DAHUNSHISHA RYNJAH Vs. MEGHALAYA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ appeal arises in respect of a judgment and order dated 27th January, 2021, passed by a learned Single Judge in WP (C) No.510 of 2018 (Ms. Dahunshisha Rynjah & Ors v. Meghalaya State Public Service Commission & Ors).

(2.) By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition for reasons stated therein, relevant portion whereof is quoted hereinbelow:-