MERA KHONGSDAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. Philemon Nongbri, learned counsel for the petitioner who has submitted that the prayer of the petitioner herein is for regularization of her services in the department and on account of the fact that she has since retired from service on 31/8/2018, the respondent may be directed to process her pensionary benefits within a specific time frame.

(2.) Mr. Nongbri has also submitted that there are three petitioners who have approached this Court independently with the prayer for regularization of their service and payment of pensionary benefits. In one such case, that is WP(C) No. 92 of 2021, in the case of Starly Moon Phawa, a co-ordinate bench of this Court had allowed the prayer for regularization and has also directed that consequential benefits entitled to by the petitioner therein be processed expeditiously within a period of four months.

(3.) Being similarly situated on almost identical facts and circumstances, the petitioner herein may also be granted the same relief, that is, for her services to be regularized and for payment of pensionary and consequential benefits due and payable to her.