Libir Dohtdong vs . The Meghalaya Transport
2022 Latest Caselaw 212 Meg

Serial No. 30
Regular List
                             HIGH COURT OF MEGHALAYA
                                   AT SHILLONG

   WP(C) No. 99 of 2022                                 Date of Order: 12.05.2022


   Libir Dohtdong                            Vs.        The Meghalaya Transport
                                                        Corporation

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


   Appearance:

   For the Petitioner/Appellant(s) :         Ms. B. Kharwanlang, Adv. vice
                                             Mr. K. Paul, Sr. 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
              in press:                                         Yes/No


   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 12.05.2022 "D.Thabah-PS"