MERINA N. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Learned GA for the respondents No. 1 to 3 had sought 2(two. weeks' time to obtain instructions which was allowed by order dated 10.07.2019. Today, Mr. S. Sen Gupta, learned Sr. GA for the respondents, has produced before this Court a copy of a communication dated 26th July, 2019 wherein it has been categorically stated that the service period of the petitioner's husband Late Hampton K. Marak, is not 8 years 9 months and 3 days, as shown in the counter affidavit filed by the respondents but that the petitioner's late husband had completed 18 years 9 months and 3 days of service thereby making the writ petitioner eligible for receipt of family pension. The letter itself reveals that the name of the deceased employee, Shri Hampton K. Marak, along with others has already been sent to the Government and the same is pending for final orders for grant of regularization. Annexure-1 of the said communication at Page-5 Sl. No. 8, reflects the name of the deceased employee along with other employees whose names have been forwarded to the competent authority for consideration for regularization.

(2.) In view of the communication, which is not disputed by Mr. P.T. Sangma the learned counsel for the petitioner, this instant writ petition can be closed at this stage itself, to await the process that has been initiated by the respondents which will answer the prayers as made in the writ petition. Learned counsel, however submits that suitable directions be issued to direct the respondents to complete the exercise at the earliest so that the petitioner can enjoy the relief as claimed.

(3.) In view of the circumstances as stated, the communication dated 26th July, 2019 issued by the Dy. Director of School Education and Literacy, Meghalaya, Shillong is marked as 'X' and is made part of the record, and the writ petition disposed is of with the direction that the respondents dispose of the matter in accordance with law, by taking into account the entitlement of the petitioner as claimed, within a period of 3(three. months from the date of receipt of the certified copy of this order.