HUSHELI ACHUMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Sentiyanger, learned counsel for the applicant and Ms. Livika, learned Government Advocate for the respondents.

(2.) This IA has been filed by the applicant seeking condonation of the delay of 747 days in filing the accompanying writ appeal. The applicant's late husband, namely, Khevishe Sema was working as Work Charged Khalasi in the Office of the Project Engineer, Police Engineering Project, Alichen Division, Mokokchung district, Nagaland. He served in the Department as Work Charged Khalasi for 22 years and 4 months without any break in service till his release from employment on attaining the age of superannuation. The applicant's late husband after his retirement filed a representation dated 21.08.2017 to the Chief Engineer, Police Engineering Project, Kohima praying for regularization under the "scheme for regularization of services of Work Charged Employees". He represented that his services be regularized making him entitled for pension and other pensionary benefits as per the scheme. Since, the representation was not disposed of, he approached this Court by filing W.P(C) No. 282(K)/2017. The writ petition filed was dismissed by order dated 24.11.2017.

(3.) Pursuant to the dismissal of the writ petition, the petitioner also expired. His wife, namely, Smti. Husheli Achumi, the present applicant, is the legal heir of the petitioner who being aggrieved has approached this Court by filing a writ appeal against by the Judgment dated 24.11.2017. However, while filing the writ appeal, a delay of 747 days has occurred and therefore, the present application has been filed seeking condonation of the delay of 747 days.