HUNGAMPIBO ZELIANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This petition is filed by Shri. Hungampibo Zeliang @ Hungampi, petitioner, for enforcement of the petitioner's constitutional and legal rights.

(2.) It is submitted that by Office Order No. GEN/NLC-110/92/2081,dtd. 4/9/1998, the petitioner was appointed as NLC Porter in the scale of Rs.450.00(Rupees Four Hundred and Fifty) per month w.e.f. 1/9/1998 in the establishment of the Additional Deputy Commissioner, Peren in place of Angahgao, NLC Porter. It has been clearly mentioned in the appointment order that the remuneration in scale of pay was clearly mentioned but the petitioner has been presently receiving fixed pay of Rs.5200.00 (Rupees Five Thousand and Two Hundred) only per month.

(3.) It is further submitted that by Office Order No. ESTT/NLC-1/2003/808, dtd. 12/2/2010 passed by the Deputy Commissioner, Peren, Nagaland, the petitioner was appointed as Office Peon at Deputy Commissioner's Office, Peren on contingency fixed pay of Rs.750.00 (Rupees Seven Hundred and Fifty) per month. Vide office letter No. CNE/ES/2021 (PEREN)/729, dtd. 7/3/2022, the Additional Deputy Commissioner (HQ), Kohima conveyed to the Deputy Commissioner, Peren, Nagaland, the approval of the Commissioner for extension of service (Group-1) in respect of the contingent employees under the establishment of Deputy Commissioner, Peren for a period of one year and the petitioner's name was in Sl. No. 25 of the list.