SILSENG K. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners herein are stated to have served as contractual teachers, who have passed the Meghalaya Teachers Eligibility Test (MTET) and are all the residents of Tura.

(2.) Their case in short is that they were prevented from filing their applications against the advertisements dtd. 2/12/2021, 18/12/2021 and 6/1/2022 for the posts of Assistant Teachers under Dadenggre Sub-Division, and as such by way of this writ petition a mandamus is being sought that the petitioners' applications be accepted and they be allowed to participate in the selection process.

(3.) Mr. M.L. Nongpiur, learned counsel on behalf of the petitioners has submitted that the petitioners have been prevented from offering their candidature in spite of the fact that vide letter dtd. 1/3/2022, the Government had agreed to the proposal to allow the candidates to apply for the vacant posts of Assistant Teacher Dadenggre Sub-Division.