PYNWANDURLANG SHABONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dated 28.06.2012 passed by the learned Single Judge in Writ Petition (C) (SH) No.81/2012, whereby the relief has been declined to the writ petitioner.

(2.) Heard Mr. N Mozika, learned counsel for the appellant and Mr. ND Chullai, learned Sr. GA appearing for the respondents No.1 & 2. Also heard Ms. Y Shylla, learned counsel for the respondents No.3, 4 & 5 and Mr. P Yobin, learned counsel for the respondent No.6, and perused papers on record.

(3.) Brief facts of the case are that Synod College, Shillong is a deficit Grant-in-Aid college of the State of Meghalaya. By the said college, an advertisement was issued for filling up of post of Lecturer in Khasi on 23.11.2011. The writ petitioner who not only holds Master Degree in Khasi but also completed Masters in Philosophy (M.Phil) was fully qualified for the post. In response to the advertisement, as such he also submitted his candidature, and declared successful in the written test along with 7(seven) others. The interview was conducted on 23.02.2012. It is pleaded in the writ petition that though the writ petitioner performed exceptionally well but to his shock and surprise, respondent No.6 (Shri. W. Marchtime Kharrynki) was declared successful and the petitioner was shown securing 2nd position to him with 56.8% marks as against respondent No.6 who secured 1st position with 66.2% marks. According to the petitioner, the candidates with M.Phil Degree were to be preferred against others but respondent No.6, who was not M.Phil Degree holder was preferred to the petitioner who had M.Phil Degree to his credit. Alleging that the selection of respondent No.6 is arbitrarily and illegal, the writ petition was filed by the writ petitioner.