TINUWATI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The writ Petitioner namely, Shri Tinuwati filed the instant writ petition challenging the order of his suspension dated 4th August, 2005 issued by the Director, Directorate of Social Welfare, Nagaland.

(2.) Heard Mr. T.B. Jamir, learned Counsel for the Petitioner as well as Mr. N.M. Jamir, learned GA who appears at this motion stage on behalf of the Respondents.

(3.) As both the learned Counsel appearing for the parties agreed to as proposed by this Court for disposal of the instant writ petition at this motion stage, the matter is taken up thereof for final disposal.