SWARNALI BASUMATARY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THIS writ appeal is directed against the judgment and order dated 01.03.2013 passed by the learned Single Judge in WP(C)No. 291(SH) 2010, whereby said Court has dismissed the writ petition filed by the writ petitioner/appellant.

(2.) HEARD learned counsel for the parties and perused papers on records.

(3.) THE case of the present writ petitioner/appellant is that respondent No. 5 Nipon Hajong who secured 1229 marks was involved in a Wild Life (Protection) Act case, as such he was wrongly declared successful and he should not have been issued appointment letter.