JAY PRAKASH SHARMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Upon hearing the learned counsel on both sides, it appears to me that the petitioner, namely Shri Jay Prakash Sharma made a prayer in this writ petition for issuing a writ of Mandamus or any other appropriate writ or direction to the respondents commanding/directing them to appoint the writ petitioner in the post of Lecturer in Philoscophy in any of the Govt. colleges of the State of Meghalaya in keeping with the prescribed procedure, more so, in the light of the notification dated 30.10.95 issued by the Meghalaya Public Service Commission, Shillong, hereinafter referred to as "MPSC", as in Annexure III to the writ petition and, also in view of the appointment of a candidate namely Chaturvedi Daring in the post of Lecturer in Philosophy who is below the petitioner in the Merit/Select list.

(2.) According to the petitioner, he was placed 1st Class third position m M.A. Examination in Philosophy under the NEHU in the year 1994 and presently holding the post of part-time Lecturer im Philosophy in Raid Laban College. He applied for the post of Lecturer in Philosophy in response to the advertisement made by (:he MPSC as appeared in " The Shillong limes" on 10.3.95 for recruitment of Lecturers :in different subjects for the Govt. colleges of Meghalaya and, in pursuance to the said advertisement, he applied for and appeared before the Interview Board conducted by the MPSC ODJ 23.9.95. Thereafter, the MPSC recommended 4(four) successful candidates including; the writ petitioner for their appointment to the post of Lecturer in Philosophy, in order of merit, wherein the name of the petitioner finds against serial No.2 in the Merit/Select List as per notification dated 30.10.95 a& in Annexure ffl to the writ petition.

(3.) Subsequently, Smti Sunita Ch. Momin and Chatunvedi Daring, whose names appear at serial Nos. 1 and 3 of the select list have been given appointment to the post of Lecturer in Philosophy in Tura Govt. College some time in the year 1996 leaving the petitioner in the dark. It is also the case of the writ petitioner that, police verification with regard to the antecedent-of the petitioner had been done and thereafter, the same was forwarded to the special officer to the Govt. of Meghalaya, Education Department for issuing of onward appointment letter to him. But, till today, no appointment has been made without any justification. It is also urged that, he was born on 2.2.71 at Tura West Garo Hills District and he had passed High School Leaving Certificate Examination from Central Board of Secondary Education in the year 1986 and subsequently, he had passed P.U.(Arts) and BA.(Hons) from Don Bosco College under NEHU. As he has no alternative, he approached this Court for ventilating his grievances with this writ petition.