MOFIQUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The short question raised in this appeal, arising out of the rejection of a writ petition filed by the appellants herein, is as to whether the writ petitioners fall within the purview of clause 1(c) of the directions contained in a Division Bench order of this Court of November 2, 2017.

(2.) There is no dispute that the appellant-writ petitioners participated in a selection process initiated under an advertisement issued on December 10, 2008 by the Deputy Inspector of Schools pursuant to a notification of November 24, 2008. At five of the centres at which the recruitment examination was conducted -Shillong Sadar, Jowai, Amlarem, Tura and Dadenggre -widespread irregularities were reported which resulted in this Court directing an inquiry into the matter by the Central Bureau of Investigation. Though it was discovered that mass irregularities did take place, in the appellate order of November 2, 2017, certain directions were issued for stop-gap measures and for a fresh selection process to be conducted.

(3.) The principal directions which are relevant for the present purpose are contained in the several sub-clauses of clause 1 of the order dated November 2, 2017: