SMTI. THERA CH. MARAK, W/O SHRI MARK SALING SANGMA, R/O SELSELLA, WEST GARO HILLS DISTRICT. MEGHALAYA Vs. THE STATE OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) Petitioner's case in a nut shell is:-

(2.) Mr. K Ch Gautam, learned counsel appearing for and on behalf of the petitioner submits that petitioner joined the service on 5.6.1995 in the Agriculture Department. On 14.07.2009, she was sent for deputation to C&RD Department, where she worked as a Block Development Officer till 10th July 2014. But unfortunately, when she came back to her parent department she was not given any posting nor was her salary released. As a result, she suffered mentally and financially. Hence, this instant writ petition was filed.

(3.) In reply to this, Mr. K.P. Bhattacharjee, learned State counsel, submits that she was actually released on 1.1.2014 and she joined her duty only on 10.07.2014. As a result, it became difficult for the Office to regularise her service and release her salary. However, respondent Nos. 2 and 5 in paragraph 7 of their affidavit, made it clear that they are trying their best to sort out the matter.