YOTINGLA SANGTAM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. L. Likhase Sangtam, learned counsel for the petitioner. I have also heard Ms. S Chang, Learned Government Advocate for all the state respondents No 1 to 5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner challenged the impugned Transfer Order No. ENCP/E325/5057-60 dtd. 20/12/2017 and the subsequent Termination order no. ENCP/E-314/Pt-II/3554-57 dt. 27/10/2023.

(3.) The case of the petitioner is that vide order dtd. 10/11/2015 issued by the respondent no. 3, she was appointed as W/c Bill Assistant in the scale of Rs.100.0025-1125-30-1425-35-1880/-PM, and posted under the establishment of Executive Engineer (E) Division, Tuensang. Accordingly, she joined her service and had been discharging her duties since appointment in the said establishment. To her utter shock and dismay, she received the impugned termination order dtd. 27/10/2023, without any prior notice or show cause. No ground for termination whatsoever has been mentioned in the termination order, it only stated the service of the following persons are hereby terminated w.e.f., 20/10/2023. The termination order is reproduced below: