RICKY NEWTON KHARKONGOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India, the petitioners have questioned the action of the respondents in discontinuing the service benefits as was being provided to the regular employees in the Meghalaya Urban Development Authority. Further, prayer has been made that there has been inaction on the part of the respondent authority on the successive representation filed by the petitioners complaining that the respondents have arbitrarily discontinued the service benefits of the petitioners which was provided to the regular employees.

(2.) In view of the additional affidavit filed on behalf of respondents No. 2 and 3 dated 06-09-2019, it is not necessary to delve into the factual matrix in detail. Para 4 of the additional affidavit filed by the respondents No. 2 and 3, it states thus :-

(3.) In view of the above, the writ petition is disposed of by directing the respondents to abide by the contents of para 4 of the additional affidavit dated 06-09-2019 and reconsider the case of the petitioners in accordance with law.