NATHANIEL JOHN DEXTER SHADAP Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Said to have been denied promotion to the post of Meghalaya Agricultural Service, (MAS) Grade-II during the years 2013 and 2015, the respondent authorities preferring and promoting his juniors without assigning any reasons, the petitioner has now approached this Court with relevant prayer for restoration of his seniority as on 2013.

(2.) Heard Mr. Philemon Nongbri, learned counsel for the petitioner who, at the outset, has detailed the factual background of the petitioner's case to say that the petitioner was initially appointed to the Meghalaya Agricultural Subordinate Service, Grade-I (Old Rules), vide notification dtd. 6/1/1990 upon the recommendation of the Meghalaya Public Service Commission (MPSC). Such appointment being made under Regulation 3(f) of the Meghalaya Public Service Commission (LOF) Regulation 1972. He has then joined in the post of Agriculture Extension Officer (Horticulture) Samanda Development Block, East Garo Hills.

(3.) The petitioner was also called to appear for an interview conducted by the MPSC to the available post under the Meghalaya Agricultural Subordinate Service, Grade-I, on being declared successful and placed at Serial No. 11, on 6/1/1990, he was posted as Research Assistant in the Tura office of the Research Office, District and Local Research Station & Laboratories, Tura.