ARCHIE S. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These three writ petitions being similarly situated are proposed to be disposed of by this common Judgment and Order.

(2.) The brief facts of the case is that the petitioners pursuant to the advertisement dated 01.09.2009 for the posts of Gram Sevak, East Garo Hills, Meghalaya had applied for the same and after the interview the petitioner in WP(C) No. 129 of 2019 Shri Archie S. Marak was placed at No. 2, the petitioner in WP(C) No. 130 of 2019 Shri Sengan K. Momin was placed at No. 3 and the petitioner in WP(C) No. 143 of 2019 Shri Phillip M. Sangma was placed at No. 5 of the waiting list. It is the further case of the petitioners that the said advertisement did not disclose the number of vacancies, as such on not being selected at that relevant point of time had approached this Court by way of WP(C) No. 55 of 2014, and this Court by order dated 03.02.2015 while disposing of the matter had directed that the respondents may consider the case of the petitioners as and when vacancies arose.

(3.) The relief as sought by the petitioners is that presently there are vacancies existing and they should be considered for the same and it is also contended that rejection of their case on the ground of expiry of the select list is not valid in view of the earlier order passed by this Court. As such, being aggrieved they are before this Court by way of these instant writ petitions.