ABUL HASHEM AND ORS. Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) HEARD Mr. MF Quershi, learned counsel for the petitioners and Mr. ND Chullai, learned Sr.GA assisted by Mr. K.P. Bhattacharjee, learned GA appearing for the State respondents.

(2.) THE prayer sought for in the present writ petition reads as follows: - -

(3.) THE petitioners also appeared for the interviews held on 24.08.2009, 25.08.2009, 26.08.2009, 27.08.2009 and 28.08.2009 respectively which were conducted in a phase manner and after the interviews were over, the State respondents published the result of the alleged successful candidates. It is also stated that the result of the alleged successful candidates published by the State respondents received widespread criticism after the copy of the score sheets were obtained under the RTI Act which reflected large scale manipulation in the score sheets apart from overwriting in allotting the marks. It is also stated that the petitioners who were the deserving candidates suffered due to large scale anomalies committed in allotting the marks including overwriting in the score sheets in distribution of marks. It is also stated that the guidelines of the notification dated 24.11.2008 was completely ignored.