STATE OF NAGALAND Vs. RONGSEN AO

JUDGEMENT

(1.) Heard Mr. L.S. Jamir, learned Addl. Advocate General, Nagaland appearing for the Appellants as well as Mr. C. T Jamir, learned Counsel representing the Respondent-writ Petitioner.

(2.) The State of Nagaland is aggrieved by the judgment and order dated June 19, 2009 passed by the learned single Judge in W.P. (C) No. 23(K)/2008, by which the particular period when the Petitioner remained under suspension, has been directed to be treated to be as on duty entitling the writ Petitioner with back wages/arrears pay and allowances. The period in question is from March 2, 2005 to July 18, 2007.

(3.) The basic facts, which led to filing of the writ petition in February 2008, have been elaborately stated in the impugned judgment and order. However, the basic facts are reproduced below.