PAOLAM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. V. Therie, learned counsel for the petitioner, Ms. Lucy Nsu, learned Government Advocate for the State respondents and Ms. K. Lily Swu, learned counsel for the respondent No.5.

(2.) The present writ petition has been filed for issuance of writ in the nature of certiorari and/or mandamus and/or any direction or order to regularize the service of the petitioner against the lowest scale pay permissible for Grade-IV employees in the PHE Department, Government of Nagaland, for grant of pensionary benefits to the petitioner.

(3.) The facts of the case in brief is that vide order dtd. 23/05/1984, the petitioner was appointed as work-charge Khalasi in the scale pay of Rs.300.00 (fixed) p.m. under the establishment of the SDO(PHE), Phek, Nagaland.