TRIBERTH B SANGMA AND OTHERS Vs. R V SUCHIANG AND OTHERS

JUDGEMENT

(1.) The petitioners herein had filed a writ petition, being WP(C) No. 4 of 2015, with the submissions that they had been the candidates in recruitment process for the post of driver, as taken up by the Member Secretary, District Selection Committee, Resubelpara, North Garo Hills District; and in the recommendations made, they stood at Sl. No. 13 to 17 in the Select List. It was submitted that the persons at Sl. No. 1 to 12 in the Select List had already been appointed as drivers on regular basis.

(2.) With further submissions that the validity of the Select List had been extended for a period of 6 (six) months from 12.07.2014 to 11.01.2015 by the Government order dated 18.11.2014, the petitioners stated their grievance that certain vacancies did arise during the life span of the Select List but they were not offered appointment against such vacancies.

(3.) The learned Single Judge of this Court proceeded to dispose of the said petition with the following order:-