RUNAVALLERIE N. SANGMA Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) The petitioner's case in a nutshell is that:

(2.) Mr. N. Mozika, learned counsel appearing for and on behalf of the petitioner Smti Runavallerie N. Sangma, submits that, by virtue of the direction given by the Hon'ble Division Bench of this High Court in W.A. No. 40 of 2014 the Meghalaya Public Service Commission (For short "MPSC) has issued a fresh advertisement dated 24.03.2015 which is at Annexure-13 Page 63 followed by a corrigendum dated 27.03.2015 which is at Annexure-14 Page 68.

(3.) Also heard Mr. K. Khan, learned Addl. Sr. GA appearing for the State respondent No. 1 and Mr. B. Khyriem, learned counsel for the respondents No. 2 and 3/MPSC who agreed with the submission advanced by the learned counsel for the petitioner that, in earlier selection, the petitioner was selected, but the whole selection process was set aside by the Hon'ble Division Bench of this High Court in W.A. No. 40 of 2014. As a result, the Commission as per the direction of the Hon'ble Division Bench of this High Court is going to hold a fresh selection, but the petitioner is over-age now.