VIBIZUONUO NDANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) These six writ petitions have been taken up together since all the petitioners belong to the same Department i.e. Tourism Department, Government of Nagaland and the issues involved are similar.

(2.) W.P.(C) No.21/2019 and W.P.(C) No. 190/2020 are filed by the same person namely, Kevingutuo Sekhose. In the first writ petition i.e. W.P.(C) No.21/2019, the petitioner is challenging the termination order of his service asTourism Officer and in the second writ petition i.e. W.P.(C) No. 190/2020 he is praying for a direction directing the respondents to release his pay and allowance from the date of his joining the service till date.From the record it appears that the petitioner was appointed to the post of Tourist Officer (Class-II Gazetted) with a scale of pay and all allowancesadmissible from time to time on temporary basis against sanctioned post videorder No.TRSM-01/01/2009/441, dated 04.06.2016, issued by the Secretary to the Government of Nagaland, Tourism Department and his service was regularized by another order vide No. TRSM/ESTT-2/11/2009, dated 06.12.2017, issued by the Commissioner & Secretary, Government of Nagaland,Tourism Department. However, his service was terminated vide termination order No. TRSM/ESTT-1/1/2019, dated 29.01.2019 without being given anynotice or a chance of being heard. The termination order reads as follows;

(3.) W.P.(C) No. 11/2019 is also filed by a similarly situated person like the petitioner in the earlier writ petition. The petitioner in this writ petition was also appointed as Tourism Officer by order No.TRSM-1/1/2009/440, dated 04.06.2016, issued by the Secretary to the Government of Nagaland, Tourism Department on the same terms and conditions as the first writ petitioner her service was also regularized in the same way as the earlier writ petitioner vide order No. TRSM/ESTT-2/10/2009, dated 06.12.2017, issued by the Commissioner & Secretary to the Government of Nagaland, Tourism Department. The service of this writ petitioner was also terminated in the same manner and with the same language used in the case of the earlier writ petitioner vide order No. TRSM/ESTT-1/1/2019, dated 29.01.2019, issued by the Secretary to the Government of Nagaland, Tourism Department. Being aggrieved that her service was terminated without being given any notice and a chance of being heard she is also here before this Court by filing this writ petition.