Union Of India & 3 Ors. vs . Shri. Ramesh Chander & 10 Ors.
2024 Latest Caselaw 1 Meg

High Court of Meghalaya

Union Of India & 3 Ors. vs . Shri. Ramesh Chander & 10 Ors. on 29 January, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

 Serial No. 03
 Regular List

                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG

MC[WP(C)] No. 238 of 2023
                                                     Date of Order: 29.01.2024
Union of India & 3 Ors.           Vs.       Shri. Ramesh Chander & 10 Ors.
Coram:
                 Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Petitioner/Appellant(s)   :         Dr. N. Mozika, DSGI. with
                                            Ms. K. Guruing, Adv.
For the Respondent(s)             :         Mr. M. Chanda, Adv.

Mr. M.L. Nongpiur, Adv.

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

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

ORAL:

1. Heard Dr. N. Mozika, learned DSGI for the applicants/Union

of India, who has submitted that this Court vide judgment and order dated

25.05.2023 passed by this Court in WP(C) No. 32 of 2018, has, at para 34

of the same directed the respondents/Union of India to bring out the

relevant Recruitment Rules, the time period given for the same being

3(three) months from the date of receipt of a certified copy of the

judgment and order. However, even at this point of time, the said

Recruitment Rules have not yet been notified. The learned DSGI has

submitted that this is because of office procedures which involved inter-

departmental consultation, etc., and for which reason, the said

Recruitment Rules could not yet be published in accordance with the

direction of this Court. It is therefore prayed that an extension of the said

3(three) months' period be allowed for a further period of 6(six) months.

2. Mr. M. Chanda, learned counsel appearing on behalf of the

opposite parties/petitioners, has objected to the prayer made on the ground

that this matter has been pending for a very long time as far as the

publication of the said Recruitment Rules are concerned and for which,

this Court in the said judgment and order dated 25.05.2023(supra) has

remarked at para 8 of the same, wherein it is noticed that even after

17(seventeen) years, the said Recruitment Rules have not yet been

published.

3. Though, there is no strong objection to the prayer made, the

learned counsel has submitted that a period of 6(six) months may not be

granted for such process.

4. This Court, on consideration to the submission made, would

allow the prayer made by the applicants/Union of India and the 3(three)

months' period as indicated at para 34(supra) is hereby extended,

however, as to the prayer for 6(six) months, the same is not found justified

and the Union of India is directed to publish the said Recruitment Rules

within a period of 4(four) months from the date of this order. No further

extension of time will be allowed henceforth.

5. In view of the above noted direction, this application is

accordingly disposed of.

Judge

Meghalaya 29.01.2024 "D. Nary, PS"