SHRI OMBORMI L. TARIANG Vs. THE STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel for the petitioner as well as Mr. A.H. Hazarika, learned GA for the respondents.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner contended that the petitioner could not complete the project under I.H.H.L due to the sudden demise of his father on 14.11.2015. So, he made a Representation on 05.05.2016 praying for extension of time of 15(fifteen) days to complete the said project, but the same is pending with the Office of the Executive Engineer (PHE) RWS Division, Jowai Cum Member Secretary, District Water and Sanitation Mission Jowai. Hence, this instant writ petition for necessary direction.