DENINGSTAR LYNGDOH Vs. STATE OF MEGHALAYA; DIRECTOR, MEGHALAYA URBAN DEVELOPMENT AGENCY

JUDGEMENT

(1.) Heard Mr. K.Sunar, learned counsel for the petitioner and Mr. N.D.Chullai, learned senior GA assisted by Mr. Sen Gupta, learned counsel for respondent No. 1. None appears for the respondent No. 2 without showing any cause.

(2.) By this writ petition, the petitioner is praying for a direction to the respondent No. 2 to allow the petitioner to enjoy the Dearness allowance, revised pay scale and arrears after the IIIrd and IVth Meghalaya Pay Commission with retrospective effect from 01.01.1997. It is clear from the pleadings of the petitioner in the writ petition and also from the submission of the Mr. K.Sunar, learned counsel for the petitioner that the petitioner had already filed the representation dated 24.04.2012 to the Director, Meghalaya Urban Development Agency, Shillong requesting him to allow the petitioner to enjoy the revised scale of pay and arrears.

(3.) Mr. K.Sunar, learned counsel for the petitioner also submitted that while the present writ petition is pending, the petitioner also filed another application dated 21.04.2014 to the Director, Meghalaya Urban Development Agency,Shillong. It is also clear from the submissions of the learned counsel appearing for the parties that the said 2 (two) representations have not yet been finally disposed of by passing a reasoned order by the Director, Meghalaya Urban Development Agency, Shillong.