Respondents must place petitioners’ cases before the Screening Committee within six months.

The 37 petitioners, serving in various technical, paramedical and pharmaceutical posts under the Meghalaya Health Services, approached the Meghalaya High Court.

During the hearing, counsel for both sides submitted that the writ petition could be closed in terms of the order passed in WP(C) No. 318 of 2025, under which the respondents had agreed to place the petitioners’ cases before a Screening Committee.

The respondents further accepted that this exercise would be completed within six months from the date of the order.

The Court applied the principle that a writ petition may be disposed of in accordance with an undertaking or agreed course of action placed on record by the respondents, particularly where the relief sought is administratively addressable and no disputed issue remains for adjudication.

The Court relied on the arrangement recorded in the earlier order passed in WP(C) No. 318 of 2025, under which the respondents agreed to place the petitioners’ cases before the Screening Committee.

No specific statutory provision or independent precedent was discussed in the judgment.

Since the respondents agreed to place the petitioners’ cases before the Screening Committee in terms of the earlier order in WP(C) No. 318 of 2025, the Court found that no substantive issue remained for consideration.

The Court therefore treated the agreed administrative process as sufficient to address the petitioners’ grievance and directed that it be completed within six months from the date of the judgment.

The respondents were directed to complete the process within six months from 17 September 2026, the date of the order.