VEKHONYU LETRO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. N. Longkumer, learned counsel for the petitioner and Ms. Inaholi, learned Government Advocate for the State respondent No. 1 to 5. None appears for the respondent No. 6.

(2.) THE case of the petitioner is that he was appointed as Work -charged, Sectional Assistant in the scale of pay Rs. 510 -11 -565 -14 -EE -14 -775 -15 - 895/ - P.M w.e.f 21 -07 -1991 for six months. Thereafter, vide order dated 13.02.1993, the service of the petitioner as Work -charged, Sectional Assistant was allowed to be continued till further order.

(3.) MR . N. Longkumer, learned counsel for the petitioner submits that vide office order dated 22.07.2013, Shir. Zasheyi Kapfo was released from the service w.e.f 30.06.2013 and the petitioner applied for regularization of his service in place of Shri. Zasheyi Kapfo as he had been working continuously for more than 22 years. The Engineer -in -Chief, Nagaland PWD issued office order dated 05.09.2013 absorbing the petitioner into regular cadre against the temporary Grade -III post of Sectional Assistant in the pay band of Rs. 5200 -20200/ -grade pay Rs. 2000/ - P.M under the establishment of the Executive Engineer, PWD (R&B), Pfutsero Division. The office order dated 05.09.2013 also stated that the absorption of service of the petitioner into a regular cadre is purely temporary and his liable for termination with one month's notice.