ALTRICIA MAJAW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. HS Thangkhiew, learned senior counsel assisted by Mr. N Mozika, learned counsel for the petitioner and Mr. ND Chullai, learned Sr. GA assisted by Mrs. NG Shylla, learned counsel appearing for the respondents No.1 -3. Also heard Mr. K Paul, learned counsel for the respondent No.4.

(2.) BY this writ petition, the petitioner is assailing the order of the Secretary, Meghalaya Legislative Assembly dated 04.07.2013 for allowing the private respondent No.4 to officiate as Watch & Ward Officer, Meghalaya Legislative Assembly in the scale pay of Rs.13,100 -330 -15,410 -EB -420 - 19,190 -580 -25,570 PM plus other allowances as admissible under the rules with immediate effect vide sanction order No.PA.35/2010/12 dated Shillong, the 22nd August, 2012. The fact leading to the filing of the present writ petition is briefly noted.

(3.) SRL .No.21 of Schedule -1 of the said Recruitment Rules of 2011, deals with the conditions for appointment to the post of Watch & Ward Officer. Srl.No.21 of the said Recruitment Rules of 2011 clearly mentioned that there is only one post of Ward & Watch Officer. For easy reference, Srl.No.21 of Schedule -1 of the said Recruitment Rules of 2011 i.e. the Meghalaya Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 2011 is quoted hereunder: -