BAKYNTIEW SKHEMBILL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case is that the petitioner was temporarily appointed as L.D.A in the Government Normal Training School, Sohra on 26th May, 2011 by the respondent No. 3 and continued as such till her last appointment dated 19th January, 2017 which ended on 5th March, 2017. It is the further case of the petitioner that she was working against an existing vacancy in the Normal Training School, Sohra, which post is yet to be filled up by the District Selection Committee Annexed to the writ petition is the recommendation of the respondent No. 4 dated 14th May, 2013 (Annexure A-4) addressed to the respondent No. 3 whereby the petitioner has been recommended for regularization. The respondent No. 3 by letter dated 29th April, 2014 thereafter instructed the respondent No. 4 to take-up the matter with the District Selection Committee to process for regular appointment to the said vacant post.

(2.) However, thereafter no further action was forthcoming from the respondents and the petitioner after her last extension was out of service w.e.f. 5th March, 2017 onwards. The limited prayer in the instant writ petition is for consideration of her candidature as and when the post is advertised and selection held by the District Selection Committee. Further, the learned counsel for the petitioner has drawn the attention of this Court to the letter dated 20th March, 2017 (Annexure A12) which refers to the option of contractual appointment. The letter is reproduced herein below:

(3.) Mr. A. Khan, learned counsel for the petitioner strenuously urges that some consideration be given to the petitioner with regard to her service and also that she be considered for contractual appointment to the said post against which she was working pending any regular selection.