KRINDHARINE N. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THIS writ petition filed by the five writ petitioners is challenging the common termination order dated 06.09.2013 issued by the Divisional Officer, Baghmara Soil & Water Conservation (CC) Division, South Garo Hills, Meghalaya for terminating the services of the writ petitioners as Soil & Water Conservation Field Workers and Rubber Tapper and also prayed for a direction to the State respondents to regularize the services of the writ petitioners as Soil & Water Conservation Field Worker and Rubber Tapper respectively.

(2.) HEARD Mr. P.T. Sangma, learned counsel for the petitioners and Mr. S Sen Gupta, learned GA appearing for the State respondents.

(3.) IN compliance with the said letter of the Director of Soil & Water Conservation, Meghalaya, Shillong dated 04.09.2013 and also as per the terms and conditions of the appointment orders of the writ petitioners, the Divisional Soil & Water Conservation Officer, South Garo Hills Soil & Water Conservation (CC) Division, Baghmara issued the impugned common termination order dated 06.09.2013 for terminating the services of the writ petitioners w.e.f. 06.09.2013 as the appointment was purely on temporary basis and subject to termination without notice or without assigning any reason thereof. Being aggrieved by the said common termination order dated 06.09.2013, the writ petitioners filed the present writ petition.