CONFEDERATION OF ALL NAGALAND STATE SERVICES EMPLOYEES ASSOCIATION AND ORS. Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 18 Jan 1993 passed by the learned Single Judge of this Court in Civil Rule No. 364 of 1992 partly allowing the writ petition by striking down a part of Section 3 of the Act regarding the retirement from service on completion of 33 year's service without however granting any further consequential relief.

(2.) THE Appellants case in this writ appeal may be stated as follows:

(3.) THE Government of Nagaland did not formulaic Fundamental Rules or Subsidiary Rules regarding condition of service of Civil Servant and continued to follow the Central Fundamental Rules and Subsidiary Rules. Not much amendment or modification to the Fundamental Rules and Subsidiary Rules had been made by the legislature of the State of Nagaland.