STATE OF MEGHALAYA Vs. DARWIN RYNSHON

JUDGEMENT

(1.) Instant appeal is directed against the judgment dated 23.05.2016 passed by the learned Single Judge while disposing of WP (C) No.408 of 2014, the respondent authorities (appellants) have been directed to consider the case of the writ petitioner for being accommodated as Forest Guard within a month.

(2.) Precise factual flashback will be advantageous for effectual adjudication of the issues raised.

(3.) Respondent admittedly has been appointed as Chowkidar in the appellants' department in the year 1990.