IMLITEMSU Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. C.T. Jamir, learned senior counsel assisted by Mr. Wati Jamir, learned counsel appearing for the petitioner. Also heard Mr. Kevi Angami, learned Government Advocate on behalf of the State respondents. None appears for private respondent No.4.

(2.) ON 30/10/2014 this Court has already directed that proceeding against respondent No.4 will run ex -parte. Accordingly, this writ petition is taken up for disposal today.

(3.) THE petitioner was appointed by order dated 15/2/2000 as work charge Sectional Assistant (SA) in the office of the Executive Engineer, Town Planning Works Division Kohima. Thereafter, the post was redesignated as work charge LDA in the scale of of pay Rs.1000 -25 -1125 -30 -1145 -35 -1880 pm w.e.f.15th May, 2013 by an order dated 15/4/2003 passed by the Executive Engineer, Town Planning Works Division, Nagaland Kohima. The petitioner claiming to be the senior most LDA from amongst the work charge employees has filed the present writ petition claiming regularization against the existing vacancy under Urban Development office, Tuensang under the 50% quota reserved for work charged employees as stipulated by Office Memorandum dated 22/9/2004. The petitioner has challenged the approval letter dated 23/7/2014 of the Government with regard to regularization of private respondent No.4 and the subsequent regularization order dated 28/7/2014.