LAWS(MEGH)-2022-11-24

ARDWIN LYNGDOH Vs. STATE OF MEGHALAYA

Decided On November 17, 2022
Ardwin Lyngdoh Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) The respondents have not been called upon.

(2.) Two primary issues have been raised by the appellants in assailing an order dated August 17, 2022 by which the writ petition filed by the 66 appellants was dismissed. Of the 66 appellants, it is the case of 46 appellants that they have been unduly discriminated against on the ground of age. A further case has been made out in respect of 12 other appellants to the effect that they were unfairly marked by the high-powered committee while reconsidering the original assessment made. As far as the remaining appellants are concerned, no special case has been made out in their favour. In a sense, the dismissal of the appeal qua the balance eight writ petitioners has been accepted.

(3.) As to the erroneous marking of the 12 candidates, the appellants rely on the records before the Single Bench. A chart had been prepared where the individual grievances of the 12 candidates had been indicated.