STATE OF MEGHALAYA Vs. WITHNENG CHANDRA SANGMA

JUDGEMENT

(1.) PRAFULLA C Pant, C.J., 1. Heard.

(2.) THIS writ appeal is directed against the judgment and order dated 11.07.2013, passed by the learned single Judge in WP(C)No. 249 of 2010, whereby, said Court has allowed the writ petition and directed the respondents (present appellants) to consider the cases of the writ petitioners in the light of the observations made by the Apex Court in State of Haryana and Ors. Vs. Piara Singh and Ors, reported in (1992) 4 SCC Page 118.

(3.) IT is argued on behalf of the respondents(writ petitioners) that by terminating the appointments of adhoc teachers, another set of adhoc teachers cannot be appointed. In reply to this, learned counsel for the State/appellants submitted that the writ petitioners did not fulfill even the prescribed qualification for the posts. It is also relevant to mention here that the appointments of new adhoc teachers have been challenged by the writ petitioners without impleading them as respondents.