CHUBAMONGLA AO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel for the petitioner. Also heard Mr. Moa Imchen, learned Senior Government Advocate appearing for the State of Nagaland.

(2.) This writ petition under Article 226 of Constitution of India has been filed by the petitioner, namely, Smt. Chubamongla Ao praying for issuance of directions for regularization the service of the petitioner in the post of Sweeper.

(3.) The case of the petitioner, in brief, is as follows: