PHILIP KHRAWBOK SHATI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The three notifications issued by His Excellency, the Governor of Meghalaya, have been challenged in this writ petition.

(2.) The first notification dtd. 20/9/2022 is set out herein below for convenience and brevity:

(3.) The second notification dt. 16/4/2021, for the sake of convenience, is set out herein below: