K.P. MOHANTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is a hopeless appeal where the writ petitioner's contentions have no legs to stand on. The appeal is directed against a judgment and order of December 5, 2019, dismissing the appellant's petition under Article 226 of the Constitution complaining of the refusal by the State or the fourth respondent college to pay the gratuity due to the appellant.

(2.) The facts are succinctly recorded in the impugned judgment. The appellant joined the fourth respondent college as a lecturer in Philosophy in July, 1984 and he was confirmed in such post in September, 1986. The appellant continued with the college till the middle of 2009, and in due course, gained seniority and the senior or selection grade of pay made applicable to the college. On May 4, 2009, the appellant informed the college that he intended to join the Central University of Jharkhand as the Deputy Registrar and requested the college to allow him to retain his job there on lien.

(3.) The college granted the appellant the leave as sought and on July 8, 2009, requested the Director of Higher and Technical Education, Government of Meghalaya to grant lien to the writ petitioner for a period of one year. Such lien was granted for a year by an order dated July 30, 2009 with effect from May 10, 2009.