BAREMDOR THANGKHIEW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners, who are stated to be serving in the post of Industrial Promotion Officer in the Department of Commerce and Industries for the last 14 years, are again before this Court in this third round of litigation praying for regularisation of their services in the said post.

(2.) The brief necessary background facts are that the petitioners had entered their services by a selection process which had been conducted by the Departmental Selection Committee, and were appointed under Regulation 3(f) of the MPSC (LoFs) Regulation 1972. On their services not being regularised, the writ petitioners had in the years 2017 and 2019, approached this Court by way of WP(C). No. 198 of 2017 and WP(C). No.257 of 2019, which were disposed of by this Court vide order dtd. 11/3/2020, whereby, directions were issued that the petitioners be allowed to participate in the selection process which had been advertised on 26/4/2016. Against the order of the Single Bench, the writ petitioners had then preferred WA. No. 11 of 2020 and WA. No. 12 of 2020, which was disposed of by order dtd. 22/10/2021, whereby this Court had directed that the representation of the petitioners was to be decided by the respondents on its own merit and in the light of documents dtd. 10/1/2013 and 19/2/2021.

(3.) The present grievance of the writ petitioners is that though there were clear directions passed by this Court in the writ appeals, the representation had been disposed on a different ground altogether, and not as per directions of the Division Bench and further, that the fresh writ petitions had been occasioned in view of the fact that the respondents had referred to the Office Memorandum dtd. 25/9/2025, with regard to the aspect of regularisation of the writ petitioners.