STATE OF MEGHALAYA Vs. MOXADUL AMIN MONDAL

JUDGEMENT

(1.) A single bench of this Court has taken up a writ petition being WP(C) No. 244 of 2022 and after hearing the parties, had vide judgment and order dtd. 5/4/2024 allowed the prayer made by the petitioners therein.

(2.) The State of Meghalaya, being the respondent in the said case, being aggrieved and dissatisfied with the said order dt. 5/4/2024, has filed an intra-court appeal which is being taken up by this Court sitting as a division bench. The appeal is listed as WA. No. 46 of 2024.

(3.) In the midst of the proceedings in this appeal, the State/appellant has preferred a Misc. Application being MC(WA) No. 39 of 2025 with a prayer to allow the State/applicant to rectify and correct the contents of a particular document being the Order of regularization of appointment letter vide Memo No. FEG.62/2007/Pt.III/11 dtd. 19/2/2021 (Annexure-1) issued by the Under Secretary to the Govt. of Meghalaya, Finance (Estt.) Department. This document refers to the regularisation of Junior Divisional Accountants appointed under Rule 3(f) of the Meghalaya Public Service Commission (Limitation of Functions), 1972, by which the services of the writ petitioners/respondents herein was regularised.