JESMIN JAHIR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Judgment and Order dtd. 20/6/2023 passed by this Court in WP(C) No. 114 of 2015 in the case of Smti. Sonia Sultana Sarker v. The State of Meghalaya and Ors. is sought to be reviewed by this instant review petition preferred by Smti Jesmin Jahir, the respondent No. 9 therein.

(2.) In this petition, the review petitioner has narrated the background story of the case to say that on 6/1/2015, an advertisement was brought out in the local newspaper, "The Shillong Times" issued by the Secretary, Rajabala Higher Secondary School, West Garo Hills District inviting applications for filing up the post of Asstt. Teacher (Arts) in the said school.

(3.) The review petitioner along with others had accordingly responded to the said advertisement and was made to appear in the interview consisting of written test as well as viva voce. She was eventually declared successful in the process and was thereafter appointed to the post with the condition that she is to acquire the requisite qualification of having a B.Ed degree within three years of her appointment, which she did so when she attained the B.Ed degree in the year 2017 and continued to work as the Asstt. Teacher for another five months.