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

JUDGEMENT

(1.) Detailed affidavit has been filed on behalf of the respondents No. 1 - 3 wherein it is made clear as to what was the vacancy position and how the vacancies so far had been filled up. Thereafter, it has been made clear that from amongst AB/UB Group posts, 1973 posts have been filled up whereas 92 posts remained vacant due to non-joining of the candidates. From amongst SF 10 Group posts, 555 posts have been filled up whereas 131 posts remained vacant due to non-joining of the candidates. From amongst the Junior Grade of Police Service (MPS), out of 102 posts, 35 are direct quota and 34 promotional quota, from amongst direct quota 16 vacancies and promotional quota 10 vacancies are to be filled up, however, process for recruitment is yet to be ascertained whether required to be initiated or candidates are to be appointed from the wait list.

(2.) The total vacancy position as it exists suggest that steps have been taken for filling up all the posts, however, some posts as indicated above have remained vacant due to non-joining of candidates.

(3.) Learned Advocate General submits that due to Model Code of Conduct those vacancies remained to be filled up, however, now it has to be ascertained whether merit list is still valid and require extension, in short, within a month's time position will be clear about filling up the unfilled posts as mentioned above and vacancies which may have accrued.