HARKIN SUTING Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.Yobin, learned counsel appearing for the petitioners and learned AG appearing for all the respondents.

(2.) By filing this petition under Article 226 of the Constitution, the petitioners are seeking the following reliefs:

(3.) The petitioners were terminated from the post of Assistant Teachers in the Government Elementary School consequent upon the judgment and order of the Division Bench dated 02-11-2017 passed in WA. No. 52/2011 and connected appeals by holding the entire selection process got vitiated as many selected candidates were found to be tainted.