REZA-UL-KARIM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner is before this Court praying for directions to the State respondents to accept the Service Book and to release all the benefits of the petitioner including pensionary, and other terminal benefits.

(2.) The case in brief is that the petitioner was initially employed by the Garo Hills Autonomous District Council (GHADC), Tura on 29/1/1974 as Assistant Sub-Inspector of Schools on grade pay, and after 44 long years in service superannuated on 1/10/2008. The claim of the petitioner in the writ petition is based on the fact that in 1994, the State Government by virtue of The Meghalaya (Taking over of District Council Lower Primary Schools) Act, 1993, had taken over the Primary Schools of the District Councils and other matters connected therewith. It appears however, that though the teachers in these schools were made Government employees, the case of the petitioner was not given the same consideration.

(3.) The petitioner being aggrieved by the non-consideration of his services and non-grant of the status of a Government employee had then filed a representation dtd. 13/12/2008, praying for release of pensionary benefits and other entitlements, but however, the same did not materialize which has compelled him to come before this Court.