Shri Arwithson Marak vs . State Of Meghalaya & Ors.
2022 Latest Caselaw 295 Meg

 Serial No. 12
 Regular List
                     HIGH COURT OF MEGHALAYA
                           AT SHILLONG

WP(C) No. 294 of 2021
                                        Date of Decision: 09.06.2022

Shri Arwithson Marak              Vs.   State of Meghalaya & Ors.

Coram:
                 Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)        :   Mr. P.T. Sangma, Adv.

For the Respondent(s)        :   Mr. B. Bhattacharjee, AAG with

Mr. A.H. Kharwanlang, GA Ms. S. Laloo, GA

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. Mr. B. Bhattacharjee, learned AAG with assisted by Mr.

A.H. Kharwanlang, learned GA today has produced a communication

dated 04.05.2022 indicating that the petitioner has been approved for

regularization in service.

2. In view of this development nothing survives for further

consideration before this Court, and the petitioner on being regularized

shall be entitled to all consequential and terminal benefits as

admissible.

3. It is expected that the respondents shall complete the entire

process as expeditiously as possible.

4. Accordingly, the matter stands closed and disposed of.

JUDGE

Meghalaya 09.06.2022 "V. Lyndem-PS"