ANDREW SHABONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Appellants before us are Upper Division Assistants (UDA) in the State government service.

(2.) They have raised an interesting point in this appeal.

(3.) They were Lower Division Assistants (LDA-cum-Typist) in the service. Under the relevant rules governing their service, they became eligible for promotion on completing five years of continuous service. This was accomplished in 2014.