LUCY R. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India praying for the following relief:-

(2.) Briefly stated, the facts as averred in the writ petition are that the petitioner is holding a Master degree in Social Welfare. Vide letter dated 25th January, 2010, the Social Welfare Department of the Meghalaya Government informed to the Director of Social Welfare, Meghalaya, Shillong that the appointment of Lady Supervisor under the Integrated Child Development Service had been approved by the Cabinet on 15th January, 2010. The Director of Social Welfare, respondent No. 2 herein, was also informed to furnish draft appointment orders with places of posting for necessary approval from their end.

(3.) The respondent No. 2 vide letter dated 14th December, 2012 informed the respondent No. 6 to instruct the three applicants to appear for the interview on 20th December, 2012 in the office of the respondent No. 2. The petitioner was also one of the applicants and she appeared before the said respondent for the interview on the date fixed.