RANODHIR HAJONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner's case is that he was appointed to the post of Jail Warder Male vide order dtd. 1/3/2016, and had joined on the same day itself. However thereafter, due to a challenge to the recruitment process, the appointment of the petitioner was kept in abeyance by order dtd. 19/4/2017.

(2.) The petitioner's grievance is that after the culmination of the said proceedings, whereby challenge has been made to the recruitment process, other similarly situated candidates were allowed to rejoin their posts, but the petitioner though allowed to join by order dtd. 13/7/2018, the same was terminated after a month. It is further submitted that, in view of the termination, the petitioner had prayed for re-instatement vide representation dtd. 23/9/2022, however, the same has not been answered.

(3.) Mr. S. Sen, learned Senior GA appearing for the State respondents, has submitted that the petitioner was not accommodated, inasmuch as, the select list was recalibrated, and after such exercise, the petitioners fell out of the zone for consideration.