MEGHALAYA ENERGY CORPORATION LIMITED, LUMJINGSHAI, SHILLONG Vs. TOKIWAIO BLAH

JUDGEMENT

(1.) This appeal arises in respect of a judgment and order rendered by a learned Single Judge on 8th June, 2016, in WP (C) No.364 of 2014 (Tokiwaio Blah v. Meghalaya Energy Corporation Ltd. represented by its Chairman, Lumjingshai, Shillong and Ors).

(2.) The appellants before us are the Meghalaya Energy Corporation Limited (for short, MeECL) along with its Managing Director and Assistant Executive Engineer, Shillong Electrical Sub-Division-II.

(3.) The operative portion of the judgment and order dated 8th June 2016 is reproduced hereinbelow:-