ANGELA LYNGWA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Gurung, learned counsel for the petitioner, also heard Mr. K.P. Bhattacharjee, learned GA for the State respondents.

(2.) The writ petitioner is before this Court seeking regularization of her services in the Directorate of Food Civil Supplies and Consumer Affairs, Government of Meghalaya. The petitioner it is stated, had been initially appointed on 17/7/1986, completed various trainings, was accorded advance increments and was also promoted to the post of Accountant against an existing post in the year 1992. At the time of fixation of pay under the Meghalaya Service (Revision of Pay) Rules, 1997, the petitioner's appointment was converted from officiating to the substantive post of Accountant.

(3.) It appears that in a Departmental Promotion Committee which was held on 30/4/2021, for consideration of promotion of Accountants to the post of Superintendent of Accounts on the basis of seniority cum merit, the petitioner was to be considered for the same but in view of the fact that there was no formal order for regularization, her promotion was not recommended by the Departmental Promotion Committee. However, it has been submitted and pointed out by the learned counsel for the petitioner that it has been indicated in the proceedings of the DPC itself, that the Personnel Department had informed the Committee, that as and when the petitioner's services are regularized, she would be given a supernumerary post. In this context, the learned counsel submits that as the services of the petitioner has been regularized, appropriate orders may be passed and the writ petition be disposed of.