IN RE SUO MOTU PIL FOR FILLING UP OF VACANCIES IN THE POLICE FORCES ETC. IN THE STATE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In terms of the order dated 29.07.2019 requisite affidavit dated 21.08.2019 on behalf of respondents No.1 to 3 has been filed.

(2.) In para 6 thereof, it has been stated that as on date there are total number of 1028 vacancies which has been ascertained out from different units of the Meghalaya police. It is, further, stated that the modalities for next recruitment is being worked out in consultation with the outsource agency and the State Government which is in the process.

(3.) Learned Advocate General pointed out that in so far as law and order situation in the State of Meghalaya is concerned, same is under control and there has not been any breakdown as such. Reference was made to para 8 of the affidavit-in-opposition which reads as under:-