PRINGLAND LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The writ petitioner in the instant case is before this Court seeking grant of service benefits of three advance increment and for two financial upgradations under the Assured Career Progression Scheme, 2010. This claim is made on the basis of the petitioners' entitlement that he has completed over 24(twenty-four) years of continuous service against the post of Gram Sevak.

(2.) Mr. H.L. Shangreiso, learned counsel on behalf of the petitioner submits that from the prayers set out in the writ petition, the relief claimed presently will be confined only to prayer No. (i) and prayer No. (iii) which is as follows:

(3.) Mr. S. Sen Gupta, learned Addl. Sr. GA on behalf of the State respondents today has produced a letter dated 16th August, 2019 forwarded vide letter dated 20th August, 2019 from the Monitoring cum Evaluation Officer, Directorate of Community and Rural Development, Meghalaya, Shillong. He submits that by this communication, it has been conveyed that the case of the petitioner is under active consideration and the delay was caused in view of the fact that the service book of the writ petitioner, which is necessary for verification of his service from 01.01.1996 onwards is lying with the Finance (Pay Revision) Department, Shillong. As such, he submits that perhaps the matter be closed allowing the respondents to process the case of the petitioner in due course.