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All Meghalaya Primary School Teachers ... vs The State Of Meghalaya on 18 October, 2023

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.32                         COURT NO.11                 SECTION XIV

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)              No(s).   2366/2019

     (Arising out of impugned final judgment and order dated 14-12-2018
     in RP No. 3/2018 passed by the High Court of Meghalya at Shilong)

     ALL MEGHALAYA PRIMARY SCHOOL TEACHERS ASSOCIATION              Petitioner(s)

                                                VERSUS

     STATE OF MEGHALAYA & ORS.                                      Respondent(s)

     (IA No. 13926/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 17080/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 18-10-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Salman Khurshid, Sr. Adv. Mr. Antony R. Julian, Adv.

Mr. P. Yobin, Adv.

Ms. Lubna Naaz, Adv.

Mr. K.V. Kharlyngdoh, Adv. Ms. Jyoti Singh, Adv.

Mrs. Tehsheena Z. Hussain, Adv. Mr. Danish Zubair Khan, AOR For Respondent(s) Mr. Amit Kumar,AG Mr. Avijit Mani Tripathi, AOR Mr. Upendra Mishra,Adv.

Mr. P.S.Negi,Adv.

Mr. Shaurya Sahay,Adv.

Mrs. Naghma Imtiaz, Adv.

Mr. Zargham Ahmed, Adv.

Mr. Saif Naseem, Adv.

Ms. Tehsheena Z. Hussain, Adv. Digitally signed by Anita Malhotra Date: 2023.10.19 Ms. Rubina Javed, Adv.

17:06:14 IST Reason: For M/S. Equity Lex Associates, AOR 1  UPON hearing the counsel the Court made the following O R D E R After hearing the learned senior counsel appearing for the petitioner, when this Court was not inclined to entertain the Special Leave Petition, the learned senior counsel appearing for the petitioner states that the candidates branded as 'tainted candidates' want to file appropriate proceedings.

However, we find that is not the subject matter of this Special Leave Petition. Therefore, it is for the petitioner to adopt appropriate remedy in accordance with law.

Suffice it to say that the relief sought by the petitioner was granted by the impugned order on the basis of the Review Petition filed by the petitioner. Hence, no case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed.

Pending applications also stand disposed of.

(ANITA MALHOTRA)                                     (AVGV RAMU)
   AR-CUM-PS                                        COURT MASTER




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