STATE OF NAGALAND Vs. ANGPHEI KONYAK

JUDGEMENT

(1.) Heard Ms. V. Suokhrie, learned Additional Advocate General, Nagaland for the appellants and Mr. Sentiyanger, learned Counsel for the sole respondent.

(2.) This intra-court appeal, under Chapter VA, Rule 2 of the Gauhati High Court Rules, is preferred by the State of Nagaland and two others, challenging the judgment and order dtd. 11/4/2022, passed by the learned Single Judge, in W.P.[C] No. 21/2021.

(3.) It to be noted here that vide judgment and order dtd. 11/4/2022, learned Single Judge has directed the appellants/respondents to regularize the service of the sole respondent, namely, Shri Angphei Konyak, within a period of 4 [four] months from the date of receipt of the order for pensionary benefits.