NOBONITA RAJBHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The grievances as projected is that the petitioners herein qualified for appointment to the post of lower primary teachers in South West Garo Hills, pursuant to the advertisement dtd. 3/6/2020, but however, though 96 vacant posts have been indicated, only 75 candidates have been recommended for appointment.

(2.) Ms. S. Bhattacharjee, learned counsel for the petitioners has drawn the attention of this Court to Annexure-8, which contains the letter dtd. 24/3/2021, wherein the names of the petitioners appear at Sl. No. 3, 4 and 6, where the respondent No. 4 has communicated to the respondent No. 2, the fact that since there were no more vacant posts in Ampati Sub-Division, the petitioners along with the others be appointed to other vacancies in any other District. At this stage, the learned counsel submits that she has no grievances or quarrel against the appointment of the private respondents but is only concerned about the petitioners' scope of being gainfully employed.

(3.) Mr. K.P. Bhattacharjee, learned GA for the respondents No. 1 to 4 submits that the appointments were done in order of merit and the non-recommendation of the petitioners is due to the fact that there were no more vacancies at that relevant point of time.