KYRSHAN SUMER Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner was initially appointed as Casual Mali on 26/10/1978 in the Office of the District Agriculture Officer, Jowai in the Scale of Pay of Rs.190.002-200-3-242-4-250/- p.m. plus other allowances as admissible under the Rules. Thereafter, by order dtd. 11/4/1985, he was temporarily appointed as Peon in the Office of the Sub-Divisional Agriculture Officer, Khliehriat in the Scale of Pay of Rs.300.005-330-6390-7-425/- p.m. plus usual allowances as admissible under the Rules.

(2.) It is the further case of the petitioner that vide a corrigendum dtd. 7/4/1986, the respondent No. 7 was pleased to amend the order dtd. 11/4/1985, and the same be read as temporarily appointed on promotion as Chowkidar/Peon.

(3.) Mr. E. Lalsangluaia, learned for the petitioner submits that in spite of the materials on record which clearly reflected that the petitioner has been in service since 1978, formal regularization however, has not been accorded. He further submits that as the petitioner was appointed against a sanctioned post, there should be no impediment on the part of the respondents to regularize his service from the date of his initial appointment.