C. NONGKHLAW Vs. MEGHALAYA TRANSPORT CORPORATION

JUDGEMENT

(1.) This case is squarely covered by the Judgment passed in WP(C) No. 89 of 2017 except the fact that the writ petitioner has since retired and the amount also has been recovered from him. This being the situation, quashing of the impugned order with regard to the petitioner will be rendered otiose at this juncture. As such, similarly the respondents are at liberty to initiate appropriate proceedings against the writ petitioner and the same should be completed within a period of 6(six) months. In the event the enquiry is not concluded within the stipulated time, the amount so recovered shall be refunded in full to the petitioner. The petitioner is also directed to cooperate fully in the proceedings.

(2.) With the above directions, the writ petition is accordingly disposed of.