Smti Radha Joshi vs . The Meghalaya Transport ...
2022 Latest Caselaw 461 Meg

 Serial No. 68
 Regular List
                        HIGH COURT OF MEGHALAYA
                              AT SHILLONG

WP(C) No. 275 of 2022
                                            Date of Decision: 16.08.2022

Smti Radha Joshi             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, 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 16.08.2022 "V. Lyndem-PS"