THE SECRETARY, MEGHALAYA PUBLIC SERVICE COMMISSION AND ORS. Vs. ADELBERT KHARLYNGDOH AND ORS.

JUDGEMENT

(1.) THIS order shall dispose of the bunch of writ appeals arising out of a common judgment and order passed by learned Single Judge, dated 05 -02 -2014, in WP(C) No. 118/2014 and WP(C) No. 244/2014, whereby the select list under challenge before the Court was quashed and set aside. Consequently, the writ petitions were allowed with costs of Rs. 10,000/ -.

(2.) IT appears that 36(thirty six) candidates filed WP(C) No. 118/2014 and 1(one) preferred WP(C) No. 244/2014, while contending that they were eligible for the appointment on Grade -III posts in the Meghalaya Agricultural Service (for short the MAS). The posts were called: (1) Agriculture Development Officer, (2) Horticulture Development Officer, (3) Scientific Officer (Research) and (4) Seed Technology, (5) Soil Testing/Seed Testing Officers, etc.

(3.) THUS , apart from other things, it is clear from the advertisement that the candidature being provisional, the candidates were required to submit supporting documents only after they qualified in the written examination during the course of scrutiny. After the initial exercise of scrutiny a list of rejected candidates being No. MPSC/D -5/3/2011 -2012/34, dated 25th March, 2013, was published, which included as many as 244 candidates including some of the appellants herein vide the notice as follows: