LAWS(GAU)-2006-4-19

RAM HINGE Vs. STATE OF MEGHALAYA

Decided On April 04, 2006
SHILLONG BENCH RAM HINGE Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard Mr. G.K. Bhattacharjee, the learned Senior counsel assisted by Mrs. B. Goyal, the learned counsel for the appellants. Also heard Mr. N.D. Chullai, the learned Senior Govt. Advocate for the State respon- dents and Mr. T.T. Diengdoh, the learned counsel for the respondent No. 7.

(2.) These two appeals are taken up together as the same have been preferred against the order dated 10.08.99 passed by the learned Single Judge in Civil Rule 36 (SH) 1998.

(3.) The brief facts of the case is that by an advertisement dated 06.01.1997, the Meghalaya Public Service Commission (in short MPSC) invited applications for the posts of Motor vehicle Inspectors, the last date for receipt of applications was fixed on 18.02.1997. The qualification prescribed for the posts is as follows: