HIRET NONGKHLAW Vs. MEGHALAYA TRANSPORT CORPORATION

JUDGEMENT

(1.) Mr. N. Syngkon, learned counsel for the petitioner submits that the instant writ petition will be covered by the order dated 27.06.2019 passed in WP(C) No. 226 of 2019 and in subsequent writ petitions wherein the subject matter is the same.

(2.) The brief facts of the instant case is that the petitioner who was working as 1st Grade Mechanic, Meghalaya Transport Corporation (MTC) had retired from service with effect from 31.10.2015, but till date is yet to be paid the retirement benefits.

(3.) Learned counsel for the petitioner submits that no formal representation had been made for release of the pensionary benefits and further prays that the petitioner be allowed to file a representation for release of the retirement benefits in terms of the order aforementioned.