RAMFANGZUAVI KHIANGTE Vs. SECRETARY TO GOVT OF MRGHALAYA

JUDGEMENT

(1.) All the three writ petitions are on the same set of facts and are based on same cause of action. Thus, they have been heard analogously and are being disposed of by this common judgment and order. The three writ petitioners involved in the writ petitions are aggrieved by the impugned order by which the order of promotions made in favour of the petitioners from LDA to UDA has been withdrawn reverting them back to their original posts of LDA.

(2.) The petitioner in WP (C) No. 123/ 2005 was first appointed as LDA cum Typist under the respondents on adhoc basis with effect from 10.9.80. The petitioner in the second writ petition was also appointed on temporary basis as LDA cum Typist by an order dated 2.3.81. The third writ petitioner was appointed by order dated 15.9.80 as LDA cum Typist for a period of 90 days against a leave vacancy. All the petitioners continued in their services as LDA cum Typist. Their such initial appointments were admittedly on adhoc and temporary basis without following the recruitment rules.

(3.) A selection was conducted for the posts of LDA cum Typist and the petitioners were directed to appear in the selection. Such selection was conducted in the year 1989 by the District Selection Com- mittee, East Khasi Hills District, Shillong. The petitioners could qualify in the selection and a letter dated 5.9.89 signed on 5.12.89 (Annexure-III) was issued by the Secretary of the District Selection Committee to the Superintendent of Police, East Khasi Hills with copies to the petitioners on the subject of regularization of adhoc appointees. By the said letter, the factum of recommending the petitioners for regularization of their services pursuant to the selection conducted by the District Selection Committee (DSC) was intimated.