Meghalaya High Court
Shri. Prakash Chandra Sharma vs . Union Of India & Ors. on 19 March, 2019
Author: Mohammad Yaqoob Mir
Bench: Mohammad Yaqoob Mir
Serial No. 07
Regular. List
HIGH COURT OF MEGHALAYA
AT SHILLONG
Cont.Cas(C). No. 19 of 2017
Date of Order : 19.03.2019
Shri. Prakash Chandra Sharma Vs. Union of India & Ors.
Coram:
Hon'ble Mr. Justice Mohammad Yaqoob Mir, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Mr. P.Shome, Adv.
Mr. M.Chanda, Adv.
For the Respondent(s) : Mr. R.Debnath, CGC.
i) Whether approved for reporting in Yes/No Law journals etc:
ii) Whether approved for publication in press: Yes/No _________________________________________________________ It is pointed out by Mr. M.Chanda, learned advocate that various petitions were clubbed together and disposed of. An affidavit is filed on behalf of the writ petitioners of WP(C). No. 403 of 2014 wherein it is projected that the judgment is being wrongly implemented as a result whereof order has been passed which has the effect of reduction of the pay. It is his further submission that he is filing the writ petition today therefore, this matter may be taken along with that writ petition, not opposed.
Post on 22-03- 2019.
Registry to verify if any fresh petition is filed as mentioned by learned advocate, same to be listed along with.
(Mohammad Yaqoob Mir) Chief Justice Meghalaya 19.03.2019 "S.Rynjah PS"