A.VIVANA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution for issuance of writ of mandamus or writ of certiorari for violation of the fundamental rights guaranteed under Part-III of the Constitution of India specially with respect to Article 300A and 311 of the Constitution of India is filed by the four petitioners herein who were appointed at different times by the Principal Director, Health and Family Welfare, Nagaland, Kohima,

(2.) Heard Mr. Joshua Sheqi assisted by Ms. Mika H Aye learned counsel for the petitioners as well as Mr. V. Zhimomi, learned Government Advocate for the State respondents.

(3.) The petitioner No.1 was appointed by an Order dated 23.04.2008 under letter No. DHFW-3/117/CHOW/79-81 as Medical Attendant at Tokiye Sub-Centre in the scale pay of Rs.2550-55-2660-80-3200/- P.M. plus all other admissible allowances. The petitioner No.2 was appointed as Medical Attendant at Ghathashi P.H.C. by an Order dated 30.05.2008 in letter No.DHFW-3/117/MA/ZBTO/03-04 (Pt-I) in the scale pay of Rs. 2550-55-2660-3200/- P.M. plus all other admissible allowances. The petitioner No.3 was appointed by an order dated 14.11.2008 by letter No.DHFW-3/117/AYAH/ZBTO/VOL-1/79-84 while petitioner No.4 was appointed by an order dated 23.03.2009 as Mali in C.H.C. Pughoboto by letter No. DHFW-3/117/Mali/Zbto/Vol-1/79-81.