GARO HILLS AUTONOMOUS DISTRICT COUNCIL NON-GAZETTE EMPLOYEES ASSOCIATION Vs. STATE OF MEGHALAYA; GARO HILLS AUTONOMOUS DISTRICT COUNCIL; CHIEF EXECUTIVE MEMBER, GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard Mr. A.S. Siddiqui, learned counsel for the petitioner as well as Mr. S. Dey, learned counsel for the respondents No. 2 & 3/GHADC and Mrs. N.G. Shylla, learned GA for the State respondent No. 1.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the petitioners were not getting their due salaries for 9(nine) months and thereby compelled the petitioner's Association to move this instant writ petition before this Court. So, necessary directions may be given.