SHRI. KAJILAL SHARMA Vs. THE STATE OF NAGALAND

JUDGEMENT

(1.) AND ORDER (Oral) - This is a writ petition praying for payment of pension and pensionary benefits.

(2.) Heard Mr. Kiroba Longchar, learned counsel for the petitioner and also heard Ms. V. Suokhrie, learned Addl. Sr. Government Advocate who appears on behalf of the respondents No. 1 to 9 and Mr. Yangerwati, learned CGC who appears on behalf of the respondent No.10.

(3.) The case of the petitioner as submitted by his learned counsel is that the petitioner was appointed on 24.02.1982 as Work-charged labour in thedepartment of Public Health Engineering Department and posted in the Mon Division of the department on the fixed pay and was allowed to work as Workcharged Semi Skilled labour w.e.f. 21.08.1987 and thereafter, he was promoted to the post of Work-charged Store Chowkidar (Night) w.e.f 21.01.1990 on regular time scale of pay of Rs. 375-7-445-9-450-10-590/- P.M. After having waited for regularisation in the service for a long time, he filed a writ petition in this High Court praying for a direction to the respondents to regularise his service and the same was registered as W.P.(C) No. 157(K) of 2009. The writ petition was disposed of on 24.08.2011 with a direction to the respondents to take up the petitioner's case for regularisation along with similarly situated Workcharged employees. However, in spite of the order passed in the said writ petition, the service of the petitioner was not regularise, therefore, he filed another writ petition in this Court praying for a direction to the respondents to regularise his service and also to pay him pension and pensionary benefits as he has already retired from service by then. The same was registered as W.P.(C) No. 170(K) of 2013 and it was disposed of on 17.02.2014 with the following directions ;