DARITY MYLLIEM UMLONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K.Paul, learned counsel for the petitioner and Mr. A.Kumar, learned AG for the respondents.

(2.) The petition is filed seeking writ of mandamus directing the respondents to withdraw/recall and/or otherwise forebare from giving effect to the impugned advertisement and corrigendum dated 23-06-2020. Further directions are also sought for quashing and setting aside the impugned advertisement and said corrigendum.

(3.) The respondents by issuing advertisement invited application in Standard Form for the post of Assistant Teachers in Government LP/UP Schools from MTET qualified candidates falling under Sub-Divisional School Education Officer, Shillong of East Khasi Hills District.