KEVINGUTUO SEKHOSE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This order will dispose of both the Writ Appeals. The Writ Appeals have been filed against the common judgment & order dtd. 12/3/2021 passed by the learned Single Judge in WP(C) No. 11/2019, WP(C) No. 41/2019, WP(C) No. 190/2020, WP(C) No. 21/2019, WP(C) No. 24/2019 and WP(C) No. 42/2019. Writ Appeal No. 4/2021 is filed by the petitioner in WP(C) No. 21 (K)/2019 while W.A No. 4/2022 is filed by the petitioner in WP(C) No. 11 (K)/2021.

(2.) The appellant in W.A No. 4/2021 was appointed to the post of Tourist Officer (Class - II) Gazetted with a scale of pay and allowances as permissible from time to time on temporary basis against sanctioned post vide order No. TRSM1/1/2009/440 dtd. 4/6/2016 issued by the Secretary to the Govt. of Nagaland, Tourism Department and his service was regularized vide another order No. TRSM/ESTT-2/10/2009 dtd. 6/12/2017 by the Commissioner and Secretary, Govt. of Nagaland, Tourism Department. However, his service was terminated vide termination order No. TRSM/ESTT-1/1/2019 dtd. 29/1/2019 without giving any notice to him or affording him a chance of being heard. Aggrieved, he filed WP(C) No. 21(K)/2019.

(3.) The appellant in W.A No. 4/2022 was also appointed as Tourist Officer vide order No. TRSM-01/01/2009/441 dtd. 4/6/2016 issued by the Secretary to the Govt. of Nagaland, Tourism Department on temporary basis against sanctioned post and her service was regularized vide order No. TRSM/ESTT-2/11/2009 dtd. 6/12/2017, issued by the Commissioner and Secretary, Govt. of Nagaland, Tourism Department. The service of the appellant was thereafter terminated vide order No. TRSM/ESTT-1/1/2019 issued by the Secretary to the Govt. of Nagaland, Tourism Department. Being aggrieved that her service was terminated without being given any notice and a chance of being heard, she filed WP(C) No. 11/2019.