AIDORLANG DIENGDOH AND ORS. Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) Heard Mr. J.M.Thangkhiew, learned counsel appearing for the petitioners, Ms. N.G.Shylla, learned GA appearing for the State respondents and also Mr. B.Khyriem, learned counsel appearing for the respondent No. 2.

(2.) At the outset of the hearing, Mr. J.M.Thangkhiew, learned counsel appearing for the petitioners prays for time for taking instructions from the petitioners as to whether the present writ petition will be pursued or not. Keeping in view of his prayer, this Court has given anxious consideration to the relief sought for in the present writ petition. The relief sought for in the present writ petition is for a direction to the respondents to consider the absorption of the petitioners as Inspector of Taxes.

(3.) The relief sought for in the present writ petition is on the basis of the fact of the case mentioned in the present writ petition. The concise fact sufficient for deciding the matter in issue in the present writ petition is briefly noted.