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Judgment
Mr. K.S. Kharshiing, learned counsel for the petitioner submits that as the grievance of the writ petitioner has since been redressed by order dated 30th October, 2026, issued by the Director, Sericulture & Weaving, Department of Textiles, Meghalaya, Shillong, wherein the petitioner’s promotion to the post has been made confirmed, nothing remains for consideration in the instant writ petition.
Ms. I. Lyngwa, learned GA however on behalf of the State respondents submits that she has no instructions. The submission is noted.
However, in view of the order dated 30th October, 2026 issued by the Director, Sericulture & Weaving, Department of Textiles, Meghalaya, Shillong and 26th October, 2026, by the Under Secretary to the Govt. of Meghalaya, Department of Textiles, this writ petition stands closed.
Petitioner however is at liberty to file afresh, if any cause of action arises. As the promotion has been confirmed, it is expected that whatever arrears accrued be paid to the petitioner expeditiously. Matter accordingly stands closed and disposed of.