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

JUDGEMENT

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

(2.) It war urged that an amended petition was filed in the writ petition on 04.10.2018 wherein the following prayer was made:-

(3.) Referring to the impugned judgment it was contended that hearing on the amended writ petition took place on 05.10.2018 and 08.10.2018 and judgment was delivered on 11.10.2018.