NEIU CHADI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Ms. Z. Zhimomi, the learned counsel appearing on behalf of the petitioner. Mr. L.T. Sangtam, the learned Additional Advocate General for the State of Nagaland, Mr. N. Mozhui, the learned Standing Counsel appears on behalf of the Accountant General, Nagaland and Mr. A. Zhimomi, the learned Standing Counsel who appears on behalf of the respondent Nos. 4 and 5.

(2.) The petitioner herein, who is the wife of one Detholie Chadi (since deceased) has approached this Court challenging the actions on the part of the Respondent Authorities, more particularly, the respondent No. 6 in not finalizing the family pension of the petitioner as well as for setting aside a communication dtd. 18/7/2023 issued by the Senior Accounts Officer (Pension) of the Office of the respondent No. 6. For the purpose of deciding the dispute involved in the instant proceedings, this Court finds it relevant to take note of the facts which led to the filing of the instant proceedings.

(3.) The petitioner's husband Late Detholie Chadi was appointed as a Lower Division Assistant on adhoc basis in the Office of the Public Prosecutor, Nagaland, Kohima vide an order dtd. 13/11/1984. Subsequent thereto, his service was regularized vide an order dtd. 21/11/1986 and in that regard a Service Book was also opened. Vide an order dtd. 3/11/2004 the petitioner's husband was allowed to officiate in the post of Upper Division Assitant (UDA) and later on vide an order dtd. 19/8/2010, his appointment was regularized as UDA in the Office of the District and Sessions Judge, Dimapur.