Meghalaya High Court
Smti. Regina Lamare vs . K.H.A.D.C. & Ors. on 1 June, 2022
Author: H.S.Thangkhiew
Bench: H.S.Thangkhiew
Serial No. 07
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C). No. 167 of 2021
Date of Order: 01.06.2022
Smti. Regina Lamare Vs. K.H.A.D.C. & Ors.
Coram:
Hon'ble Mr. Justice H.S.Thangkhiew, Judge.
Appearance:
For the Petitioner/Appellant(s) : Mr. H.L.Shangreiso, Sr. Adv. with
Mr. A.Syiem, Adv.
For the Respondent(s) : Mr. V.G.K.Kynta, Sr. Adv. with
Ms. G.Kynta, Adv. for R 1 & 2.
Mr. S.R.Lyngdoh, Adv. for R 3.
Respondents No. 1 & 2 are directed to file an affidavit indicating the status of payment of leave salary and gratuity amount paid to respondent No. 3 which as per order No. DC.I/52/2004-18/124/255, dated 20th August, 2018 issued by the Secretary to the Executive Committee, Khasi Hills Autonomous District Council, Shillong indicates that the same has been made over to respondent No. 3.
Petitioner also to file rejoinder affidavit to the affidavit filed by respondent No. 3.
List this matter on 23-06-2022.
Judge Meghalaya 01.06.2022 "Samantha PS"