MANBA THEWBIANG LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) One more conventional polimics centering round the institutional admission is the subject matter of this proceeding.

(2.) The controversy involved herein is the nomination of candidates by the Govt. of Meghalaya for under going for D.V. Sc. Course at the Assam Agricultural University at Khanapara, Guwahati. The Govt. of Meghalaya by its communication bearing No, VET (G) 11/95/369 12955 dated 13.12.96 sent its approved nomination as 3 (three) from the Garo community, 2 (two) from Khasi & Jaintia community including of Respondent No. 6 and one from other tribal community (As per Annexure-VII of the Writ Petition)

(3.) The writ petitioner assailed the nomination of the Respondent No.6 for undergoing study in the B.V. Sc. Course in the Assam Agricultural University, Khanapara, as being arbitrary and capricious. Hence the writ petition.