T.WATI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This proceeding has been filed with the following prayer:-

(2.) The facts which have emerged from the writ petition and which are necessary for disposal of the present proceeding, in brief, are that the petitioner was initially appointed as Horticulture Officer under the Department of Agriculture, vide Notification dated 7.1.1981. Subsequently, the Nagaland Plantation Corps Development Corporation Limited, in short, NPCDC Ltd., a Government of Nagaland undertaking, came into being and petitioner was appointed as Assistant Plantation Officer, vide order dated 31.10.1981.

(3.) While working as above, the petitioner was promoted to the post of the Plantation Manager. Subsequently, by corrigendum dated 14.05.1994, the pay scale of the petitioner as Plantation Officer was upgraded to that of the Deputy Director since the post of Plantation Manager is equivalent to the post of Deputy Director. Meanwhile, the Government of Nagaland had decided to wind up the NPCDC Ltd. and a High Power Committee, (for short, the HPC), was constituted for absorption of the employees of the defunct the NPCDC Ltd. in various other Departments.