SUNITY G. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter is taken up via Video Conferencing.

(2.) Heard Mr. P.T.Sangma, learned counsel for the petitioner and Mr. S.Sen, learned counsel for the respondents No. 2, 3 and 5.

(3.) This matter is identical to the earlier matters which is with regards to the retirement benefits which are due to the petitioner.