MEGHALAYA PUBLIC SERVICE COMMISSION Vs. MILLON CH MOMIN

JUDGEMENT

(1.) Aggrieved by the order dated 15.11.2016 passed in WP (C) No.18 of 2015 instant writ appeal has been filed.

(2.) It is the contention of learned counsel for the appellant that the direction of Superintendent of Police, CBI to remain present and then opening of CBI report as produced in a sealed cover in presence of Superintendent of Police, CBI and learned counsel for the parties runs contrary to the direction issued by the Appellate Court while disposing of Writ Appeal No.67 of 2016.

(3.) In petition WP (C) No.18 of 2015 learned Single Judge vide order dated 16.06.2016 had directed in-charge Superintendent of Police, CBI to conduct preliminary enquiry in relation to the subject matter of writ petition wherein the process for recruitment of Meghalaya Police Service has been put into question.