AMANDA B. BASAIAWMOIT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An order dtd. 6/3/2024 passed in WP(C) No. 246 of 2022 by a learned single Judge of this Court came to be challenged in an intra court appeal before a division bench of this Court, the same being registered as WA No. 18 of 2024. This Court in the division bench vide order dtd. 13/6/2024 has dismissed the appeal for the reasons stated therein.

(2.) The petitioners maintaining that in the passing of the said judgment dtd. 13/6/2024, grave and manifest error has occasioned, this instant review petition was preferred on the grounds cited therein.

(3.) A brief background fact of the case revealed that the petitioners are teachers in deficit colleges serving as Assistant Professors in Shillong College and Synod College respectively, in the State of Meghalaya.