K ZUJAMO OVUNG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Takamass, leaned Counsel appearing for the Petitioner. Also heard Mr. B.N. Sarma, learned senior advocate representing the Respondents.

(2.) The Petitioner who was appointed as an Armed Branch Sub-Inspector (ASBI) by order dated 13.7.2006 issued by the Director General of Police (DGP), Nagaland has approached this Court seeking direction for implementation of order dated 9.9.2009 (Annexure M) of the Home Commissioner, Nagaland, whereby the termination order against the Petitioner on 4.5.2009 (Annexure K) has been quashed and the appeal filed to challenge the termination has been allowed.

(3.) Before proceeding to consider the issue raised in the writ petition, the relevant facts leading to termination of the Petitioner may be recorded.