TSALIPI SANGTAM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Limawapang, learned counsel for the petitioner. Also heard Ms. V. Chishi, learned Government Advocate appearing for the State respondents. Since the matter in dispute in W.P. (C) No. 50(K) of 2013 and W.P. (C) No. 133(K) of 2012 are very similar in nature, I am proposing to dispose of both the proceedings by a common judgment.

(2.) The brief facts necessary for disposal in W.P. (C) No. 50(K) of 2013 are that the petitioner, herein, was appointed to the post of Work Charged Pipe Fitter Helper on regular pay scales on 19.05.1977 and was posted at Sitimi Town/Village. After being so appointed, the petitioner started to discharge his duties to the best of his ability and he acquired sufficient knowledge, experience and expertise in discharging his work which was so assigned to him.

(3.) Thereafter, by subsequent order dated 24.05.1989, the Executive Engineer (PHED), Tuensang Division, Nagaland promoted the petitioner to the post of W/C Fitter Grade-II in the scale of pay Rs. 425-9-542-10-612 EB-12-690-15-730 p.m., and was posted against the establishment of Running and Maintenance of Water Supply (R/M/W/S) in Kiphire Town. Soon after his appointment, the Service Book was opened and maintained and he started contributing towards various funds, like GPF and other contributions like regular employees.