LARIHUNDASHISHA KHARDEWSAW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner is before this court seeking mandamus to direct the respondents to appoint the petitioners to the post of Sectional Assistant in terms of the select list dated 6.4.2016 and recommendation dated 7.4.2016 along with a secondary prayer to declare the appointments of the private respondents No. 6 to 15 as illegal.

(2.) The facts of the case as it stands is that the petitioners numbering 4 in number pursuant to an advertisement dated 26.11.2014 issued by the respondent No. 3 had applied for the post of Section Assistant in the P.W.D. The written examination was held on 30.5.2015, and being successful therein, the petitioners were called for personal interview vide notice dated 23.3.2016. The District Selection Committee on 6.4.2016 published the select list in order of merit and the name of the four petitioners appeared therein. Thereafter, the respondent No. 3 accordingly recommended the petitioners for appointment to the post of Sectional Assistants.

(3.) The petitioners however were not favoured with appointments even after repeated requests made by joint representations. Being aggrieved thereby they are before this Court by way of this instant writ application.