Ms. Onychia Synrem & Anr. vs . Union Of India & Ors.
2024 Latest Caselaw 90 Meg

High Court of Meghalaya

Ms. Onychia Synrem & Anr. vs . Union Of India & Ors. on 29 February, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 07
Regular List
                        HIGH COURT OF MEGHALAYA
                              AT SHILLONG

WP(C) No. 390 of 2023
                                                Date of Decision: 29.02.2024

Ms. Onychia Synrem & Anr.                 Vs.    Union of India & Ors.

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


Appearance:
For the Petitioner(s)          :   Mr. Philemon Nongbri, Adv.

For the Respondent(s)          :   Dr. N. Mozika, DSGI with
                                   Ms. S. Rumthao, Adv.

i)    Whether approved for reporting in                       Yes/No
      Law journals etc:

ii)   Whether approved for publication                        Yes/No
      in press:


                       JUDGMENT AND ORDER (ORAL)

1. The petitioners are before this Court praying for a direction

to the respondents for revival of two vacant posts of Radiotherapy

Technician, which were advertised on 03.12.2021, and for further

direction to issue appointments to the petitioners based on the selection

results, wherein the petitioners had been declared successful.

2. It is submitted by Mr. Philemon Nongbri, learned counsel for

the petitioners that on the new posts being sanctioned, a fresh

advertisement was advertised, wherein the petitioners participated and

also emerged successful.

3. Dr. N. Mozika, learned DSGI assisted by Ms. S. Rumthao,

learned counsel for the respondents submits that the matter can be closed

at this stage, inasmuch as, a provisional offer of appointment dated

12.02.2024 has been made in respect of both the petitioners. He further

submits that formal appointment orders, will be issued shortly.

4. In view of this development, nothing remains for

consideration, and this matter stands closed and is disposed of.

5. A copy of the provisional offer of appointment dated

12.02.2024 produced by the learned DSGI, and Letters of Acceptance

dated 13.02.2024, are taken on board and made part of the record.

JUDGE

Meghalaya 29.02.2024 "V. Lyndem-PS"