MARTHINDRA R. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition, the petitioners seek direction against the respondents for disclosing the number of vacancies including the anticipated vacancies and for further direction to the respondents to absorb the petitioners in the posts available in order of merit.

(2.) Initially, the present petition was filed by 94 persons. However, during pendency of the present petition, an application bearing Misc. Case No. 228 of 2015 was filed on behalf of petitioners No. 22, 24, 40, 43, 56, 87, 93 and 94 seeking permission to withdraw from the petition. Vide order dated 30.11.2015, the said application was allowed and the names of the petitioners No. 22, 24, 40, 43, 56, 87, 93 and 94 namely, Shri Vanco-uver K. Sangma, Shri David A. Momin, Shri Lusabell D. Momin, Smti Sengme R Marak, Smti Jedina M. Sangma, Shri Grikme K. Marak, Shri Darwinfew Sangma and Armith N. Arengh were deleted from the array of parties.

(3.) Briefly stated, the facts as culled out from the petition are that the petitioners belong to various Schedule Tribes of Meghalaya such as Garo, Hajong and Rabha and all are residents of North Garo Hills District of Meghalaya.