SUBASTINZA T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner in the instant case is seeking consideration of his case for appointment to a Group D post, as directed by the order of this Court dated 26th July, 2012 passed in WP(C) (SH) No. 191 of 2011. The facts leading to the instant writ petition, is that the petitioner has been working as a Casual Worker in the Social Forestry Division, Williamnagar, since the year 1992, and under the Scheme known as "Meghalaya Regular Casual Worker Scheme, 1996" was conferred the status of a Regular Casual Worker on 15th December, 2003. The further case of the petitioner is that he has also been working as Park Mali, Plantation Mali, Plantation Chowkidar, from time to time, against sanctioned posts, but, he was however not promoted to any Group D post. He had earlier approached this Court vide WP(C) (SH) No. 191 of 2011 and this Court while disposing of the same vide order dated 26th July, 2012, had observed at Paras 6 and 7 as follows:-

(2.) The petitioner's specific case in the instant writ petition is that, there exist vacant posts, but the respondents in spite of the order of this Court are not considering him for promotion to a Group D post.

(3.) I have heard learned counsel for the parties.