MEGHALAYA PUBLIC SERVICE COMMISSION Vs. DAHUNSHISHA RYNJAH

JUDGEMENT

(1.) This appeal has been preferred by the Meghalaya Public Service Commission (MPSC) and others assailing the order passed by the learned Single Judge of this Court dated 04.12.2019 in the writ petition filed by the respondents.

(2.) Learned counsel for the respondents has put in appearance on caveat.

(3.) Considering the urgency, the matter was heard finally.