YIZANO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. R. Atsula Kips, learned counsel for the petitioner and Ms. S. Mere, learned Addl. Sr. Govt. Advocate for the State respondents. Also heard Mr. N. Mozhui, learned Standing counsel for the respondent No.9.

(2.) The present writ petition has been filed for payment of regular scale pay and consequential benefits retrospectively w.e.f. 4/7/2011 upto 15/8/2019.

(3.) The facts of the case in brief are as follows;