(1.) The petitioner was initially appointed as a Driver on adhoc basis in the office of the Deputy Commissioner (Housing), East Khasi Hills District on 26/8/1986 in the scale pay of Rs.850.0010-400-EB-11- 510-EB-13-325/- p.m. plus other allowances as admissible under the rules. Thereafter, his service was confirmed vide order dtd. 13/9/1996 and the said confirmation was w.e.f. 15/7/1993, and the same was further affirmed from the Gradation List of Drivers of Deputy Commissioner's Amalgamated Establishment as on 31/7/2016. It appears that in spite of confirmation in service, the petitioner after retirement on 29/2/2020, is yet to receive his pension and other terminal benefits.
(2.) Ms. P. Agarwal, learned for the petitioner submits that in spite of the materials on record which clearly reflected that the petitioner has been confirmed in service, formal regularization however, has not been accorded. She further submits that as the petitioner was confirmed against a sanctioned post, there should be no impediment on the part of the respondents to process the pensionary benefits etc. of the petitioner.
(3.) Mr. R. Gurung, learned Add. Sr. GA by referring to the affidavit filed by the State respondents submits that since the petitioner was initially appointed on adhoc basis as a Driver in the Office of the Deputy Commissioner, East Khasi Hills District, Shillong, was not in a position to issue regularization order without referring the matter to the Government. It is also stated that the petitioner was confirmed w.e.f. 15/7/1993 and as his service has not been regularized, the same has been taken up with the Government, which is pending consideration. It is further stated in the affidavit that in the event the service of the petitioner is regularized, pension and all retirement benefits will be paid accordingly.