NIKIRU WAR S/O WELLEY MUKSOR Vs. STATE OF MEGHALAYA REPRESENTED BY SECRETARY TO THE GOVERNMENT OF MEGHALAYA, DEPARTMENT OF SERICULTURE AND WEAVING

JUDGEMENT

(1.) Heard Mr. S.Banik, learned counsel on behalf of the petitioners. Also heard Mr. A.H.Hazarika, learned GA on behalf of the respondents No. 1 - 4, Mr. H.L.Shangreiso, learned counsel for the respondents No. 5, 6, 8 - 14 and Mr. J.M. Thangkhiew learned counsel for the respondent No. 7.

(2.) These two writ petitions being similar in nature are taken up together by this common judgment and order. The petitioner's case in a nutshell is that:

(3.) Learned counsel for the petitioners, Mr. S.Banik submits that the petitioners in response to the Advertisement dated 01.11.2012 applied for the post of Sericulture Demonstrator and the qualification prescribed was Matriculate with 15 Months Certificate Course in Sericulture. Subsequently, the respondents issued a Corrigendum dated 28.11.2012 where it specified that the qualification required for Sericulture Demonstrator is 15 months course trained at Sericulture Training Institute Ummulong with 2(two) years experience. Petitioner appeared for the examination and qualified himself and his name appeared in the select list but he was not appointed, rather some other persons from outside the select list were appointed who did not even sit for the examination, hence this petition praying that the entire examination process and the adhoc appointees maybe declared null and void.