HANPHUBA YIMCHUNGER Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel for the petitioner and Ms. Sepong Chang, learned Government Advocate for the State respondents.

(2.) The present petition has been filed seeking for a direction to retrospectively regularize the work-charged service of the petitioner as Sec. al Assistant in the office of the Sub-Divisional Officer, PWD, Tuensang, under the establishment of the Executive Engineer, (R&B), Tuensang Central Division, Nagaland, to entitle the petitioner for receiving pensionary benefits.

(3.) The case in brief is that vide order dtd. 1/7/1978, the petitioner was appointed as work-charged (w/c) Chowkidar in the scale pay of Rs.140.003-226-4-250/-P.M. Thereafter, by the order dtd. 14/5/1985 issued by the respondent No. 5 i.e. Executive Engineer, PWD Central Division Tuensang, the petitioner was appointed/promoted as W/C Mahurrur under the establishment of the SDO, PWD, Tuensang in the scale pay of Rs.425.009-542-12-615-EB-14-670-15-730/- P.M. plus inner line compensatory allowance of 25% of basic pay subject to maximum of Rs.400.00 P.M. and all other allowances as are admissible from time to time with effect from the date of joining the post. Further, by the order dtd. 2/4/1986, issued by the respondent No. 5, the petitioner was reappointed as W/C Sec. al Assistant under the establishment of the SDO, PWD Tuensang in the same scale pay of Rs.425.009-542-12-615-EB-14-670-15-730/- P.M. plus other allowances as are admissible from time to time with effect from the date of joining the post. Thereafter again, by the order dt. 28/7/1986, issued by the respondent No. 5, the petitioner was transferred and posted under SDO, PWD Tuensang on the Hilepong-Chessore Road.