KHUTOZHE SEMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, learned counsel appearing for the writ petitioner and Mr. L.S. Jamir, learned Additional Advocate General, Nagaland, appearing for the State respondents. This writ petition has been filed by the writ petitioner namely, Shri Khutozhe Sema, seeking regularization of his service. The writ petitioner was appointed as Work Charged Chowkider, vide order dated 18.12.1985 (Annexure- A to the writ petition), at a fixed pay of Rs. 480.00 per month in the establishment of the office of the Executive Engineer, Public Health Engineering Department, Zunhebot, Nagaland and thereafter, he was promoted to the post of Work Charged Control man. However, by order dated 21.04.1999, his service was terminated by the respondents on the ground that his appointment was in violation of Government's standing order dated 13.09.1994.

(2.) Being aggrieved by the said termination order, the writ petitioner approached this Court, by filing W.P. (c) No. 101(K)/2000. This Court, by order, dated 19.10.2000, while allowing the writ petition, made the following directions.

(3.) Upon receipt of the said order, the respondents by order dated 20th February, 2001 issued fresh appointment in favour of the petitioner.