STATE OF MEGHALAYA Vs. REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA

JUDGEMENT

(1.) An affidavit has been filed wherein it has been stated that a Corrigendum bearing No. LJ (A) 11/99/155 dated 01.02.2019 has been issued in terms whereof Notification No. LJ (A) 11/99/154 dated 27.11.2018 has been rectified by including words "spouse and dependent children of the "retired Judges" eligible for medical facilities.

(2.) Learned Advocate General was in the open Court made aware about the effect of Notification dated 04.02.2019 and also the object of Rule 10A as it was inserted in the year 2016. He was fair enough to state that he will take up the matter with the concerned authority so that ambiguity is removed. He was suggested for withdrawal of both the Notifications dated 04.10.2018 bearing No.GAB.112/89/478 as well as Notification No.GAB.7/2016/39 dated 04.02.2019 so as to advance the object of Rule 10A as inserted vide Notification No.GAB.112/89/418 dated 10.03.2016 which otherwise is restored, because Notification dated 04.10.2018 stand quashed. The matter is deferred so as to enable the Advocate General to get the matter considered and to report.

(3.) List again after a week.