NUKENLA AO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By this writ petition the petitioner has assailed the order by which she has been granted compulsory retirement from service w.e.f. 1.4.05 before attaining the age of superannuation. The impugned order dated 28.2.05 reads as follows:

(2.) The petitioner is presently working as Accountant under the respondent Bank. She had entered into the service of the Bank in April, 1975 and was initially appointed as LDA cum Typist. She was promoted as Sub-Accountant in March, 1981.

(3.) According to the petitioner in her 30 years of service in the Bank she had been discharging her duties with utmost sincerity to the best satisfaction of her senior officers barring ah exception in 2001 in which year by Annexure-C letter dated 17.5.01 she was warned in respect of committing irregularity towards liquidation of outstanding loan.