Meghalaya High Court
Shri Gurdeep Singh & Ors. vs . The Union Of India & Anr. on 22 July, 2019
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
Serial No. 05 HIGH COURT OF MEGHALAYA
Regular List AT SHILLONG
WP(C) No. 263 of 2019
Date of order: 22.07.2019
Shri Gurdeep Singh & Ors. Vs. The Union of India & Anr.
Coram:
Hon'ble Mr. Justice Ajay Kumar Mittal, Chief Justice
Appearance:
For the Petitioner/Appellant(s) : Mr. R. Jha, Adv.
For the Respondent(s) : Mr. R. Debnath, CGC
The prayer made in this writ petition filed under Article 226 of the Constitution of India is for regularisation of the services of the petitioners who are working with the respondent department for more than 20 years.
Learned counsel for the petitioners submitted that the petitioners have approached this Court for a writ of mandamus, however no notice of demand has been issued to the respondents for the claim made in this writ petition. Accordingly, he prayed that he may be allowed to withdraw the writ petition with liberty to file a representation raising all the pleas before the concerned authorities. It was prayed that a time bound direction be given to decide the said representation by respondent No. 2.
Mr. R. Debnath learned CGC has appeared on behalf of the respondents.
After hearing learned counsel for the parties and perusing the writ petition, without expressing any opinion on the merits of the controversy, the writ petition is disposed of by permitting the petitioners to file a detailed and comprehensive representation before respondent No. 2 within a month from the date of receipt of a certified copy of this order. It is directed that in case such a representation is filed, the same shall be decided by respondent No. 2 within next two months after affording opportunity of hearing to the petitioners or their representative by passing a speaking order in accordance with law.
(Ajay Kumar Mittal) Chief Justice Meghalaya 22.07.2019 "Sylvana PS"