GREMPILLA K. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. H.R. Nath, learned counsel appearing on behalf of the petitioners and Ms. I. Lyngwa, learned GA appearing on behalf of the State respondents.

(2.) Vide order dated 02.07.2019, the learned GA sought time to file the affidavit with regard to the claim for regularization of the petitioners. An additional affidavit has been filed today and learned GA has drawn this Court's attention to Para 1 of the said affidavit and submits that the matter concerning the consideration for regularization of the services of the petitioners is still pending with the cabinet.

(3.) Para 11 of State of Karnataka and Ors. v. M.L. Kesari and Ors: (2010) 9 SCC 247 which is relevant is quoted herein below: