CHESTERFIELD SUJA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application with a prayer for grant of leave to the applicants herein to prefer a review petition for review of the judgment and order dtd. 9/12/2025 passed by this Court in MC (WA) No. 90 of 2025 arising out of W.A. No. 77 of 2025.

(2.) Heard Dr. N. Mozika learned Sr. counsel along with Mr. M.L. Nongpiur for the applicants and Mr. A. Kumar, learned AG along with Mr. S. Sengupta, learned Addl. Sr. GA for the State respondents No.1, 2 and 3 respectively and also Mr. K. Paul, learned Sr. counsel along with Mr. S. Chanda, learned counsel for respondent No.10 (Meghalaya Public Service Commission).

(3.) It is the submission of the learned Sr. counsel for the applicants that the applicants herein were appointed as Farm Managers/ Inspector and Reeling Foreman in the department of Textiles, Government of Meghalaya in the year 2008 2014 on officiating basis.