K. ASURA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. S. Longkumer, 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 the Constitution of India has been filed by the petitioner, namely, Shri K Asura, praying for grant of minimum scale of pay to him.

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