INDIAN COUNCIL OF SOCIAL SCIENCE Vs. CERILLA KHONGLAH

JUDGEMENT

(1.) Judgment dated 22.11.2018 in WP (C) No.374 of 2018 titled "Smti. Cerilla Khonglah Vs. Union of India & anr" passed by the learned Single Judge is assailed by medium of this appeal.

(2.) Learned Single Judge noticing the health condition of the writ petitioner has directed the appellants (respondents therein) to pay the arrear as claimed by the writ petitioner within two weeks from the date of the order.

(3.) Admittedly, the respondent (writ petitioner) was appointed as Documentation Officer in Indian Council of Social Science Research (ICSSR) North Eastern Regional Centre (NERC) in the year 1987, on reaching superannuation has retired on 25.10.2013 had claimed an amount of Rs.9,23,711.00 (Rupees nine lakhs twenty three thousand seven hundred eleven) being arrears as per the 6th Pay Commission, she appear to have represented before the respondent-authorities, when the payment was not made, she had sent a communication dated 30.08.2018 to the Chief Justice mentioning therein that she was supposed to receive an amount of Rs.9,23,711.00 (Rupees nine lakhs twenty three thousand seven hundred eleven) as arrears in view of 6th Pay Commission, in the year 2008. She had sent several letters to ICSSR, New Delhi as well as to other authorities but could not get any help. It is further mentioned in the letter as is available in record that she is very weak, unable to meet the medical expenditure, cannot walk, her survival is at stake and there is no one to help her. Taking note of the letter, the Chief Justice (as Patron-in-Chief of Meghalaya State Legal Services Authority (MSLSA) had directed the Member Secretary, MSLSA to provide legal aid to the writ petitioner as a result whereof, Advocate was engaged who filed the writ petition which has been disposed of vide judgment impugned.