SMTI LALNUNTLUANGI HLONDO Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Changkija, learned counsel for the petitioner as well as Mr. N.D. Chullai, learned Sr. GA assisted by Mr. S. Sen Gupta, learned Addl. Sr. GA for the State respondents No. 1 -3 and Mr. S.P. Mahanta, learned Sr. counsel assisted by Mrs. M. Wahlang, learned counsel for the respondent No. 4.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel appearing for and on behalf of the petitioner submits that the petitioner applied for the post of Assistant Teacher against a sanctioned post in H.L. Mizo Secondary School, Happy Valley, Shillong - 793007, East Khasi Hills District, Meghalaya in response to the Advertisement dated 13.08.2014 which is annexed at Annexure -2 of the writ petition.