Smti. Baiantimon Blah vs . State Of Meghalaya & Anr.
2022 Latest Caselaw 62 Meg

     Serial No. 08
     Supp. List

                          HIGH COURT OF MEGHALAYA
                              AT SHILLONG

WP(C). No. 39 of 2022
                                                     Date of Order :09.03.2022

Smti. Baiantimon Blah                         Vs.    State of Meghalaya & Anr.


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

Appearance:
For the Petitioner/Appellant(s) :       Dr. N.Mozika, Sr. Adv. with
                                        Mr. M.L.Nongpiur, Adv.

For the Respondent(s)             :     Mr. A.H.Kharwanlang, GA

Ms. S.A.Laloo, GA.

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

______________________________________________________________

ORAL

1. Mr. A.H.Kharwanlang, learned GA for the State respondents submits that

the Government of Meghalaya in pursuance to the judgment and order of this

Court dated 10-02-2022 passed in WP(C). No. 301 of 2018, has prepared a

gradation list based on the date of appointment and that at the same time vide

order dated 07-03-2022, has promoted the petitioner and other Officers to Senior

Grade Time Scale of MCS under level 19 of Pay Matrix of revised pay structure.

He therefore submits that the cause of action for the instant petition no longer

exists.

2. Dr. N.Mozika, learned Sr. counsel assisted by Mr. M.L.Nongpiur, learned

counsel appearing for the petitioner concurs to the submissions of the learned

GA and submits that however the petitioners reserves their right to contest the

matter on the fresh cause of action.

3. In view of this development, the writ petition stands closed leaving the

parties to bear their own costs.

Judge

Meghalaya 09.03.2022 "Samantha PS"