CHAMBER STRONG SANCKLEY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner was appointed as a Lower Division Assistant in the office of the District Medical and Health Officer, West Khasi Hills District, Nongstoin and was posted in Nongkhlaw P.H.C. vide Office Order No. 66, dated Nongstoin, the 6/5/1994 against a post which had been created vide Govt. letter No. Health-188/74/39, dtd. 6/9/1987.

(2.) It appears that the services of the writ petitioner was thereafter regularized vide Order No. NST/1-3/2010-11/4691, dtd. 27/4/2011 (Annexure-III to the writ petition) w.e.f. 9/5/1994.

(3.) Thereafter, vide Office Order No. NST/1-3/2021-22/244, dtd. 23/6/2021, on the recommendation of the Departmental Promotion Committee held on 17/6/2021, the petitioner was promoted to the post of Cashier at Civil Hospital, Nongstoin.