IMTISANGLA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti Longchar, learned counsel appearing for the petitioner and also Mr. V. Zhimomi, learned Government Advocate for the State respondents.

(2.) This is a writ petition under Article 226 of the Constitution of India filed by a widow whose husband died while serving as Workc-harged Mohourrer in the Directorate of Sericulture, Government of Nagaland, praying for regularization of the service of her late husband for the purpose of pensionary benefits and family pension including interest at the rate of 12% per annum.

(3.) The case of the petitioner is that her husband Late T. Imlimeren Ao @ Imlimeren was appointed as work charged Mohourrer in the Directorate of Sericulture, Government of Nagaland vide office order No. SERI/APPT/91-92, dated 20/7/1992 issued by the Director of Sericulture in the scale of pay of Rs.425-9-542-12-614-EB-14-670-15-730 / Pm plus inner line compensatory allowance of 25% of the basic pay and all other allowances as admissible under the Rules amended from time to time in the State. Thereafter, the service of her husband was extended by office orders issued from time to time thereafter and continued in service till he died on 19.5.08. That Mr. T. Imlimeren was given annual increment like any other regular employees and a service book was maintained from the date of his appointment until the time he died on 19.5.2008.