JAINTIA HILLS LOWER PRIMARY SCHOOL TEACHERS ASSOCIATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.P.Mahanta, learned Sr. counsel for the petitioners and Mr. A.Kumar, learned AG for the respondents.

(2.) Vide advertisement dated 10-12-2008 applications were invited by the Deputy Inspector of Schools for recruitment to the post of Assistant Teachers in Government Lower Primary Schools. 4928 candidates appeared in 15 Centres (Sub-Divisions). The process of selection culminated in appointment of 749 candidates which includes the petitioners.

(3.) The entire process including the appointment was challenged by the non-selected aggrieved candidates by filing 9 writ petitions with lead petition WP(C). No. 106 (SH)/2010. The said writ petitions were disposed of by a common judgment dated 21-10-2011 by the then Shillong Bench of the Gauhati High Court as it then was.