SMTI. SILJAK R MARAK Vs. SHRI. D.P. WAHLANG AND ANR.

JUDGEMENT

(1.) In this contempt petition, the petitioner seeks to allege violation of the order dated 26.05.2016, as passed by this Court in WP(C) No. 170 of 2016.

(2.) Having heard the learned counsel for the petitioner and having perused the material placed on record, this Court is unable to find any case of deliberate and willful disobedience by the respondents.

(3.) The relevant background aspects of the matter are that the petitioner has filed a writ petition aforesaid while stating the grievance that she was being denied the chance to appear in the personal interviews scheduled to be held on 26.05.2016 and 27.05.2016 in connection with recruitment to the post of Garo Lecturer in Government Colleges of Meghalaya.