ILU CHAWANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. I. Imchen, learned counsel appearing for the petitioner. Also heard Ms. Livika, learned Government Advocate appearing for the State respondents.

(2.) By filing this writ petition, the petitioner challenges letter No. NL/AC-83/87(Vol-II) dtd. 31/10/2019 and termination notice No. AC/ESTT/ED-NG/394/2019-20/793 dtd. 8/11/2019. In the letter dtd. 31/10/2019, the Under Secretary to the Government of Nagaland, Department of Art and Culture, wrote to the Director of Art and Culture regarding the termination of 13 (thirteen) Gr. III and IV irregular appointees. The petitioner's name appeared at Sl. No. 1 in this letter. Subsequently, by notice dtd. 8/11/2019, the Additional Director and Head of Department of Art and Culture served the termination notice to the petitioner.

(3.) The petitioner's case, in brief, is that upon learning that a vacant post of LDA under the establishment of the District Culture Office (hereinafter referred to as DCO) was available, she applied for the post. Her application was considered and approved via letter No. AC/ESTT/1/2010 dtd. 1/9/2017, in her favor for appointment to the said post, where her name appeared at Sl. No. 8 on the waitlist. Following the approval letter dtd. 1/9/2017, the petitioner was appointed to the post of LDA (District) under the establishment of DCO, Peren, via order No. AC/ESTT/BOI/15-16(P) dtd. 1/9/2017, on a regular basis, with the condition that the appointment could be terminated with one month's notice from either side in writing. The petitioner subsequently joined her duties.