MARYANGLA @ MERENREMLA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. I. Imti Longchar, learned counsel for the petitioner and Mr. V. Zhimomi, learned counsel appearing for all the respondents.

(2.) The petitioner has come before this Court for the second time. The first writ petition being WP(C) No. 141(K)/2018, was disposed of vide Order dated 03.08.2018 by directing the petitioner to file a fresh representation before the Director, Directorate of Printing and Stationary, Govt. of Nagaland, Kohima (respondent No. 5), within a specified period and for the respondent No. 5 to dispose of the same by way of a speaking order within a period of 2 (two) months thereafter.

(3.) The petitioner filed her representation as directed on 10.08.2018 but the same was rejected vide Communication dated 28.09.2018 (Annexure-10). Being aggrieved, the petitioner has filed the instant writ petition challenging the said rejection of her representation for her regularization in service.