SUNGMO CHANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti Longchar, learned counsel for the appellant in W.A. No. 19(K) 17 and the respondent No. 1 in W.A. No.20(K)17. Mr. Yangewati, learned CGC appears for the respondent Nos. 2 and 3 in W.A. No.22 (K) 17 and W.A. No.23(K)17. Mr. T.B. Jamir, learned Senior Additional A.G appears for the State of Nagaland in all the cases.

(2.) All the writ appeals are being taken up together as the subject matter is the same in all these appeals. The case of the writ petitioners in all the cases is that their husbands/father have been working as Work Charged Jugali and Assistant Lines Man under the Department of Power, Government of Nagaland for more than 20 years. All the writ petitioners' husbands/father expired due to electrocution during the course of their employment. Subsequently, the petitioners filed writ petitions No. WP(C)No.87(K)/16,144 (K) 16 and 147(K) 16 praying for payment of pension and pensionary benefits and also for payment of ex-gratia payment in terms of the Office Memorandum No. F.No.38/37/08/P & PW(A), dated 09.2008 issued by the Secretary, Government of India, Ministry of Personnel, Public Grievances & Pension, Department of Pension and Pensioners' Welfare.

(3.) WP (C) 87(K) 16 was filed by the wife of the deceased Work Charged Jugali, who had been initially appointed on 29.11.1985. He was thereafter promoted as Work Charged Jugali and given a pay scale vide Order dated 27.09.2000 w.e.f. 01.09.2000. The petitioner's husband died due to electrocution on 16.02.2010.