Meghalaya High Court
Union Of India & Ors vs . Balbir Singh Yadav on 16 November, 2019
Bench: Mohammad Rafiq, W. Diengdoh
Serial No.01
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WA No.18/2019
Date of Order: 16.11.2019
Union of India & ors Vs. Balbir Singh Yadav
Coram:
Hon'ble Mr. Justice Mohammad Rafiq, Chief Justice
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Mr. R Deb Nath, CGC
For the Respondent(s) : Ms. SA Shallam, Adv with
Mr. ML Nongpiur, Adv
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Learned counsel for the respondent submits that the appellants have extended the benefit of the judgment of this Court dated 23.08.2012 passed in WP (C) No.277 (SH) of 2010 (which was upheld by the Hon'ble Apex Court) to many such similarly situated Havildars (Clerk) who worked as Warrant Officers (Clerk) and were remustered to other category, with less working than one year period, whereas, the writ petitioner, despite working for more than 20 months was not extended the similar benefits.
Learned counsel has in this connection invited attention of the Court to two such employees mentioned in Annexure-6 (series) Serial No.1 Hav (Clk) Jose PI and Serial No.2 Hav (Clk) Hom Nath Chhetri and submit that there are many more such examples and prays for time to file an affidavit along with all such names so as to substantiate her arguments.
List on 05.02.2020.
(W. Diengdoh) (Mohammad Rafiq)
Judge Chief Justice
Meghalaya
16.11.2019
"Lam AR-PS"