PEZALIE CHADI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By this order I propose to dispose of two writ petitions, viz, W.P.(C) 38 (K)/ 2002 and W.P(C) 59 (K)/2002, by a common judgment and order, because these two petitions have been instituted by same person, namely Mr. P. Chadi, against the same respondents, i.e. the State of Nagaland represented by Principal Secretary and Finance Commissioner of Nagaland on same/similar matter.

(2.) In the former petition, the petitioner prayed for setting aside office memorandum No. FIN/TAX-1/46/2001 dated 14.3.2002 asking for show-cause and order dated 23.3.2002 passed by the respondents ordering transfer of the writ petitioner from one place to another, and in the latter case, there was a prayer for setting aside the order No. FIN/TAX-1/46/ 2001 dated 4.4.2002. The shorn of unnecessary details, the petitioner had to institute these petitions to avoid unacceptable consequence of order passed in writ petition No. WP(C) 4(K)/2001 wherein he challenged order of transferring him from Dimapur to Mon, by the order of the authority dated 12.1.2001, on different grounds.

(3.) This Court disposed of the petition i.e. WP(C) No. 4(K)/2001 asking the petitioner to file representation before the Principal Secretary and Fiance Commissioner, Government of Nagaland within two weeks, and if filed, then to be disposed of within four weeks by the respondents with further liberty to the petitioner to approach this Court for the second time for any other legal remedies that may be available to him. (In fact, however, it is seen that the petitioner did not file the representation within two weeks as per direction of the Court, but filed only on 25.3.2002 which was received by the authority on 28.3.2002).