Meghalaya High Court
Shri. Binoy Chettri vs . Union Of India & 4 Ors. on 7 December, 2020
Author: Ranjit More
Bench: Ranjit More
Serial No. 18
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
WP(C). No. 312 of 2020
Date of Order: 07.12.2020
Shri. Binoy Chettri Vs. Union of India & 4 Ors.
Coram:
Hon'ble Mr. Justice Ranjit More, Judge.
Appearance:
For the Petitioner/Appellant(s) : Mr. S.P.Mahanta, Sr. Adv. with
Ms. L.D.N.Thangkhiew, Adv.
For the Respondent(s) : Dr. N.Mozika, ASG with
Mr. J.I.Nongrum,Adv.
Heard Mr. S.P.Mahanta, learned Sr. counsel for the petitioner.
The grievance in the petition is about non-payment of arrears of the pay for the period preceding petitioner's date of actual promotion and denial of NFSG (Non Functional Selection Grade) and NFFU (Non Functional Financial Upgradation) for the period from 01-01-2014 to 21-05-2017 despite the order of the Hon'ble High Court to that effect.
Dr. N.Mozika, learned ASG appearing for all the respondents wants to take instruction from his client and file affidavit if necessary. In that regard, he requests for some time. Request granted.
Hearing of the petition is deferred to 22-02-2021.
Judge Meghalaya 07.12.2020 "Samantha PS"