ARUN RANI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner in this writ petition filed under Article 226 of the Constitution of India is seeking regularisation for the post of Forest Guard in the department of Divisional Forest Officer, Wild Life Division, Meghalaya, Shillong.

(2.) The writ petitioner was appointed by the Divisional Forest Officer, Wild Life Division, Meghalaya, Shillong on 02.12.1980 temporarily as Forest Guard. After more than 36 years, the petitioner retired on 31.01.2017. Learned counsel for the petitioner submitted that a representation (Annexure- 10) was submitted by the petitioner in December 2018 seeking regularisation as Forest Guard. Reference was made to Annexure-11 issued by the Deputy Conservator of Forests (HQ) Meghalaya, Shillong on 11.01.2019 to the petitioner intimating that the matter for regularisation of his services has been taken up by the said department with the Government to which response is still awaited.

(3.) Learned counsel for the petitioner submitted that the petition may be disposed of at this stage by directing the respondents to take a decision on the representation Annexure-10 and its response Annexure-11 in a time bound manner.