MEGHALAYA PUBLIC SERVICE COMMISSION Vs. MILLON CH. MOMIN

JUDGEMENT

(1.) The instant appeal preferred by Meghalaya Public Service Commission and three others arises in respect of an order passed by the learned Single Judge dated 9th December, 2020 in WP (C) No.18 of 2015 'Millon Ch. Momin v. State of Meghalaya and ors'. According to the learned advocate representing the appellants, the directions and observations made by the Division Bench of this Court in WA No.67 of 2016 was not considered by the learned Single Judge while issuing a mandatory order to break open the seal of the envelope containing the CBI report in the presence of the parties to the lis.

(2.) For convenience, the impugned order dated 9th December, 2020 passed by the learned Single Judge is reproduced hereinbelow in its entirety:-

(3.) It is also to be observed that the hearing on the merits of this instant writ petition has already been concluded and the judgment was reserved.