CHONGME CH. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.T.Sangma, learned counsel for the petitioner.

(2.) The grievance of the petitioner is that her husband, one (L) Joel A.Sangma was appointed as L.P. School Teacher at Ampati, South West Garo Hills District, Meghalaya and had expired on 28/8/2019 while still in service and that till the date of filing of the writ petition, the pensionary and other service benefits were still not received by the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner has been therefore compelled to approach this Court for release of the pensionary and other benefits of her deceased husband.