SIEKEDO YHOSHU Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Zasitsolie, learned counsel for the petitioner. Also heard Ms. V. Suokhrie, lea-rned Additional Advocate General, Nagaland.

(2.) This writ petition under Article 226 of Constitution of India has been filed by the petitioner, namely, Shri Siekedo Yhoshu praying for issuance of directions to the respondent authorities for consideration of his representation dtd. 14/11/2008, whereby the petitioner prayed for granting him promotion to the post of Deputy Director/General Manager and for setting aside the letter No. I&C/NL/15/2019/7 dtd. 16/4/2021, whereby the prayer for holding review DPC 1992 in the light of judgment dtd. 27/8/2020 passed by Nagaland Lokayukta Case No. A-NLP2/2019 was rejected on the ground that the Government does not find merit to forward proposal for review of DPC 1992 in respect of petitioner and for other connected reliefs.

(3.) The petitioner's case, in brief is that before joining the Department of Industries and Commerce, Nagaland, Kohima, the present petitioner had served as an LDA (Lower Division Assistant) in the Department Office of the Inspector General of Police since 8/9/1972. Thereafter, the petitioner was appointed as LDA in the Nagaland Civil Secretariat on 8/10/1973 and again by order dtd. 9/3/1981, he was appointed to the post of Extension Officer Class III, Non-Gazetted, under the Department of Industries and Commerce, Nagaland, Kohima and on 1/6/1993, he was promoted to the post of Functional Manager and was posted to the Office of General Manager, District Industries Centre Shazouba, Kohima and thereafter, no promotion was given to him and he retired from the said post on completion of thirty seven (37) years of his service on 13/10/2009.