STATE OF MEGHALAYA Vs. UTTORA G. SANGMA

JUDGEMENT

(1.) This is the case of a former government teacher wanting post service retiral benefits as paid to regular teachers by the State. She served from 21/7/1989 till about 2/2/2023. It is indeed a long stint of about 34 years. The contention of the State is that she was never a regular employee, being appointed ad hoc and continuing on a temporary and contractual post, thus disentitled to any post service benefits.