LAWS(MEGH)-2016-6-8

SHRI. CRIXASTONE R.MARAK Vs. STATE OF MEGHALAYA

Decided On June 09, 2016
Shri. Crixastone R.Marak Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard Mr. A.H.Hazarika, learned counsel for and on behalf of the petitioner and also Ms. S.Bhattacharjee, learned GA for and on behalf of the respondents.

(2.) The petitioner's case in a nutshell is:

(3.) On the other hand, Mrs. S.Bhattacharjee, learned GA on behalf of the State respondents submits that the case of the petitioner is already considered and regularized, but it is not possible for the Government to promote him in the Grade-D post as there is no vacancy.