CARNELIUS RANEE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. R.S. Malngiang, learned counsel for the petitioner has led this Court to the affidavit-in-opposition filed on behalf of the respondent No. 2, the same being filed on 28/9/2022, wherein at para 8, the following averment has been made.

(2.) In this regard, it is submitted that, after so many years, no communication or decision has been taken by the respondent authorities as far as sanctioning of the post of Sectional Assistant in MUDA is concerned.

(3.) In reply, Mr. S. Dey, learned Standing Counsel for the respondent No. 2/MUDA prays that he may be allowed to seek specific instructions as far as this particular averment is concerned.