HEMON R. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.T. Sangma, learned counsel for the petitioners. Also heard Mr. K.P. Bhattacharjee, learned GA for the State respondents.

(2.) The writ petitioners by way of the instant application are seeking a mandamus for implementation of The Meghalaya Regular Casual Workers Scheme, 1996, with regard to their services rendered while being engaged in the Meghalaya Civil Task Force.

(3.) The petitioners Nos. 1 to 19 are retired employees and Nos. 20 to 25 are the wives and daughters/legal representative of the deceased persons, who were engaged as casual employees in the Meghalaya Civil Task Force.