MANCHWAMIKI THUBRU Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner in this second round of litigation is before this Court, seeking regularization of his services as Assistant Teacher, primarily on the ground that in an exercise conducted by the State respondents, which is evidenced by Annexure – P/5 annexed to the writ petition, containing a letter dtd. 22/2/2017, his name had been forwarded along with other adhoc teachers, many of whom have since been regularized, whereas he was not.

(2.) Mr. P. Yobin, learned counsel for the petitioner submits that the petitioner is constrained to approach this Court again, in view of the fact that, the representation which had been directed to be considered by this Court, vide order dtd. 23/2/2021, passed in WP(C) No. 49 of 2021, had not been considered in the correct perspective and moreover, he submits that the same was disposed of, by an authority not competent to consider the prayer for regularization.

(3.) Learned counsel submits that though, there are other accompanying prayers seeking for directions, the same are not being pressed, at this stage, and it would suffice, if the respondent No. 3, be directed to re-examine the representation of the petitioner.