MERIDALIN KHARLYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.L. Shangreiso, learned counsel for the petitioners as well as Ms. G. Deka, learned Sr. GA assisted by Mrs. I. Lyngwa, learned GA for the State.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioners submits that the petitioners whose names are reflected in Serial Nos. 1, 3, 6, 7 and 10 annexed at Annexure-12 Page 62 of the writ petition have already secured the required qualified marks, so they should be segregated from the other candidates who have passed by receiving bonus marks. The learned counsel for the petitioners also pointed out to Annexure-20 and Annexure-21 which is the minutes of the meeting held on 7th February, 2014 and 18th February, 2014 in the office chamber of the Director of Health Services (MI). "B. Minutes of the meeting held on the 18th February, 2014