Smti. Hima Subedi vs The State Of Meghalaya Represented By
2024 Latest Caselaw 270 Meg

High Court of Meghalaya

Smti. Hima Subedi vs The State Of Meghalaya Represented By on 15 May, 2024

Author: H.S.Thangkhiew

Bench: H.S.Thangkhiew

 Serial No.09
 Supp. List

                           HIGH COURT OF MEGHALAYA
                               AT SHILLONG


WP(C). No. 85 of 2023
                                                Date of Order :15.05.2024

Smti. Hima Subedi,
W/o (Late) Motilal Subedi,
R/o Mawbah, Shillong 793002,
East Khasi Hills District, Meghalaya
                                                             ...Petitioner

                -Versus-

1.    The State of Meghalaya represented by
      The Deputy Inspector of Schools,
      Shillong 793 001, East Khasi Hills District,
      Meghalaya.

2.    The Secretary,
      Education Department,
      Government of Meghalaya,
      Shillong 793 001, East Khasi Hills District,
      Meghalaya.

3.    The Secretary,
      Managing Committee (L.P.Section),
      Nongthymmai Nepali Higher Secondary School,
      Shillong 793 014, East Khasi Hills District,
      Meghalaya.

4.    The Principal,
      Nongthymmai Nepali Higher Secondary School,
      Shillong 793 014, East Khasi Hills District,
      Meghalaya.

                                                          ...Respondents.



                                       1
 Coram:
                Hon'ble Mr. Justice H.S.Thangkhiew, Judge

Appearance:
For the Petitioner/Applicant(s) :          Mr. S.Pandey, Adv.

For the Respondent(s)            :         Ms. I.Lyngwa, GA for R 1 & 2.


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. Seen the office note at Flag "A".

2. The instant matter had been placed before the Lok Adalat held on

11-05-2024, and the matter has since been settled between the parties.

Copy of the award is made part of this order.

3. Accordingly, in view of the order dated 11-05-2024, passed by the

Lok Adalat, matter stands closed and disposed of.

Judge

Meghalaya 15.05.2024 "Samantha PS"