COSTERING KHYLLEP Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ appeal is directed against the order dated 11.03.11 passed by the learned Single Judge in WP(C) No. 3 of 2008 whereby the Court has dismissed the writ petition. Heard the learned counsel for the parties and perused the record.

(2.) The brief facts of the case are that in order to fill up fifteen Grade-IV posts in the four Departments of West Khasi Hills District of the State of Meghalaya, advertisement was made in the year 2005, and after the examination was held the select list of seventy nine candidates said to have been prepared. From the select list, not only fifteen vacant posts were filled up but the life of the select list was extended from time to time and the Government made appointments from the said list thirty nine more candidates. The present writ appellants are the candidates who stood at Sl. 55 to Sl. 79 of the list.

(3.) The writ petition No. WP(C) 3 of 2008 was filed by forty two candidates (including present writ appellants) who till date of filing the writ petition did not receive appointment letters. Out of the said forty two candidates, twenty four more persons were given appointment letters during the pendency of the writ petition, thereafter, the life of the select list came to an end. In the above circumstances, the learned Single Judge dismissed the writ petition vide impugned order dated 11.03.11. Hence this appeal.