BAINSTEN G. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition the petitioner seeks direction against the respondents to clear/release the arrear salaries and other allowances entitled to the petitioner along with interest @ 10% per annum w.e.f. 07.12.1010 to 31.07.2012.

(2.) Briefly recapitulating the facts leading to the filing of the present petition are that the petitioner was appointed as Driver with the respondent No. 2 pursuant to Memo No. BMB/ESSTT.1/95/53 dated 22nd November, 2000. While in service, the petitioner was implicated in various criminal cases under the Baghmara Police Station under various sections of the Indian Penal Code and also under the Meghalaya Prevention Detention Act, 1995.

(3.) The petitioner was arrested in connection with certain cases viz: Baghmara P.S. Cases No. (i) 49 (12) 2007, No. (ii) 50 (12) 2007 and No. (iii) 51 (12) 2007 and also under the Meghalaya Prevention Detention Act, 1995. While in police custody the petitioner was booked under the Meghalaya Prevention Detention Act, 1995 vide order dated 9th January, 2008.