VISETOL RHETSO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard learned counsel Mr. S.A. Sheikh and l Mr. Pakinrichapbo for the petitioner and learned Sr. Government Advocate Mr. N. Angami for the respondent.

(2.) The petitioner in this case is Shri Visetol Rhetso, whereas the respondents are the State of Nagaland represented by the Commissioner and Secretary, PWD Department, Government of Nagaland, the Engineer-in-Chief PWD (R&B) Nagaland, the Executive Engineer PWD (R&B) Phek division and the Sub-Divisional Officer PWD (R&B)Chozuba division arrayed as Respondent Nos. 1, 2, 3 and 4 respectively. The petitioner has prayed to direct the respondent authorities to allow him to serve the department for the remaining period till his superannuation.

(3.) The petitioner is aggrieved by the impugned letter dtd. 13/12/2022 issued by the Respondent No.2 rejecting the petitioner's prayer through his advocate to continue his services to the department.