SOPHIOR LYNGDOH NONGRANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks quashing and setting aside of the Office Order No. 5 of 2016 issued under Memo dated 16th January, 2015 whereby the regularization order of the petitioner dated 10th September, 2009 was cancelled. The petitioner also prays for direction to the respondents to reinstate him in service to make payment of subsistence allowance w.e.f. July, 2014.

(2.) Briefly recapitulating the facts leading to the filing of the present petition are that the petitioner was initially appointed as a Section Assistant on Work Charge basis for a period of four months vide Office Order No. 23 of 1991 under Memo No. 8314-19, dated 8th November, 1991. The petitioner continued to work for more than 18 years with annual increments and raise in pay from time to time.

(3.) It is stated that vide Office Order No. 16 of 2009 under Memo dated 10th September, 2009, the petitioner was brought temporarily under regular cadre for a period of three months w.e.f. 8th September, 2009 to 6th December, 2009 in place of one Shri A Jalil (Retd.) Section Assistant in the time scale of pay Rs. 3100-70-3520-EB-80-4160-90-5060/- plus other allowances as admissible.