ARDINSON T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition, the petitioners seek quashing of the impugned termination order dated 25th June, 2014 whereby the services of the petitioners were dispensed with. The petitioners also prayed for direction to the respondents to reinstate them in services as Forest Guards and further to formulate a policy/scheme and reinstate the petitioners with full service benefits.

(2.) According to the petitioners they are trained as Home Guards Personnels who were requisitioned and appointed as Forest Guards in various forest ranges of Garo Hills area of Meghalaya at different time since 27th April, 1994 onwards.

(3.) It is stated that the petitioners continued with their services and posted as Forest Guards in the interior region of Garo Hills protecting the forest from timber smugglers, poachers and other anti-social elements.