SINLOLE RENGMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The instant Writ Petition has been filed by the petitioner praying for regularizing her service from her initial date of appointment on compassionate ground.

(2.) Heard learned counsel for the petitioner, Ms. Kekhriesenuo. Also heard Mr. Ajungli Sangtam, learned Government Advocate for the State respondents.

(3.) By filing the instant writ petition, the petitioner states that her husband died-in-harness on 12/5/1994 while working as Sub-Divisional Head Assistant (S.D.H.A.) under the establishment of the Executive Engineer, PWD (Housing), Kohima, Nagaland.