SILSENG MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These four writ petitions involving the similar questions of facts and laws seeking similar prayers for quashing the impugned orders for terminating their services as Grade-VI employees in the Education Department, Govt. of Meghalaya for appointing the private respondents, said to have been recommended by the District Selection Committee (for short "DSC?) against the posts held by the writ petitioners are taken up for joint hearing for disposal by a common judgment and order.

(2.) Heard Mr. HR Nath, learned counsel for the writ petitioners and Mr. AH Hazarika, learned counsel for the State respondents. Notice issued to the respondents No.5 & 6 of WP(C)No.144/2012 by registered post with AD shall deem to have been effected properly. Also Notice issued to the respondents No.5 of WP(C)No.145/2012, respondent No.5 of WP(C)No.146/2012 and the respondent No.5 of WP(C)No.147/2012 by registered post with AD shall deem to have been effected properly. None appears for the private respondents without showing any cause inspite of proper service of notice of the writ petitions to them.

(3.) In order to avoid repetition of the fact leading to the filing of the present writ petitions, which are similar, in this common judgment and order, only the brief fact leading to the filing of WP(C)No.144/2012 is recapitulated. However, the initial appointments of the writ petitioners of the other three writ petitions are mentioned in the appropriate paras.