ER. SWEDEVIL ZAO, CHIEF ENGINEER (UNDER RETIREMENT), POLICE ENGINEERING PROJECT (PEP) Vs. THE STATE OF NAGALAND AND OTHERS

JUDGEMENT

(1.) This is a Writ Petition under Article 226 of the Constitution of India, praying for issuance of a writ in the nature of Mandamus or any other appropriate writ of the like nature and/or direction or order quashing and setting aside the impugned order No. WH/EST/2/2001 (Vol. II)/689, dated 27.10.2016, and the impugned Notification No. WH/EST/73/05/ (Pt)/690, dated 28.10.2016 issued by the Works and Housing Department, Government of Nagaland.

(2.) Heard Mr. C.T. Jamir, learned senior counsel who appeared for the petitioner assisted by Mr. N. Longkumer, learned counsel, and also heard Mr. K. Sema, Sr. Addl. A.G., assisted by Ms. Livika, learned Government Advocate, on behalf of the State respondents. I have also heard Mr. A. Zhimomi, learned counsel who appeared on behalf of the respondent No. 5.

(3.) The case of the petitioner as submitted by Mr. C.T. Jamir, learned senior counsel is as follows;