AMICA NONGKYNRIH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.S. Thangkhiew, learned Sr. counsel assisted by Mr. N. Mozika, learned counsel appearing on behalf of the petitioner as well as Mr. K.P. Bhattacharjee, learned GA appearing on behalf of the respondent No. 1-4.

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

(3.) Learned Sr. counsel appearing on behalf of the petitioner argued that the petitioner took 6(six) days' earned leave (EL) in the month of March, 2016 and thereafter, a displeasure letter was issued, which is at Annexure-2 of the writ petition and finally, departmental proceedings was drawn against the petitioner on the ground that she was irregular in her duties and subsequently, she was suspended. However, the Honourable High Court vide order dated 212.2016 reinstated the petitioner after this Court intervenes and stayed the departmental proceedings as well as the suspension order.