MICKY O. WANKHAR Vs. MEGHALAYA TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner had joined service in the Office of the Meghalaya Transport Corporation in the year 1984 and retired on 25.09.2018. However, he is yet to be granted his retiral benefits apart from pending salary, which is yet to be released. As such, he prays before this Court for a mandamus to be issued, directing the respondents to release the leave encashment, gratuity, Provident Fund and other benefits as admissible.

(2.) This matter will also stand covered by the judgment rendered by this Court in several other similarly situated writ petitions, the latest order being order dated 06.08.2019 passed in WP(C) No. 95 of 2019.

(3.) Heard learned counsels for the parties.