Smti. Amanda B. Basaiawmoit & 2 Ors. vs . State Of Meghalaya & Ors. on 8 July, 2022

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Meghalaya High Court

Smti. Amanda B. Basaiawmoit & 2 Ors. vs . State Of Meghalaya & Ors. on 8 July, 2022

Bench: H.S.Thangkhiew

  Serial No. 02
  Supp. List

                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG


WP(C). No. 246 of 2022
                                                  Date of Order: 08.07.2022

Smti. Amanda B. Basaiawmoit & 2 Ors.         Vs. State of Meghalaya & Ors.


Coram:
      Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:


For the Petitioner/Appellant(s) :       Mr. S.Sen, Adv.

For the Respondent(s)            :      Mr. K.P.Bhattacharjee, GA for R 1-6.

Heard Mr. S.Sen, learned counsel for the petitioner. Issue notice returnable in three weeks.

Mr. K.P.Bhattacharjee, learned GA is present and accepts notice on behalf of respondents No. 1-6, so no further notice is called for on these respondents.

Mr. S.Sen, learned counsel for the petitioner also submits that respondent No. 7, who has been arrayed as a proforma respondent is not a necessary or a proper party. As such, he prays that respondent No. 7 may be struck off from the array of parties. Prayer is allowed.

Respondent No. 7 is struck off from the array of parties. Registry is directed to strike off respondent No.7 from the array of parties.

List this matter on 01-08-2022 for necessary instructions and affidavit.

The pendency of the writ petition shall not stand in the way of the respondents in resolving the issue as made out in the writ petition, in view of the letter dated 24th August, 2020 which is a communication from the respondent No. 5, the Joint Director of Higher and Technical Education, State of Meghalaya, Shillong.

Judge Meghalaya 08.07.2022 "Samantha PS"

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