KEWEPFU MERO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard learned counsel Ms. R. Atsula Kips for the petitioners and learned Government Advocate Mr. V. Zhimomi for respondents.

(2.) The petitioners No. 1. Shri Kewepfu Mero,2.Shri Gopal Mondal, 3. Shri Y. Hongpe Konyak, 4. Shri Alemba Jamir, 5. Shri Nitenlo and 6. Shri Yangtsava Sangtam, were serving as contingency fixed paid drivers under the Department of Treasuries and Accounts. On 21/2/2022, the petitioners submitted a representation for regularization to the respondents, but no action was taken. Again, a reminder office letter dated the 21/5/2022 written by the Principal Director, Directorate of Treasuries and Accounts, Nagaland, Kohima, was submitted before the Government, but the respondents had not yet taken any necessary steps. Aggrieved by the inaction of the respondents, the petitioners have filed this application with prayer for

(3.) The respondents in this case are the State of Nagaland, the Commissioner and Secretary to the Government of Nagaland, the Principal Director and the Financial Commissioner, Nagaland.