READING MARKHAP Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition has been filed challenging the legality and validity of the order dated 15.1.2002 by which the services of the petitioner was terminated on the ground that the proposal for employment of the petitioner on compassionate ground was time barred.

(2.) The facts leading to the filing of the writ petition is that the father of the petitioner while was working as Chowkidar under the respondent died in harness on 6.10.1994. Prior to that he was on leave for a period of 22 days w.e.f. 15.9.94 to 5.10.94. By an order dated 6.12.1994, the petitioner was allowed to officiate as Chowkidar until further order. Such appointment was made against the vacancy of his father. After rendering long eight (8) years of service, the impugned order dated 15.1.2002 was issued on the aforesaid ground terminating the services of the petitioner.

(3.) I have heard Mr. S.P. Mahanta, learned counsel for the petitioner and also heard learned State counsel.