SHRI MARCELLO MAWLOT Vs. SHRI PYNKMENLANG LYNDEM

JUDGEMENT

(1.) HEARD.

(2.) BY means of this application, the applicant has sought vacation of the interim order dated 21 -1 -2014 passed in WP(C) No. 11 of 2014.

(3.) ON behalf of the applicant and on behalf of the State respondents, it is argued that the writ petitioner has no right of continuance in the post of LDA as a duly selected candidate has been appointed on said post. Reliance was placed in this connection in the case of State of Karnataka vrs. Umadevi : (2006) 4 SCC page 1 in which the Apex Court has held that the adhoc appointments etc should not be protected or directed to be regularized by the courts.