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Madhuvendra Singh & Ors. vs . L.C. Goyal
2024 Latest Caselaw 38 Meg

Citation : 2024 Latest Caselaw 38 Meg
Judgement Date : 15 February, 2024

High Court of Meghalaya

Madhuvendra Singh & Ors. vs . L.C. Goyal on 15 February, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 22 & 23
Regular List
                            HIGH COURT OF MEGHALAYA
                                  AT SHILLONG

    Cont. Cas(C) No. 23 of 2015 with
    Cont. Cas(C) No. 19 of 2017                        Date of Order: 15.02.2024


    Madhuvendra Singh & Ors.               Vs.          L.C. Goyal
    Prakash Chandra Sharma                 Vs.          Ajay Kumar Bhalla, IAS

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


    Appearance:
    In Cont. Cas(C ) No. 23 of 2015
    For the Petitioner/Appellant(s) :      Mr. B. Pathak, Adv.

    For the Respondent(s)          :       Dr. N. Mozika, DSGI with

Ms. K. Gurung, Adv.

In Cont. Cas(C ) No. 19 of 2017 For the Petitioner/Appellant(s) : Mr. K. Paul, Sr. Adv. with Ms. R. Dutta, Adv.

For the Respondent(s) : Dr. N. Mozika, DSGI with Ms. K. Gurung, Adv.

An affidavit has been filed by the petitioner in Item 22 i.e. Cont. Cas (C) No. 23 of 2015, bringing on record an order dated 2nd January, 2024.

Dr. N. Mozika, learned DSGI for the respondent submits that with the issuance of the order dated 2nd January, 2024, the same is in full

compliance of the orders of the Court referred therein, and as such, there is no further cause to continue with the instant Contempt Application.

The same is resisted by Mr. B. Pathak, learned counsel for the petitioner, as also by Mr. K. Paul, learned Senior counsel appearing in the connected matter, who submits that, though it appears that the judgments as given have been implemented, the same is still not clear as to when it is to be applied, as to re-designation of the posts.

Dr. N. Mozika, learned DSGI to obtain instructions on this aspect. List this matter on 6th March, 2024.

Instructions are also to be obtained as to whether it will apply across all trades, as given in the judgments referred in the said order.

Judge

Meghalaya 15.02.2024 "D.Thabah-PS"

 
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