Y. DENGAN AVENNOHO PHOM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. L.Iralu, learned counsel for the Petitioner, and Mr. K.K. Wotsa, learned counsel appearing for the Respondents.

(2.) Feeling dissatisfied and aggrieved by the imposition of penalty under Rule 7(iii) of The Nagaland Services (Disciplinary and Appeal) Rules, 1967 (Hereinafter referred to as the Rule of 1967 ), vide Order dtd. 20/12/2019, the Petitioner is before this Court under Article 226 of the Constitution of India.

(3.) The facts of the instant case is that the Petitioner joined the service in the year 1991 as an Extra Assistant Commissioner (EAC) via open examination conducted by the Nagaland Public Service Commission and on being promoted he is now currently serving in the post of the Additional Secretary. By a Notification no. PAR4/17/2004/A dtd. 4/12/2017, the Petitioner who was then serving as the Deputy Commissioner of Longleng District was transferred and posted as Joint Secretary, Department of Fisheries and Aquatic Resources. On the basis of the said Notification, the Petitioner handed over the charge to the incumbent vide Memo no. LLG/CON-7/2009-10/660 dtd. 11/12/2017 and thereafter reported to his new place of posting vide Memo no. PAR-4/22/91-NCS dtd. 14/12/2017.