LAWS(MEGH)-2022-4-38

WALSENG SANGMA Vs. DEPUTY COMMISSIONER-CUM-CHAIRMAN

Decided On April 25, 2022
Walseng Sangma Appellant
V/S
Deputy Commissioner-Cum-Chairman Respondents

JUDGEMENT

(1.) The grievance as made out by the writ petitioner is that pursuant to an advertisement dtd. 1/9/2014 issued by the Member Secretary of the District Selection Committee, North Garo Hills District, Resubelpara, wherein applications have been invited for filling up one post of Hindi Teacher, the petitioner being eligible had tendered his candidature for the same. It is his case that though the written examinations had been conducted as far back as on 29/1/2016, the results till date have not been declared which has compelled the writ petitioner to approach this Court.

(2.) I have heard learned counsel for the parties. It is noted from the submissions and the materials on record that the District Selection Committee on the basis of information provided by the Sub-Divisional School Education Officer vide letter No. SDSEO/DSC-94/20133864 dtd. 21/11/2013 had advertised for various vacant posts for the District including the post of Hindi teacher, the post against which the petitioner had applied for. Thereafter, by another communication received from the District School Education Officer, North Garo Hills vide letter No. DSEO-R/APPT-10/2016/647 dtd. 23/8/2016, the District Selection Committee was informed that the appointment to the post of Assistant Teachers in the Government U.P. Schools does not fall under the purview of the District Selection Committee but the same were to be made by the Government as per the Meghalaya School Service Rules, 2012. On receipt of such instructions, the process of selection to the post of Hindi Teacher in the Government U.P. School was then discontinued, which was the reason for non-declaration of the results of the written examination for the said post.

(3.) In the context of the facts as placed above, it would be expedient to examine the limitation and functions of the District Selection Committee as to whether it was the competent authority to have issued the advertisement for recruitment of Teachers in Government U.P. Schools. The composition and functions of the District Selection Committee for the Districts in the State of Meghalaya and the procedure for direct recruitment to various categories of posts which come under the purview of the Committee has been detailed in Office Memorandum No. PER(AR) 49/2012/5 dtd. 17/11/2014. Clause 3.1 provides the categories of posts for which the District Selection Committee can undertake to conduct selection. The said clause 3.1 is quoted herein below: