SMTI IMTIRENLA JAMIR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The two writ appeals are preferred against the common judgment and order dated 25.08.2020 passed by the learned Single Judge in two writ petitions, W.P.(C) no. 78/2020 and W.P.(C) no. 92/2020, whereby the learned Single Judge finding no merit in the two writ petitions, has dismissed the same. The writ appeal, W.A. no. 94/2020 has been preferred in connection with the writ petition, W.P.(C) no. 92/2020 whereas the writ appeal, W.A. no. 95/2020 has been preferred against the writ petition, W.P.(C) no. 78/2020.

(2.) The writ petition, W.P.(C) no. 78/2020 was preferred challenging an order dated 26.06.2020 passed by the respondent no. 2 and the State Civil List of 2017 in respect of the writ appellant's/writ petitioner's date of entry into service and also for a direction to the State respondents to rectify her date of entry into Government service as 28.04.1994 instead of 22.08.1985. The second writ petition, W.P.(C) no. 92/2020 was preferred seeking setting aside of an order dated 30.06.2020 passed by the Chief Secretary to the Government of Nagaland whereby the writ appellant/writ petitioner was released from Government service w.e.f. 31.08.2020 on the ground that the writ appellant/writ petitioner would superannuate on that date on completion of 35 years of service and also for a direction to rectify her date of entry into Government service as 28.04.1994 instead of 22.08.1985.

(3.) As both the writ appeals have arisen out of a common judgment and order and the parties involved in both the writ appeals are the same, they are taken up together for adjudication.