SMTI. SUJATA DEB ROY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. L.R. Das, learned counsel for the petitioner as well as Mrs. S. Bhattacharjee, learned GA for the State.

(2.) The instant writ petition is directed against the impugned order dated 6th November, 2014 bearing No. SDSEO/LP/M/APPT/2010/48156 Dated Shillong, the 6th November, 2014 which is at Annexure-4 of the writ petition.

(3.) The petitioner's case in a nutshell is that: