SALGIRA R MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This instant Misc. application has been filed by the applicant/writ petitioner with a prayer for call for the records with regard to the appointment of the applicant in the post of OSD, though this matter in fact was posted for final hearing today with the understanding of all the parties concerned.

(2.) The learned Advocate General has also brought to the notice of this Court that in spite of the understanding that the matter be hearing finally today, the petitioner has been issuing orders in the capacity of the Director, even though he has been deemed relieved from the post of Director. Be that as it may, in the interest of justice, it is directed that no further order be passed or action be taken by the parties concerned in the present writ petition until further orders.

(3.) The records be made available with the learned Advocate General on the next date of hearing to be examined if deemed necessary.