STATE OF NAGALAND Vs. HESHENI SUMI

JUDGEMENT

(1.) The present appeal has been preferred by the State appellant against the order dtd. 14/6/2022 passed by the learned Single Judge directing the State to pay to the respondent/petitioner the minimum scale of pay of sweeper along with arrears from the date of filing of the writ petition within 4(four) months from the date of receipt of the certified copy of the order.

(2.) The facts of the case in brief is narrated as follows;

(3.) It is the correctness of the order dtd. 14/6/2022 which is challenged in the present appeal.