STATE OF MEGHALAYA Vs. GREATER PHULBARI AREA DEFICIT SCHOOL RETIRED TEACHERS & EMPLOYEES ASSOCIATION

JUDGEMENT

(1.) The State has filed the present writ appeal impugning the judgment and order dated 11.10.2018 passed by the learned Single Judge in WP (C) No.380 of 2013.

(2.) Learned Advocate General submitted that the writ petition was filed in the year 2013 wherein the following prayer was made:-

(3.) The amended writ petition was filed by the writ petitioner (respondent herein) on 04.10.2018 wherein the following prayer was made:-