RONGSENLEMLA AO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This a writ petition filed under Article 226 of the Constitution of India, praying for quashing and setting-aside the impugned letter No. DHFW-3/117/Gd-IV/General/2010 (pt), dated 30.04.2012, and letter No. CMO-2/20/III&IV Gd/pt-II/2009-10/245, dated 18.05.2012, and the order No. DHFW-3/117/Gd-IV/General/2010(Pt)/938-44, dated 29.04.2015, and for directing the state respondents to reinstate the petitioner to her service and to release the pay and allowances for the period she was ousted.

(2.) Heard Mr. Tongpok Pongner, the learned counsel for the petitioner and also heard Ms. Vilika Chishi, Government Advocate, on behalf of the state respondents and Mr. N. Mozhui, the learned counsel for the respondent No. 5.

(3.) Facts and circumstances of the case briefly stated are as follows:-