STATE OF NAGALAND Vs. ASIEON SAKHRIE

JUDGEMENT

(1.) This appeal is (directed against the judgment and ordefttiated 27.03.03 passed in W.P.(C) No. 16 (K)/02 allowing the writ petition with a direction to regularize the service of the writ petitioner as Typist in the regular scale of pay.

(2.) The respondent who was the writ petitioner lost her husband on 02.12.93 while he was in his service. He left behind the petitioner along with her three minor children. The husband of the petitioner was serving as District Sports Officer. Upon such death of the husband of the petitioner, she applied for her appointment on compassionate ground and the respondents who are the appellants in this appeal, appoint her by order dated 24.06.94. She was appointed as Typist on contract basis for a period of three months w.e.f. 01.07.94 to 30.09.94.

(3.) After the initial appointment of the petitioner, she was again appointed by order dated 19.03.97 as LDA for a period of six months. Although her appointment was stated to be on contract basis, she was appoimted on compassionate ground in the Nagaland Civil Secretariat. The petitioner was continued in her service by issuing various orders of appointment limiting the durations fortemporary spells. By the last order dated 16.11.01 she was appointed as Typist on fixed pay of Rs. 3000/- in the Nagaland Civil Secretariat w.e.f. 15.10.01 for the period upto 31.03.02. Along with her, other 109 candidates were appointed and their such appointment was stated to be on recommendations of the Selection Committee. The name of the petitioner figured at Serial No. 79 of the list.