Jc-363091H Subedar (Pa) Hakim ... vs The Union Of India Represented By The ...
2024 Latest Caselaw 155 Meg

High Court of Meghalaya

Jc-363091H Subedar (Pa) Hakim ... vs The Union Of India Represented By The ... on 21 March, 2024

Serial No. 05            HIGH COURT OF MEGHALAYA
Regular List                    AT SHILLONG

      WP(C) No. 320 of 2020
                                                      Date of order: 21.03.2024
      1. JC-363091H Subedar (PA) Hakim Basumatary.
      2. JC-183886N Subedar Major (PA) Chand Ram.
      3. JC-3603074H Subedar (PA) Vijay Kumar.
      4. JC-363076N Subedar (PA) Harisharan                .....PETITIONERS
            Vs.
      1. The Union of India represented by the Secretary, Govt. of India,
         Ministry of Home Affairs, New Delhi - 110001.

      2. The Director General, Head Quarter, Directorate General of Assam
         Rifles, Laitkor, P.O.: Laitkor SO, East Khasi Hills, Meghalaya.

      3. The Brigadier (Personal),
         Head Quarters, Directorate General of Assam Rifles, Laitkor,
         P.O.: Laitkor SO, East Khasi Hills, Meghalaya.

      4. The Colonel (Administration),
         Head Quarter, Directorate General of Assam
         Rifles, Laitkor, P.O.: Laitkor SO, East Khasi Hills,
         Meghalaya.                                      ....RESPONDENTS
      Coram:
              Hon'ble Mr. S. Vaidyanathan, Chief Justice
      Appearance:
      For the Petitioner       : Mr M. Chanda, Adv.
      For the Respondents : Mr R. Debnath, CGC
      i)        Whether approved for                     Yes/No
                reporting in Law journals etc.:

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




                                                                      Page 1 of 2
                              JUDGMENT

(Made by Hon'ble, the Chief Justice)

When the matter is taken up for hearing, learned counsel for the

petitioners submitted that the writ petition may be disposed of by giving

liberty to the petitioners to make a representation to consider their case

with regard to grant of pay scale before the respondent authorities.

Learned counsel further submitted that subsequently, the petitioners

have been brought under the same scale of pay as applicable to others.

2. Since the petitioners have confined the relief only for

considering the representation to be filed before the respondent

authorities, the petitioners are permitted to file their representation, if so

advised, within a period of 2(two) months from the date of receipt of

this order. All the issues raised by the petitioners in the writ petition are

left open. The respondent authorities are directed to consider and

dispose of the representation filed by the petitioners within a period of

eight weeks thereafter, preferably on or before 15.08.2024.

3. WP(C) No. 320 of 2020 stands disposed of.

(S. Vaidyanathan) Chief Justice Meghalaya 21.03.2024 "Sylvana PS"