SUNGJEMNUNGLA @ ANUNGLA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Toshi. O.Longkumer, the learned counsel for the petitioner. Also heard Ms. A. Ayemi, the learned Government Advocate appearing for the State respondents.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, namely, Ms. Sungjemnungla @ Anungla, who is aggrieved due to non-consideration of her representation to the respondents for posthumous regularization of the service of her late husband, namely, Toshimeren. She has prayed for issuance of direction to the respondents for posthumous regularization of the service of late Toshimeren and to provide consequential pensionary benefits to the petitioner.

(3.) The facts relevant for consideration of the instant writ petition, in brief, are that the husband of the petitioner, namely, late Toshi-meren was appointed as a work-charged handyman under the establishment of the Executive Engineer, Changtongya Electrical Division, Changtongya with a pay-scale of Rs.190.002-226250/- plus all other allowances admissible under rules from time to time. The petitioner husband died in harness, on 22/8/2011, while serving as work-charged handyman.