IMNAPOKYIM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. I. Apok Pongener, the learned counsel appearing on behalf of the petitioner and Mr. I.Imsong, the learned Additional Advocate General, Nagaland appearing on behalf of the State Respondents.

(2.) The petitioner herein is aggrieved by the action on the part of the Respondent Authorities in not granting him the invalid pension as well as the disability pension to which the petitioner claims to be entitled to.

(3.) For appreciating the dispute, it is relevant to take note of the brief facts which led to the filing of the instant writ petition.