VANEECHA M. KHONGWIR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Petitioner has prayed for setting aside the appointment letters No. M/DS.177/86/267 dated 9.1.2003, M/DS.177/86/295 dated 13.5.03, M/DS.177/86/322 dated 25.8.03, M/DS.177/86/362 dated 14.10.2003, M/DS.177/86/407 dated 23.2.2004 and M/DS 177/86/438 dated 4.4.2005 in terms whereof respondents No. 4 to 9 on compassionate grounds have been appointed as Sub-Inspectors of Supply in the respondent Department (Meghalaya Food Civil Supplies and Consumer Affairs) Meghalaya, with an alternative prayer for setting aside the Gradation List of Sub-Inspectors of Supply published vide Office Order No. DSCA.97/2007/157 dated 01.05.2005 so as to place her in seniority above the respondents No. 4 to 9.

(2.) Petitioner along with 12 others on proper selection and consequent recommendation of the Meghalaya Public Service Commission were appointed as Sub-Inspectors of Supply vide order dated 22.12.2005.

(3.) The conditions of the appointment orders of both petitioner and respondents No.4 to 9 are similar.