HEVISHE SEMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel for the petitioner. Also heard Mr. E. Thiba Phom, learned Senior Government Advocate, Nagaland.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, namely, Shri Hevishe Sema, being aggrieved by the Letter No. CNJ/MISC/2021/141 dtd. 6/5/2022 issued by the Respondent No. 3 of the instant writ petition to the present petitioner whereby the petitioner's prayer for grant of Scale of Pay in terms of latest Revision of Pay i.e. ROP 2017 was rejected. The petitioner has prayed for quashing and setting aside the impugned Letter No. CNJ/MISC/2021/141 dt. 6/5/2022 and directing the respondents to pay to him the minimum pay scale in terms of latest Revision of Pay adopted from time to time along with accumulated arrears.

(3.) The facts relevant for consideration of the instant writ petition, in brief, are as follows:-