Meghalaya High Court
Shri Jitendra Thakur vs . State Of Meghalaya & Ors on 31 October, 2022
Bench: Sanjib Banerjee, W. Diengdoh
Serial No.01
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP (C) No.102/2016
Date of Order: 31.10.2022
Shri Jitendra Thakur Vs. State of Meghalaya & ors
Coram:
Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner : Mr. K. Paul, Sr.Adv with
Mrs. R. Dutta, Adv
For the Respondents : Mr. A. Kumar, Advocate General with
Ms. R. Colney, GA Mr. P.T. Sangma, Adv for R/6-13 Pursuant to the order dated October 17, 2022, the State has filed an affidavit, indicating the position as per the reservation in the 20-point and 40-point rosters.
The previous order of October 17, 2022 had recorded that though this writ petition was pending from 2016 and had challenged certain appointments, since the private respondent Nos.6 to 13 were well entrenched in their positions for more than six years, it would not be just or equitable to disturb such position.
Accordingly, WP (C) No.102 of 2016 is disposed of by taking on record the State's affidavit indicating the positions at the entry-level posts and without affording any relief to the petitioner.
There will be no order as to costs.
(W. Diengdoh) (Sanjib Banerjee)
Judge Chief Justice
Meghalaya
31.10.2022
"Lam DR-PS"