SUBASTINZA T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter which is the third round of litigation has been filed by the petitioner for promotion to a Group D post. This Court by the order dtd. 21/5/2019, had reiterated the earlier order of this Court for promotion to Group D post to be accorded as and when vacancy arose, taking into consideration the seniority and efficiency, of the petitioner.

(2.) Mr. P.T. Sangma, learned counsel for the petitioner submits that presently there are 2 vacant posts for which the respondents in spite of the Court's order have not taken any action to consider the petitioner for promotion.

(3.) On the other hand, Ms. S. Bhattacharjee, learned GA for the State respondents, submits that as per the scheme of appointment, the petitioner is now placed at Serial No. 2 in the seniority list, and would be considered in due course. She further submits that the said 2 vacancies presently have been filled up; one by direct recruitment through District Selection Committee (DSC) and the other on promotion by the senior most Regular Casual Worker (RCW), as such she submits that no illegality has been committed, and the case of the petitioner is under active consideration.