LOHSKHEMBHA DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Sen, learned Counsel appearing for the Petitioners in W.P. (C) No. 332 (SH) 2005 and W.P.(C) No. 405 (SH) 2005. Mr. K.S. Kynjing, learned Advocate General represents the official Respondents in both the cases. Some of the private Respondents are represented by Mr. B.N. Dutta, learned senior Counsel, Mr. E.C. Suja and Mr. N. Kozike, learned Counsels.

(2.) The Petitioners challenge the decision taken by the Meghalaya State Cabinet on 21.6.2005 for regularization of services of pre 2002 adhoc employees through a screening process. The Petitioners, whose names appears in a select list dated 14.6.2001, contend that through such regularization, their claim for appointment as LDAs would be adversely affected.

(3.) The selection of the Petitioners was initiated by the advertisement dated 6.1.1999 issued by the Member Secretary, District Selection Committee of Jaintia Hills District for the posts of, inter alia, LDA-cum-Typist. Specific number of vacant posts was not notified in the advertisement but it was indicated that available and anticipated vacancies are to be filled up through the advertised recruitment process.