PHARWAI PARIAT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner before this Court has come with a prayer for post facto regularization of his services, inasmuch as, he claims that he has been working in the Forest Department of Meghalaya as Driver for over 40(forty) years and retired on 30.06.2016.

(2.) Heard learned counsels for the parties.

(3.) Mr. S. Wahlang, learned counsel appearing on behalf of the petitioner submits that the only limited prayer in the writ petition is for a mandamus to be issued directing the respondents to consider the services of the petitioner for regularization, so that he may be favoured with retiral benefits. Learned counsel draws the attention of this Court to Annexure-6 of the writ petition, which indicates the regularization of service of the petitioner was earlier considered, but he has no further knowledge as to the outcome. As such, he prays that the respondents be directed to consider the same.