Navin Chettri Vs State Of Meghalaya & 10 Ors.
.... the petitioner has submitted that since the crux of the matter hinges upon the prescription of the UGC, as to eligibility for the post, an affidavit by the UGC will serve the purpose of clarifying the entire issue. However, Ms. P. Agarwal, learned counsel for the respondent No. 11 submits ...
Meghalaya High Court At Shillong
Neriush M. Sangma Vs State Of Meghalaya & Ors.
.... Cooperative Societies, is due to the fact that a complaint has been received that all the members of the Garo Hills Archery Association have resigned from the Association, except the President, and that the Association stood dissolved. On this instruction, Mr. P.T.Sangma, learned counsel fo ...
Meghalaya High Court At Shillong
Stephanson Laloo Vs KHADC & 7 Ors.
.... the respondents No. 3-6 has already been filed. Ms. Z.E. Nongkynrih, learned counsel has entered appearance on behalf of the respondent No. 7 today, she submits that no affidavit will be forthcoming from the said respondent. With regard to respondent No. 8, office note indicates that servi ...
Meghalaya High Court At Shillong
Winstone Marak & 2 Ors Vs G.H.A.D.C & 5 Ors.
.... itioners submits that in spite of the best efforts, copy of the death certificate of the petitioner No.1 could not be obtained by him and prays for grant of some more time so that the death certificate of the petitioner No.1 can be obtained before the next date fixed. Ms. L. Langi, learned ...
Meghalaya High Court At Shillong
Elias Marwein Vs State Of Meghalaya Represented By The Secretary To The Govt. Of Meghalaya, Animal Husbandry And Veterinary Department, Meghalaya & Ors.
.... his pension as admissible. 5. Mr. K.P.Bhattacharjee, learned GA for the respondents in reply has submitted that the Rules do not provide for a Poultry Attendant to be promoted to the post of Driver, and that the officiation of the petitioner against the post of Driver, and the subsequent p ...
Meghalaya High Court At Shillong
Easmin Begum Vs State Of Meghalaya, Represented By The Commissioner & Secretary, Community & Rural Development Department, Government Of Meghalaya, Shillong & Ors.
.... port stating that the elections of President and Secretary of the Tungrurchar VEC, was held peacefully and no unfair means were used by the winning candidate, and that the result of the election was not illegal. He further submits that the second ground as set out with regard to the signature of ...
Meghalaya High Court At Shillong
Karimul Islam Ahmed Vs State Of Meghalaya & Ors.
.... idavit, as the said respondent has been deputed for election duty. Prayer is allowed. Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA for the respondents Nos. 1 to 4, submits that there is some urgency in the matter as the recruitment has been suspended, due to the ...
Meghalaya High Court At Shillong
Mrinal Kante De. Vs State Of Meghalaya & Ors.
.... personal difficulty of Mr. K. Paul, learned Senior counsel appearing for the petitioner. Mr. S. R. Lyngdoh, learned counsel appearing for the respondent No.5 has opposed the prayer. However, taking into consideration that the prayer has been made on the ground of personal difficulty of the ...
Meghalaya High Court At Shillong
M/s Allied Blenders And Distillers & Anr. Vs State Of Meghalaya & Ors.
.... notice. Mrs. T. Yangi B, learned AAG assisted by Ms. Z.E. Nongkynrih, learned GA is present and accepts notice on behalf of the respondents Nos. 1, 2 & 3, so no further notice is called for in respect of these respondents. The petitioner to take steps for service of notice on the ...
Meghalaya High Court At Shillong
Shillong Municipal Employees Association Vs State Of Meghalaya & Ors.
.... i, learned Senior counsel assisted by Mr. D. Hynniewta, learned counsel for the petitioner. Issue notice. Ms. S. Ain, learned GA is present and accepts notice on behalf of the respondent No. 1, and Mr. R. Pahsyntiew, learned counsel is present on behalf of the respondent No. 2, so no ...
Meghalaya High Court At Shillong
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