SENGTENG CH. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By this writ petition, ten petitioners have jointly approached this Court with a similar and common cause, which is for regularization of their Grade-IV category services. The petitioners had joined their services on various dates in the years 2003, 2004, 2005 and 2006 on being engaged by the District Medical and Health Officer, East Garo Hills. According to the petitioners, the prayer for regularization has been made in view of the fact that the Government of Meghalaya is contemplating to advertise the said posts by way of regular recruitment. As such, being apprehensive about their continued employment they have prayed for a mandamus directing for regularization of their services against the posts that they are serving.

(2.) The particulars of their appointments are as follows:

(3.) The petitioners abovementioned were all working as noted above under different appointment letters and are temporarily officiating to the various posts with extension from time to time.