Shri Arkan Lyngdoh vs . The Meghalaya Transport
2024 Latest Caselaw 72 Meg

High Court of Meghalaya

Shri Arkan Lyngdoh vs . The Meghalaya Transport on 26 February, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 17
Regular List
                 HIGH COURT OF MEGHALAYA
                       AT SHILLONG
WP(C) No. 21 of 2024
                                Date of Order: 26.02.2024

Shri Arkan Lyngdoh           Vs.         The Meghalaya Transport
                                         Corporation

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


Appearance:
For the Petitioner(s)          :     Ms. B. Kharsahnoh, Adv.

For the Respondent(s)          :     Mr. A. Momin, Adv.

vice Mr. S. Sen, SC MTC

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

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

(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. A. Momin, learned counsel

vice Mr. S. Sen, learned Standing counsel for MTC, appropriate decision will be taken and the retirement benefits due to the petitioner

will be released within 5(five) months from the date of this order.

This undertaking is accepted.

3. The writ petition is accordingly disposed of.

JUDGE

Meghalaya 26.02.2024 "V. Lyndem-PS"