BIKENDRA HAJONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) IN this writ petition under Article 226 of the Constitution of INdia, the three petitioners challenged the select list of candidates dated 23.12.2009, for the post of Assistant Teachers (herein after mentioned as AT) in the Government Lower Primary School (herein after mentioned as LPS), Dadenggri Sub-Division, West Garo Hills District, Meghalaya (Annexure-VII) and prayed for quashing the said list for not following the State reservation policy and also for not preparing the select list in order of merit.

(2.) I have heard learned counsel Mr. B. Bhattacharjee for the writ petitioner and learned senior G.A., Meghalaya, Mr. N.D. Chullai. I have also meticulously examined the writ petition with the documents annexed and the counter affidavit filed by respondent No.3. Respondent Nos.1, 2 and 4 have chosen to remain absent.

(3.) FACTS ADMITTED UNDISPUTED: