CONSTANTINE NONGKHLAW Vs. MEGHALAYA TRANSPORT CORPORATION

JUDGEMENT

(1.) At the outset, Ms. T.D. Sangma, learned counsel on behalf of 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, inasmuch as, the facts are similar as also the points to be taken for consideration.

(2.) The brief facts of the case is that the petitioner is a retired Conductor in the Office of the Managing Director, Meghalaya Transport Corporation, Shillong, East Khasi Hills District, Meghalaya who had retired from service on 31.08.2018, and till date is yet to be paid the retiral 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 retiral benefits in terms of the order aforementioned.