LITHRONGSE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By means of this petition filed under Article 226 of the Constitution of India, the following prayers have been prayed for:-

(2.) The facts projected in the writ petition are that the petitioner was appointed as Semi-scale Labour in the establishment of the Executive Engineer, Public Health Engineering Department (PHED) in the year 1995. He was upgraded as Work-charged Khalasi on 5/3/2021 with a scale of pay. The petitioner has retired from service on attaining the age of superannuation on 30/6/2022. The claim of the petitioner, as would be evident from the relief prayed for is towards regularization of his service so that he gets the benefit of post retirement.

(3.) I have heard Mr. L. Likhase Sangtam, learned counsel for the petitioner, whereas Mr. Moa Imchen, learned Senior Government Advocate is present for all the respondents.