MILLON CH. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The case of the Petitioner according to his writ petition is that an advertisement No. MPSC/ADVT-38/1/2013-2014/1, dated Shillong, the 4th April, 2013 (Annexure-1 of the writ petition) was issued by the Meghalaya Public Service Commission, Shillong (MPSC) for filling up of 34(thirty four) vacancies/posts for Meghalaya Police Service Officers under Home (Police) Department.

(2.) The Petitioner being eligible for the same and being desirous to response to the said advertisement had accordingly forwarded his application and was thereafter called for Physical Efficiency Test vide call letter dated 29.11.2013 issued by the Respondent/Chief Controller of Examinations, MPSC. After successfully completing the said test, he then appeared for the preliminary written examination held on 15.02.2014, and having passed the same, he was then qualified to appear for the Mains written examination which was conducted from 8th to 16th September, 2014. Again, on clearing the said main written examination, he was called for personal interview which was conducted from 15th to 17th December 2014 which he appeared on 15.12.2014.

(3.) It is also the case of the Petitioner that the result of the personal interview conducted by the MPSC for the post of Junior Meghalaya Police Service Officer, Home (Police) Department was declared on 19.12.2014 vide Notification No. MPSC/Ex-C/31/2013-2014/212. The name of the Petitioner found no place in the Merit List/Result.