STATE OF MEGHALAYA Vs. SELLINA N MARAK

JUDGEMENT

(1.) THIS writ appeal is directed against judgment and order dated 08.08.2013, passed by the learned single Judge in WP(C)No. 312 of 2011, whereby, writ respondent authorities (present appellants) have been directed to regularize the services of the writ petitioner within a period of three months from the date of the order.

(2.) HEARD learned counsel for the appellants and perused papers on records.

(3.) BRIEF facts of the case are that Late Nazmul Hoque (husband of the writ petitioner Smti Selina N Marak) was Work Charge Khalasi in Public Health Engineering Department, Govt. of Meghalaya, Simsanggiri Division, Williamnagar. He died during the service on 23.02.1995 leaving behind his widow (writ petitioner) and his children. After the death of said employee, the Public Health Engineering Department of the State sanctioned a lump sum family pension to the writ petitioner and also provided her a job of casual cleaner. She sought her regularization in service by filing the writ petition.