WANDONBOK MARBOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Having heard learned counsel for the petitioner and having perused the material placed on record, this Court is not persuaded to entertain this grossly belated petition.

(2.) The petitioner has stated the grievance in this writ petition that he was serving on the post of Cook with the respondents but his services were terminated by the order dated 02.06.2009 without holding any departmental enquiry and without providing him any opportunity of hearing.

(3.) It appears that on the alleged grievance, the petitioner filed a writ petition bearing No. 415/2016 in the year 2016 that was dismissed as withdrawn because of formal defects, with liberty to file afresh.