SMTI DISSIMORA BYRSAT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This case has chequered history. The petitioner had been adjusted against the vacant post of Lower Divisional Assistant (LDA) in the pay of Rs. 375-12-459-EB-13-500-15-650.00 p.m. plus other allowances as permissible under rule with effect from 08.03.1982 vide order dated 12.03.1982 issued by the Deputy Conservator of Forest, Social Forestry Division, West Khasi Hills District, Nongstoin with a condition that the officiating arrangement on temporary adhoc basis shall be subject to satisfactory performance of duty and same will automatically cease on joining of the L.D.A. transferred from Social Forestry Division, East Khasi Hills, Shillong.

(2.) Admittedly, the petitioner had joined on 08.03.198 She has been given revised pay scales from time to time as is clear from records. She continued in the same arrangement uninterruptedly. She along with similarly situated employees were substantively appointed in pursuance to order dated 19.04.2002 issued by the Principal Chief Conservator of Forest, Meghalaya, Shillong, which reveals that the petitioner has been confirmed as L.D.A. with effect from 08.01.1991 against the permanent post.

(3.) The petitioner along with four others similarly situated employees appears to have represented for regularization which remained pending with respondent authorities. The Additional Principal Chief Conservator of Forest (Admn.), Meghalaya, Shillong, vide communication dated 08.01.2016, addressed to the Divisional Forest Officer, Social Forestry Division, West Khasi Hills, Nongstoin conveyed that the Administrative Department is pursuing the matter with the Personnel and Administrative Reforms (B) Department, therefore, Government direction on the matter may be awaited.