NINALISH R. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner in the instant writ petition is the wife of the deceased employee who was initially appointed on adhoc basis as Game Watcher in the year 1988. The grievance of the petitioner is that the services of her Late husband were never regularized and that he has since expired on 21/6/2017. As such, prayer is made for regularization of the deceased employee along with grant of terminal benefits to the petitioner as admissible.

(2.) The state respondents vide affidavit do not dispute this fact and it is also stated therein that proposals have been sent for regularization of the deceased employee since 1988.

(3.) Today, Mr. S.Sengupta, learned Addl. Sr. GA appearing for the state respondents has produced a letter dtd. 26/4/2022 indicating that the Late husband of the petitioner has been approved by the Cabinet for regularization.