Citation : 2024 Latest Caselaw 324 Meg
Judgement Date : 28 May, 2024
Serial No. 16-20
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C) No. 353 of 2021 with
WP(C) No. 471 of 2021
WP(C) No. 472 of 2021
WP(C) No. 182 of 2022
WP(C) No. 45 of 2023 Date of Order: 28.05.2024
Dibyendu Deb & 8 Ors. Vs. Union of India & 2 Ors.
No.G/134460H, Warran T Officer/ Vs. Union of India & 3 Ors.
GD, Rakesh Kumar Sharma & 18 Ors.
Ex No. 134475L, Havildar/GD Vs. Union of India & 3 Ors.
Shali Ram & 11 Ors.
Ex No. 134451F, Havildar/GD Vs. Union of India & Anr.
Nandu Lal
No.G/184568, Havildar/GD, Vs. Union of India & 3 Ors.
Rabin Kumar Limbu & 2 Ors.
Coram:
Hon'ble Mr. Justice H. S. Thangkhiew, Judge
Appearance:
In WP(C) No. 353 of 2021
For the Petitioner/Appellant(s) : Mr. M. Chanda, Adv.
For the Respondent(s) : Dr. N. Mozika, DSGI with
Ms. A. Pradhan, Adv.
Appearance:
For the Petitioner/Appellant(s) : Ms. P. Chettri, Adv. vice Mr. B. Pathak, Adv.
For the Respondent(s) : Dr. N. Mozika, DSGI with Ms. A. Pradhan, Adv.
Dr. N. Mozika, learned DSGI assisted by Ms. A. Pradhan, learned counsel for the respondents today has placed a judgment of the Supreme Court passed in an SLP arising out of writ appeal of this Court, whereby the same has been conclusively decided, he submits that this judgment is applicable, which will answer all the writ petitions.
Mr. M. Chanda and Ms. P. Chettri, learned counsels appearing for the writ petitioners in these connected matters pray for and are allowed one-week time to examine the same.
List these matters on 12th June, 2024. Copy of the order is taken on board.
Judge
Meghalaya 28.05.2024 "D.Thabah-PS"
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