Meghalaya High Court
Union Of India & Ors. vs . Sudipta Lahiri on 4 April, 2022
Bench: Sanjib Banerjee, W. Diengdoh
Serial No. 02 HIGH COURT OF MEGHALAYA
Regular List AT SHILLONG
WP(C) No. 209 of 2021
Date of order: 04.04.2022
Union of India & Ors. vs. Sudipta Lahiri
Coram:
Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioners : Dr. N. Mozika, ASG with
Ms. L. Jana, Adv.
For the Respondent : Mr. M. Chanda, Adv.
Mr. M.L. Nongpiur, Adv.
It is fairly submitted on behalf of the Union that the principle involved in this matter is the same as in WP(C) No. 566 of 2019 which has being disposed of by a recent order of March 14, 2022.
In view of such fair submission, since the previous writ petition was disposed of without interfering with the relevant order passed by the Central Administrative Tribunal, the same order is passed herein. It is also made clear that in keeping with the order dated March 14, 2022, the relief that the respondent herein will be entitled to will be confined to what is covered by the legal position indicated in the Karnataka judgment and not beyond.
WP(C) No. 209 of 2021 is disposed of.
There will be no order as to costs.
(W. Diengdoh) (Sanjib Banerjee)
Judge Chief Justice
Meghalaya
04.04.2022
"Sylvana PS"