REGISTRAR GENERAL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned Registrar General, High Court of Meghalaya as well as learned Addl. AG, Govt. of Meghalaya.

(2.) Learned Addl. AG filed an affidavit annexing the medical facilities of the Retired Judges at Annexure-1(Page 4) of the affidavit.

(3.) On perusal of the said Notification, it appears that they have mentioned only the Retired Judges. Government is directed to revise the said rule as follows: