KHULJON N. ARENGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THE instant writ petition is directed against the impugned order dated 10.05.2010 at Annexure -3 issued by the Superintendent of Police, East Khasi Hills District, Shillong.

(2.) THE petitioner 's case in a nutshell is that:

(3.) ON the other hand, the learned counsel for the State, Mr. S. Sen Gupta submits that as per the S.R. 114 the petitioner is entitled for the T.B leave only after exhausting the Earn Leave, so the petition may be dismissed.