BABITDOR HOOJON Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The brief facts of the case are that the writ petitioners herein numbering 45(forty-five), who were contractual Government Teachers, teaching in Lower Primary Schools were terminated on 15/12/2020, on not having the requisite qualification of Meghalaya Teachers Eligibility Test (MTET).

(2.) The grievance of the writ petitioners as projected in the writ petition is that after 2019, though the Government has held only 3(three) examinations for qualification of MTET, the petitioners have since qualified, but however there has been no fresh recruitment to the numerous vacant posts that are available.

(3.) Mr. V. Singh, learned counsel for the petitioners has submitted that by an RTI query, they have come to learn that there are 563 vacancies presently available, in the post of Assistant Teachers. He further submits that the petitioners are therefore apprehensive that if selection or consideration for filling up these posts is not taken up expeditiously, many petitioners would be rendered overaged and ineligible, in spite of having the requisite qualification. The learned counsel has drawn the attention of this Court to representations dtd. 18/8/2025 and 23/9/2025 respectively annexed at Annexures-2 & 3, to the writ petition, wherein they have sought for consideration and submits that the same has not been disposed of till date, by the respondents. He therefore, prays for appropriate directions to direct the respondents to initiate immediate steps for filling up these vacant posts, and that the petitioners be given due consideration, if any other methods of filling up the vacancies are undertaken, considering the past service rendered and the fact that they have attained the required qualifications.