BANTEILANG DIENGDOH Vs. MEGHALAYA TRANSPORT CORPORATION

JUDGEMENT

(1.) The pleaded case of the petitioner is that he retired from service on 6th June, 2018, from the Meghalaya Transport Corporation, but is yet to be granted the retiral benefits as entitled and as such is before this Court praying for a mandamus to direct the respondents to release the Gratuity, PF, Leave Encashment, pension and other retirement benefits of the petitioner along with interest within a period of 1(one. month.

(2.) Ms. L. Phanjom, learned counsel for the petitioner at the outset submits that the instant case is covered by the judgment and order of this Court decided on 15.11.2018 in WP(C. No. 220 of 2018 with WP(C. No. 181 of 2018, WP(C. No. 182 of 2018, WP(C. No. 183 of 2018, WP(C. No. 206 of 2018, WP(C. No. 219 of 2018, WP(C. No. 239 of 2018, WP(C. No. 240 of 2018, WP(C. No. 241 of 2018, WP(C. No. 242 of 2018 and WP(C. No. 243 of 2018. As such she submits that in view of this position, all she is praying for in the instant case is that the respondents settle the dues of the petitioner within a time frame as may be directed by his Court.

(3.) Mr. S.K. Hassan, learned counsel for the respondent No. 1 has drawn the attention of this Court to the counter affidavit of the respondent filed and submits that the respondent No. 1 is liable to pay only the leave encashment and gratuity of the petitioner and that the process to settle the same is underway, but a few months time more is required to complete the same.