SMTI. WINJE ROSALIE G.MOMIN & ANR. Vs. STATE OF MEGHALAYA & ORS.

JUDGEMENT

(1.) WP(C). No. 301 of 2018, WP(C). No. 302 of 2018 and WP(C). No. 306 of 2018 came up for hearing today and are taken up together as all the 3(three) writ petitions are similarly situated.

(2.) Heard Mr. A.S.Siddiqui, learned counsel on behalf of the petitioners in all the 3(three) writ petitions as well as Mr. N.D.Chullai, learned Addl. AG assisted by Ms. R.Colney, learned GA on behalf of the State respondent.

(3.) Heard Mr. A.S.Siddiqui, learned counsel for the petitioners who argued that the seniority of the petitioners was not maintained and their juniors were promoted, hence these instant writ petitions.