LAWS(MEGH)-2017-7-2

AMAR SINGH Vs. STATE OF MEGHALAYA

Decided On July 19, 2017
AMAR SINGH Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel for the petitioners as well as Ms. G. Deka, learned Sr. GA and Mr. D. Mazumdar, learned Sr. counsel assisted by Mr. K.P. Bhattacharjee, learned GA for the State respondents.

(2.) In WP(C) No. 103 of 2016 the brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioners argued that in pursuant to the advertisement dated 21.05.2015 issued by the Office of the Director General of Prisons, Meghalaya, Shillong the petitioners, Shri Amar Singh applied for the post of (Cook) Male, Shri. Rajen Balmiki applied for the post of Male Warder, Shri. Bhakta Prallad Das applied for the post of Male Warder and Shri Jitendra Thakur applied for the post of Naik AB (Male) and further argued that the said petitioners mentioned above, despite having passed the physical test and personal interview and having scored more than the successful candidates were not selected.