STATE OF NAGALAND Vs. B. CAROLYN IMCHEN

JUDGEMENT

(1.) Heard Ms. V. Suokhrie, learned Additional AG, Nagaland for the appellants and Mr. Tongpok Pongener, learned counsel for the sole respondent.

(2.) This inter court appeal is preferred against the judgment and order dtd. 28/6/2022 passed by the learned Single Judge in WP(C)/61/2020 and the order dtd. 31/10/2023 passed in Review Petition no. 03/2023. By the said impugned judgment and order dtd. 28/6/2022, the learned Single Judge directed for regularization of the Ad-hoc service of the writ petitioner/respondent herein in terms of the Office Memorandum No.AR-5/ASSO/98 dtd. 18/2/2004. And by an order dtd. 31/10/2023, the Review Petition No. 03/2023 filed against the said judgment and order dtd. 28/6/2022 has been dismissed.

(3.) The fact leading to the filling of the present appeal in brief is that the respondent was appointed as Adhoc Teacher under the establishment of Deputy Inspector of School, Mokokchung vide order dtd. 29/4/1998. And since then, her service on Adhoc basis has been extended from time to time.