Smti Lettish Nolla K. Marak vs . State Of Meghalaya & Ors.
2022 Latest Caselaw 576 Meg

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

WP(C) No. 76 of 2020
                                         Date of Decision: 10.10.2022

Smti Lettish Nolla K. 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)       :   Ms. Z.E. Nongkynrih, GA (For R 1-3)

Mr. K. Kharmawphlang, Adv. with Ms. E.B. Passah, Adv. (For R 4)

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. An affidavit has been filed by the State respondents which

indicates that the petitioner was enjoying the UDA scale of pay from

the date of initial promotion in 2009, and the acquittance roll has been

annexed in the affidavit indicating the same.

2. The prayer that has been made in the writ petition is for

grant of UDA scale, which appears to have been granted from the date

of initial promotion. There being no merits in the instant case, the same

is accordingly dismissed.

JUDGE

Meghalaya 10.10.2022 "V. Lyndem-PS"