WANDELL PASSAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition, filed by the 11 (eleven) writ petitioners, who are the retired Lecturers of the Deficit Colleges in the State of Meghalaya, is assailing the illegal and arbitrary classifications amongst the same groups i.e. retired Lecturers of the Deficit Govt. colleges in the matter of enhancement of ceiling of DCRG from Rs.3.50 lakhs to Rs.7.00 lakhs vide impugned letter dated 19.03.2012 (Annexure-4 to the writ petition) and the impugned letter dated 27.06.2012 (Annexure-7 to the writ petition).

(2.) In the present writ petition, the respondents, for the reason best known to them, refused to file their affidavit-in-opposition inspite of giving ample of opportunities to them to file their affidavit-in-opposition under different orders of this Court passed in the present writ petition, some of the orders are:- (i) 25.02.2013, (ii) 18.03.2013, (iii) 16.04.2013, (iv) 08.05.2013, (v) 27.05.2013, (vi) 12.06.2013 and (vii) 13.06.2013, which read as follows:-

(3.) Heard Mr. S Sen, learned counsel for the petitioners and Mr. R Gurung, learned GA appearing for the State respondents.