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Judgment
Mr. R. Gurung, learned counsel for the petitioner, has produced a Notification dated 05th October, 2026 issued by the Commissioner & Secretary, Government of Meghalaya and submits that in view of this notification, wherein the regularization of service has been approved, subject to fulfillment of the prescribed eligibility and qualification requirements, nothing remains for consideration in the writ petition.
However, he prays that perhaps the exercise may be conducted in a time-bound manner.
Ms. I. Syiemlieh, learned GA for the state respondent Nos. 1 to 4, has also concurred to the submissions made by the learned counsel for the petitioner.
Accordingly, matter stands closed and disposed of.
However, it is expected that state respondents shall complete the exercise as expeditiously as possible.
A copy of the notification is taken on board and made part of the record.