AIAN TERENCE M. MOMIN Vs. SECRETARY MEGHALAYA LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) This instant writ petition has been filed assailing the impugned letters dated 27th July, 2018 and 24th August, 2018 issued by the respondent No. 2, wherein the petitioner has been directed to comply with the proposed re-allotment of the staff quarters of the Meghalaya Legislative Assembly.

(2.) The case of the writ petitioner is that he has been allotted the quarter as per procedure and that the impugned letters seeking to revoke the same being arbitrary and discriminatory, and moreover his representations not having been answered has compelled him to come before this Court for redressal of his grievances.

(3.) I have heard learned counsels for the parties.