988. It appears however, certain questions cropped up with regard to the service of the petitioner and the Under Secretary to the Government of Meghalaya, Public Works (R&B) Department, Admn. Branch by the letter dtd. 15/5/2020, had communicated that the name of the petitioner be removed from the list approved by the Department for regularization, in view of the fact that his initial appointment was not as Workcharge Sec. Assistant but was in a temporary capacity. As such, in view of this development, the service of the petitioner was not regularized.