KHADDUH PHIYOORICA SHYLLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has invoked writ jurisdiction of this Court under Article 226 of the Constitution of India seeking direction to the respondents on the plea that there has been non consideration and delay in disposal of representation filed on 27-05-2016 seeking conferment of status of Regular Casual Worker together with all service benefits to the petitioner in terms of Meghalaya Regular Casual Worker Scheme, 1996.

(2.) The case came up for hearing on 01-07-2019 and the following order was passed:

(3.) Learned counsel for the respondents-State has produced a communication received by him from Under Secretary to the Govt. of Meghalaya, Personnel and Admv. Reforms (B) Department intimating him that the issue regarding conferment of Regular Casual Worker Status to the petitioner was considered by Personnel and A.R.(B) Department vide letter No.PER(AR) 19/2015/583, dated 9th July, 2019. The said communication is taken on record. Copy of the order dated 15th July, 2019 has also been produced wherein in pursuance to order dated 9th July, 2019, the benefit of Regular Casual Worker Status has been conferred to the petitioner w.e.f. 01-04-2008 after completion of 10 (ten) years of continuous service as Casual Worker which she joined on 01-04-1998. The said order is also taken on record.