CREMIN DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case is that the petitioner is HSLC passed and was appointed as L.P. School teacher on a regular basis in a sanctioned post with effect from 01.07.1992, on the approval being obtained from the Deputy Inspector of Schools at Pyndenglangsniang Presbyterian Primary School, Mairang, West Khasi Hills.

(2.) The pleaded case of the petitioner is that after the enactment of the Meghalaya (Taking Over of the DCLP Schools) Act, 1993, the petitioner became eligible to be treated as a Government L.P. School teacher and as such, should be covered by the said Act, notwithstanding the fact that the cut-off date was 29.02.1984. As such, the petitioner is before this Court with a prayer that the direction be issued to treat the petitioner as a Government L.P. School teacher and his name be included in the order issued vide Memo No. DSEL/EL/GA/APPT/51/2010/312 dated Shillong the 10.04.2012.

(3.) Heard learned counsels for the parties.