SRIKANT RAI (NIGHT CHOWKIDAR) Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners in the present petition seek direction against the respondents for regularization of their services along with other benefits, on the ground that they have completed more than 28 years of continuous service.

(2.) It is the case of the petitioners that they are Grade-IV employees and are working as Night Chowkidar and Sweeper. They were appointed to their respective posts under the National Programme for Control of Blindness.

(3.) The petitioner No. 1 was initially engaged as a night chowkidar with a fixed monthly remuneration of Rs. 250/- in the year 1982, and the petitioner No. 2 was engaged as a sweeper on 1st September 1986 with a fixed monthly remuneration of Rs. 250/-.