BORMOT RYMBAI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.S. Thankhiew, learned counsel for the petitioner and Mr. N.D. Chullai, learned State counsel appearing for the official respondents.

(2.) The order dated 19.1.04 issued by the Respondent No. 4, Divisional Forest Officer (T), JaintiaHills Division, Jowai (for short 'the D.F.O.') reverting the petitioner back to the position of ad hoc appointee by cancelling his regularization of service as Forest Guard, vide order dated 28.3.02 passed by the said authority is under challenge in this writ petition.

(3.) It is pleaded in the instant writ petition that the petitioner was initially appointed temporarily as Forest Guard by a Range Forest Officer, Pasaduwar Range, Pasaduwar vide order dated 30.4.91 (Annexure-1 to the writ petition) alongwith other two incumbents. On completion of his 10 years of continuous service, his case was considered by the Respondent No. 4 for regularization in terms of the Office Memorandum dated 16.9.96 (Annexure-3 to the writ petition) which is basically a scheme for regularization of service of Casual/Muster Roll Workers, though the said Memorandum/Scheme was not applicable to the petitioner who was originally appointed temporarily as Forest Guard and accordingly alongwith other six incumbents, the petitioner's service was regularized vide order dated 28.3.02 (Annexure-4 to this petition). After one year of completion of service therein, he was also given annual increment vide order dated 21.4.03.