YIAH LAMARE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner employee of the respondents department has projected grievances to the effect that arrears salary due from September, 2010 to April, 2011 amounting to Rs. 1,37,364/- are not being paid to him, therefore the respondent shall be command to release the same. The respondents in their affidavit-in-opposition have not refuted claim of petitioner. Para 12 and 14 of the affidavit are relevant to be quoted.

(2.) The learned counsel for the respondents has made it clear that the exact amount of arrears (salary) of the petitioner Rs. 1,44,656/- will be paid to the petitioner within a period of eight weeks.

(3.) In view of the above stated position, the petition does not require any further consideration is accordingly disposed of.