Shri Willingstone D. Marak vs . State Of Meghalaya & Ors.
2022 Latest Caselaw 438 Meg

 Serial No. 15
 Regular List
                 HIGH COURT OF MEGHALAYA
                       AT SHILLONG
WP(C) No. 221 of 2021
                               Date of Decision: 10.08.2022

Shri Willingstone D. Marak          Vs. State of Meghalaya & Ors.

Coram:
                 Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s) :       Mr. P.T. Sangma, Adv.

For the Respondent(s) :       Mr. H. Abraham, GA (For R 1-3)

Mr. K. Kharmawphlang, Adv. (For R 4)

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER (ORAL)

1. The petitioner was initially appointed as a Game Watcher on

07.03.1986 by the Divisional Forests Officer, East and West Garo Hills,

Wildlife Division, Tura and posted in Mahadeo Wildlife Range, and he

was also allowed to draw a regular scale of pay and allowances as

admissible under the Rules.

2. Mr. P.T. Sangma, learned for the petitioner submits that in

spite of the materials on record which clearly reflected that the

petitioner has been in service since 1986, formal regularization

however, has not been accorded. He further submits that as the

petitioner was appointed against a sanctioned post, there should be no

impediment on the part of the respondents to regularize his service from

the date of his initial appointment.

3. Mr. H. Abraham, learned GA today had produced a

communication dated 15.07.2022, indicating the approval for

regularization, wherein the name of the petitioner appears at Sl. No.

104, and date of appointment shown as 07.03.1986.

4. Admittedly, the petitioner who has been in service since

07.03.1986 and retired on 30.11.2018, has since been approved for

regularization as evidenced by the communication dated 15.07.2022.

5. It is understood that as regularization of the petitioner has

been approved, all consequential benefits as entitled shall be accorded

to the petitioner, and entire process shall be completed expeditiously

preferably within a period of 4(four) months from the date of receipt of

a certified copy of this order.

6. With the above noted directions, this writ petition stands

closed and is accordingly disposed of.

JUDGE

Meghalaya 10.08.2022 "V. Lyndem-PS"