AOSENLA PONGENER Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. C. T. Jamir, learned senior counsel assisted by Mr. Aliba Ozukum, learned counsel for the petitioner. Also heard Mr. N. Angami, learned Senior Government Advocate for the respondents.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner praying for setting aside and quashing the Inquiry report dtd. 7/4/2022 as well as removal order dtd. 8/6/2022 whereby the petitioner was removed from service under the Department of School Education, Nagaland without disqualification for future employment under the Government.

(3.) The petitioner's case, in this writ petition, in brief, is as follows:-