Citation : 2022 Latest Caselaw 456 Meg
Judgement Date : 12 August, 2022
Serial No. 22
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 255 of 2022
Date of Order: 12.08.2022
Smti Kalpana Chettri Vs. The Meghalaya Transport Corporation
Coram:
Hon'ble Mr. Justice H. S. Thangkhiew, Judge
Appearance:
For the Petitioner(s) : Mr. S. Marpan, Adv.
For the Respondent(s) : Mr. S. Sen, SC MTC
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. This matter is squarely covered by the judgment and order
dated 21.10.2021 rendered in WP(C) No. 218 of 2021.
2. As per the submissions of Mr. S. Sen, learned Standing counsel
for MTC, that appropriate decision will be taken and the retirement
benefits due to the petitioner will be released within 3(three) months from
the date of this order. This undertaking is accepted.
3. The writ petition is accordingly disposed of.
JUDGE
Meghalaya 12.08.2022 "V. Lyndem-PS"
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