(1.) The brief facts of the case are that the Meghalaya Public Service Commission (MPSC) had issued an advertisement dtd. 24/7/2017 inviting applications from eligible candidates to sit for the Examination for Meghalaya Civil Service Junior Grade against approximately 38 vacancies. In the Preliminary Examination, 576 candidates out of 10,730 were declared to have qualified to sit for the Main Examinations. The petitioners herein being aggrieved with the method of selection and procedure adopted in declaring the successful candidates eligible to sit for the Main Examinations, are before this Court by way of the instant writ petition.
(2.) The prayer of the writ petitioners as made out is for setting aside the impugned notification dtd. 5/10/2018 whereby 576 candidates were declared to be qualified to sit for the Main Examinations, to call for the records of all the 576 selected candidates who were successful in the Preliminary Examination, to direct the respondents (MPSC) to prepare fresh selection list by adhering to the examination plan and to declare the resolution dtd. 22/10/2018 as illegal and arbitrary.
(3.) Before adverting to the issue in hand, it would be expedient to recount the events that have since transpired after the institution of the present petition which has led to a changed situation as far as adjudication of the competing rights of the parties are concerned. This Court by order dtd. 4/12/2019 passed in Misc. application being MC(WPC) No. 236 of 2019 had kept in abeyance the notification No. MPSC/D-103/2/2017-2018/200, dtd. 16/8/2019 whereby the Main Examinations of MCS 2018 had been publicized to be held in the month of January, 2020.