Smti Mina Devi Shah vs . State Of Meghalaya & Ors.
2022 Latest Caselaw 621 Meg

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

WP(C) No. 142 of 2022
                                        Date of Decision: 25.10.2022

Smti Mina Devi Shah               Vs. State of Meghalaya & Ors.

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


Appearance:
For the Petitioner(s)        : Mr. S. Pandit, Adv.

For the Respondent(s)        : Ms. S. Bhattacharjee, GA (For R 1-4)

Mr. K. Kharmawphlang, Adv. (For R 5)

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. The petitioner before this Court is the wife of the deceased

employee namely; (L) Shri Shiv Nath Shah, who was serving as Mali

in the Government Girls' Higher Secondary School, Shillong, who

was appointed on 28.07.1995, and died in harness on 08.09.2013.

2. The case of the petitioner is that her (L) husband during

his service was granted annual increments and other financial benefits

as well, but that after his death and in spite of being retained in the

post, no pensionary benefits and other entitlements were forthcoming,

for which the petitioner had filed a representation dated 13.07.2021,

which remain unanswered.

3. Ms. S. Bhattacharjee, learned GA for the respondents No.

1 to 4, submits that is a fact that the petitioner's husband had been

serving for 18 years, and that the case of the petitioner was put up for

consideration vide communication dated 26.07.2022, which is

annexed at Annexure-C to the affidavit-in-opposition of the State

respondents, wherein it is indicated that the Service Book and other

related documents have been put up, and the same is under process.

4. Mr. K. Kharmawphlang, learned counsel for the

respondent No. 5 submits that till date, no pension papers of the

deceased employee has been received.

5. In this view of the matter and in view of the fact that the

petitioner had been retained in the post for long 18 years, and that the

case had been put up consideration for regularization, it is directed that

the said process, pursuant to the letter at Annexure-C, shall be

completed within a period of 3(three) months from the date of

submission of a certified copy of this order.

6. With the above noted directions, this writ petition stands

closed and is accordingly disposed of.

JUDGE

Meghalaya 25.10.2022 "V. Lyndem-PS"