SHRI. PRIMUS LYNGDOH Vs. THE SHILLONG MUNICIPAL BOARD

JUDGEMENT

(1.) Heard Mr. H.R.Nath, learned counsel for and on behalf of the petitioner as well as Mr. K.Barua, learned counsel on behalf of the respondents No. 1 & 2. Mr. K.P.Bhattacharjee, learned GA is present on behalf of the respondent No.3.

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

(3.) Mr. H.R.Nath, learned counsel for the petitioner submits that he is yet to receive the instruction as to whether the petitioner has received his entire benefit as prayed in the instant writ petition. In reply to this, Mr. K.Barua, learned counsel for the respondents No. 1 & 2 submits that the entire pensionary benefits claimed in this instant writ petition has already been released and in this regard, an affidavit dated 31st August, 2016 has also been filed which is on record. The said affidavit is reproduced herein below: