Dorbar Shnong Of Khyllemsangrin Village Vs State Of Meghalaya & Ors.
.... g for the State respondent has made a prayer for filing of the counter affidavit within the next date fixed as the same could not be filed today. Prayer allowed. Ms. A. Kharshiing, learned counsel for the respondent No. 6 has submitted that since the respondent is a proforma responden ...
Meghalaya High Court At Shillong
Dorbar Shnong Of Umthlu Village Vs State Of Meghalaya & Ors.
.... g for the State respondent has made a prayer for filing of the counter affidavit within the next date fixed as the same could not be filed today. Prayer allowed. Ms. A. Kharshiing, learned counsel for the respondent No. 6 has submitted that since the respondent is a proforma responden ...
Meghalaya High Court At Shillong
Livingstone Rymbai & 67 Ors. Vs J.H.A.D.C. & Ors.
.... vit has been filed by the State respondents No. 5 & 6 indicating several tranches of payment that have been given to the JHADC. Dr. N.Mozika, learned Sr. counsel assisted by Mr. M.L.Nongpiur, learned counsel for the respondents JHADC Nos. 1-4, prays that he may be allowed to obtain inst ...
Meghalaya High Court At Shillong
Uttora G. Sangma D/O Shri. Monindro Agitok Vs State Of Meghalaya Represented By The Secretary To The Government Of Meghalaya, Education Department, Shillong & Ors.
.... btedly if her services had been regularized, would have made her eligible to apply for VRS, and also entitled her to all pensionary and terminal benefits. The fact that the petitioner was under the bona fide belief that she stood regularized by the order dated 01.09.1998, along with 4(four) othe ...
Meghalaya High Court At Shillong
Kwirina Thyrniang Vs State Of Meghalaya & 3 Ors.
.... H. S. Thangkhiew, J Mr. S.M. Suna, learned counsel for the petitioner submits that after studying the matter, no rejoinder affidavit will be required against the affidavit filed by the respondents No. 1 and 2. On the prayer of the learned counsel for the parties, list this matter o ...
Meghalaya High Court At Shillong
Managing Committee Of Rai Bahadur Hindi Secondary School Shillong Vs State Of Meghalaya & 3 Ors.
.... Thangkhiew, J Mr. M.F. Qureshi, learned counsel for the petitioner prays that he may be allowed two weeks’ time to file rejoinder affidavit to the affidivat filed by the newly impleaded respondent No. 4, as also against the affidavit filed by the State respondents No. 1-3. Prayer is ...
Meghalaya High Court At Shillong
Skoptarly Lyngdoh Nonglait Vs State Of Meghalaya Represented By The Chief Secretary & Ors.
.... nsel for the applicant submits that the impleadment of the said respondent is necessary, inasmuch as, she is the complainant for which the salary of the writ petitioner has been withheld. 3. Ms. R. Colney, learned GA appearing for the State respondents has no objection. 4. Accordingly, ...
Meghalaya High Court At Shillong
Goyoni Marak Vs Union Of India & Ors.
.... ion seeking further orders to direct the respondents to provide the exact amount of debt and securities and also the family pension payable to the writ petitioner, which he contends in spite to the orders of this Court the same has not been furnished. Dr. N. Mozika, learned DSGI for the res ...
Meghalaya High Court At Shillong
Debi Chakrabarty Vs State Of Meghalaya, Through The Chief Secretary To Government Of Meghalaya, Shillong & Ors.
.... wife Smti Debi Chakrabarty, substituting in place of the writ petitioner. 2. Ms. R. Colney, learned GA appears on behalf of the State respondents. 3. Seen the application and perused the materials placed therein, including the dead certificate of the deceased employee. 4. On the ...
Meghalaya High Court At Shillong
Kmen Myrchiang & 4 Ors. Vs Dorbar Elaka Satpator
.... of the applicants, i.e. Shri. Kmen Myrchiang & 4 Ors. will not be necessary, inasmuch as, in another connected WP(C). No. 150 of 2024, they are the writ petitioners assailing the Notification issued under Section 11, which is also the subject matter in issue in the present writ petition. ...
Meghalaya High Court At Shillong
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