KEVISE-U ANGAMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Limawapang, learned counsel for the petitioner and Ms. S. Mere, learned Senior Government Advocate, Nagaland for all the respondents.

(2.) The petitioner was the wife of one Late Theyiechulie Angami. Vide an Order dtd. 1/8/1995, the Superintendent of Police [Wireless], Kohima, Nagaland appointed Theyiechulie Angami as Sweeper in the pay scale of Rs.800.00 - Rs.1475.00 per month plus all other allowances from time to time w.e.f. 1/8/1995 against an existing vacancy. As per the Order dtd. 1/8/1995, the appointment was on ad-hoc basis and would be terminated with one month notice if his performance was not found satisfactory. By the same Order, Theyiechulie Angami was posted at 1stNAP Bn., Chumukedima till further order. By an Order dtd. 1/9/2000 passed by the Deputy Inspector General of Police [Telecommunication], Nagaland, the ad-hoc service of Theyiechulie Angami was converted into temporary service w.e.f. 1/1/2000.

(3.) The case projected in this writ petition can be exposited as follows :-