ROJENSON ROY KHARUMNUID Vs. GOVERNMENT OF MEGHALAYA,

JUDGEMENT

(1.) Heard Mr. S.K.Deb Purkayastha, assisted by Mr. S.S. Das, learned counsels appearing for the petitioner, as well as Mr. N.D. Chullai, learned Sr. Govt. Advocate appearing for the respondent. The relief sought for in the present writ petition read as follows:

(2.) It is now an admitted fact of both the parties that the petitioner in the present writ petition had retired from service on superannuation on 30-4- 2013. Therefore, the petitioner is not pressing the prayer in the present writ petition for directions to the respondent to promote the petitioner as Assistant Engineer, PWD, w.e.f 5-5-2009. However, it is the case of the petitioner that the petitioner is entitled to receive the second financial upgradation as admissible under the Govt. of Meghalaya, Office Memorandum No. F(PR)-76/2009/54, dated 22/2/2010. The said Office Memorandum No. F(PR)-76/2009/54, dated 22/2/2010 is available at Annexure 10 to the writ petition which reads as follows: <FRM>JUDGEMENT_15_LAWS(MEGH)7_2013_1.html</FRM>

(3.) It is nobody's dispute that the petitioner was promoted to the post of Sub-Engineer Grade I (Civil) alongwith the others under the Office Order No.PW/CE/ESTT/17/83/Pt II/2-A, dated 15-6-1988. In that office order, the name of the petitioner appeared at Sl. No.26.