LAWS(MEGH)-2013-4-10

THINDA NONGBRI Vs. STATE OF MEGHALAYA

Decided On April 02, 2013
Thinda Nongbri Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard Mr. K Garod, learned counsel appearing for the petitioners and Mr. S Sen Gupta, learned counsel appearing for the respondents No.1-4.

(2.) By this writ petition, the petitioners are praying for a direction to the respondents to give/furnish the details of the death-cum-retirement gratuity of the deceased (L) Admot Nongbri and to pay the same to the petitioners.

(3.) The petitioner No.1 Smti.Thinda Nongbri, is the sister of (L) Admot Nongbri, who was an employee of Audit Officer at the Office of the Directorate of Local Accounts, Meghalaya, Shillong and the petitioner No.2 Shri.Petrus Nongbri is the brother of (L) Admot Nongbri.