KAIND S. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners, namely, Shri Kaind S. Marak, Shri. Constantine T. Sangma, Shri. Michael S. Marak, Shri. Bainsten G. Momin, Smti. Mejna A. Sangma, Shri. Backston N. Sangma, Shri. Tengrak A. Sangma, are said to be regular employees of the Baghmara Municipal Board, South Garo Hills, Meghalaya.

(2.) It is the case of the petitioner that they were appointed as regular employees on different posts in the erstwhile Baghmara Town Committee. When the said Baghmara Town Committee was upgraded to Baghmara Municipal Board, they were transferred and their services were regularized under the Baghmara Municipal Board. This is evident from the Gradation List dated 14-12-2014, being No BMB/APPT/1/1995/13, issued by the Chief Executing Officer, Baghmara Municipal Board, where the names of the Petitioners, namely, Shri Kaind S.Marak, Shri Constantine T.Sangma, Shri Micheal S.Marak Shri Bainsten G.Momin, Smti Majina A.Sangma,Shri Backstone N.Sangma and Shri Tengrak A.Sangma are said to have been appointed against posts sanctioned by the State Government vide No UAM.88/95/29 dated 23-02-1996.

(3.) It is also the case of the petitioner that they were faithful and sincerely performing their duties with no adverse remarks or complaint from the respondent authority with regard to service rendered by them. They have also been drawing their respective monthly salaries regularly from the date of their appointment as well as from the date of regularization of their service.