SONTUSH SANGMA AND ORS. Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) Heard Mr. AH Hazarika, learned counsel for the petitioners and Mr. H Kharmih, learned GA appearing for the respondents.

(2.) At the very outset of hearing, this Court is expressing displeasure to the learned counsel appearing for the petitioners for not bringing the subsequent events after filing this writ petition to the notice of the Court by filing either an application for amendment or filing additional affidavit. In the beginning of hearing of this writ petition, Mr. AH Hazarika, learned counsel appearing for the petitioners by referring to a letter of the Member Secretary, District Selection Committee, East Garo Hills, Williamnagar dated 04.03.2014 and also another letter of the Member Secretary, District Selection Committee, East Garo Hills, Williamnagar dated 12.03.2014 addressed to him, contented that the Member Secretary, District Selection Committee, East Garo Hills, Williamnagar under his letter dated 04.03.2014 had recommended the petitioner No. 1 and another for appointment to the post of Gram Sevak in the C & RD Blocks of East Garo Hills subject to police verification on the character and antecedent of the candidate. Learned counsel for the petitioners also placed copies of the said two letters before this Court for perusal. The said two letters also are shown to Mr. H Kharmih, learned GA appearing for the respondents for ascertaining if the respondents are denying the said two letters or not. Mr. H Kharmih, learned GA appearing for the respondents fairly contended that the respondents are not denying the said two letters dated 04.03.2014 and 12.03.2014. Accordingly, the said two letters are placed in the file of the present writ petition and marked as 'X1' and 'X2' respectively for identification and for easy reference, the said two letters dated 04.03.2014 and 12.03.2014 are quoted hereunder:-

(3.) The fact sufficient for deciding the matter in issue in the present writ petition is briefly noted. The Deputy Commissioner, Williamnagar, Govt. of Meghalaya issued an advertisement dated 01.09.2009 inviting applications from the eligible candidates for appointment to the post of Gram Sevak and copy of the said advertisement dated 01.09.2009 is available at Annexure-I to the present writ petition. On perusal of the said advertisement dated 01.09.2009, it is clear that the number of posts of Gram Sevak for which advertisement had been issued are not mentioned in the advertisement itself. Therefore, from the perusal of the advertisement, it is not clear how many posts of Gram Sevak had been advertised in the said advertisement dated 01.09.2009.