BLANDAR SYIEMLIEH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. B.Khyriem, learned counsel on behalf of the petitioner as well as Mrs. S.Bhattacharjee, learned GA on behalf of the respondents No. 1-3 and Mr. R.Pyngrope, learned counsel on behalf of the respondent No. 4.

(2.) Learned counsel for the petitioner submits that the petitioner was serving in Kyrdum Government L.P.School, West Khasi Hills, Nongstoin since the year 1999 and till date he has not been regularised inspite of the fact that his regularisation was recommended by the Sub-Divisional School Education Officer, Nongstoin. Learned counsel also contended that instead of regularising the petitioner, the Director of School Education and Literacy, Shillong (respondent No. 2) directed the Sub-Divisional School Education Officer, Nongstoin to break his service and allow him to continue vide order dated 18th Feb., 2016.

(3.) Learned counsel for the respondent No. 4, Mr. R.Pyngrope has no objection against the submission forwarded by the learned counsel for the petitioner.