HOSHELI SUMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Toshitemjen Pongener, learned counsel for the Petitioner. Also heard Ms. Supong Chang, learned Government Advocate appearing for State respondents.

(2.) The Petitioner, namely, Smt. Hosheli Sumi has approached this Court by filing the instant writ petition under Article 226 of the Constitution of India praying for issuance of Writ in the nature of Mandamus or any other Writ or Order directing the State respondents to consider the case of the petitioner for grant of scale of pay to her.

(3.) The case of the Petitioner is that by Office Order No. EET-3/200304/1482-88 dtd. 14/1/2004, the Petitioner was appointed as a Mali at the fixed pay of Rs.750.00 per month w.e.f. 1/1/2004 under the establishment of Extra Assistant Commissioner Office, Kiphire, Nagaland. The petitioner is presently serving in the same capacity without any service break on the fixed monthly salary of Rs.5,300.00 per month.