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Meghalaya High Court

North Eastern Electric Power ... vs Page 1 Of 3 on 4 April, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

Serial No. 05
Supplementary List
                 HIGH COURT OF MEGHALAYA
                       AT SHILLONG
WP(C) No. 159 of 2022
                               Date of Decision: 04.04.2024

1. North Eastern Electric Power Corporation Limited (NEEPCO)
    Worker's Union (Registered Trade Union under the
    Provision of Indian Trade Unions Act, 1926)
    Represented by its Secretary, Shillong.
2. North Eastern Electric Power Corporation Limited (NEEPCO)
    Employee's Union (Registered Trade Union under the
    Provision of Indian Trade Unions Act, 1926)
    Represented by its Secretary, Shillong.
3. Federation of North Eastern Electric Power Corporation Limited
   (NEEPCO) Employee's Union (Registered Trade Union under the
    Provision of Indian Trade Unions Act, 1926)
    Represented by its Secretary, Shillong.
4. Shri Britul Gogoi,
    Executive Supervisor of North Eastern Electric Power Corporation
    Limited (NEEPCO) who is also holding the post of General
   Secretary of the North Eastern Electric Power Corporation
    Limited (NEEPCO)Worker's Union, Shillong.
5. Shri Poresh Kumar Nath,
    Supervisor (Design) of North Eastern Electric Power Corporation
    Limited (NEEPCO) who is also holding the post of President
   of the North Eastern Electric Power Corporation Limited
   (NEEPCO) Employee's Union, Shillong.
6. Shri Bhaskar Jyoti Gogoi,
   Dresser III of North Eastern Electric Power Corporation Limited
   (NEEPCO) who is also holding the post of Zonal Secretary
   of the Federation of North Eastern Electric Power Corporation
   Limited (NEEPCO) Employee (Union) (writ petitioner No. 3)
   Shillong.


                         - Versus -




                                                             Page 1 of 3
 1. North Eastern Electric Power Corporation Limited (NEEPCO),
   Government of India Enterprise, represented by its
   Chairman and Managing Director, Brookland
   Compound, Lower New Colony, Laitumkhrah,
   Shillong-03.
2. Board of Director,
   North Eastern Electric Power Corporation Limited (NEEPCO),
   Brookland Compound, Lower New Colony,
   Laitumkhrah, Shillong-03.
3. Director (Personnel)
   Brookland Compound, NEEPCO Ltd.,
   Lower New Colony, Laitumkhrah, Shillong-03
4. Director (Finance)
   Brookland Compound, NEEPCO Ltd.,
   Lower New Colony, Laitumkhrah, Shillong-03
5. Director (Technical)
   Brookland Compound, NEEPCO Ltd.,
   Lower New Colony, Laitumkhrah, Shillong-03
6. Ministry of Powers (Ministry of Energy earlier)
   Represented by its Secretary, Government of India
   New Delhi.
7. Ministry of Corporate Affairs, represented by its
   Secretary, Government of India, New Delhi.
8. Deputy Chief Labour Commissioner (Central)
   Ministry of Labour and Employment,
   Government of India, Kendriya Shram Sada,
   R.K. Mission Road, Birubadi, Guwahati-16.

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


Appearance:
For the Petitioner(s)    :    Mr. H.L. Shangreiso, Sr. Adv. with
                              Mr. T. Dkhar, Adv.

For the Respondent(s)    :    Mr. V.K. Jindal, Sr. Adv. with

Ms. B. Jyrwa, Adv.

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

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

(ORAL)

1. Mr. H.L. Shangreiso, learned Senior counsel assisted by Mr. T. Dkhar, learned counsel for the petitioners submits that due to the out of Court agreement that has been arrived at between the parties, he may be permitted to withdraw the instant application, with liberty to file afresh, if so advised.

2. The prayer is allowed, accordingly this matter stands closed on withdrawal, however with liberty as prayed.

JUDGE Meghalaya 04.04.2024 "V. Lyndem-PS"