M. JAMES TUNGOE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Justin Magh, learned counsel appearing for the petitioners and also Ms. Lucy, learned Addl. Sr. Government Advocate appearing for the state respondents.

(2.) The facts and circumstances leading to the filing of this writ petition as submitted by the learned counsel for the petitioners are as follows:-

(3.) Hardly 6 months after their appointment orders were issued their pays were held up in pursuant to the direction given by the Principal Chief Conservator of Forest. However, by order dated 30.3.2016 issued by the Principal Chief Conservator of Forest vide his office order No.249, the contractual appointments of the petitioners were extended for another period of 6 (six) months w.e.f. 16.10.2015 to 15.4.2016. Thereafter, no more extension order was issued. On 24.9.2018, the petitioners filed the instant writ petition challenging the order dated 30.3.2016 extending their contractual appointment on the ground that they were appointed on temporary basis without mentioning any time period for continuation of their service therefore, the question of extension does not arise. During the pendency of the writ petition, the state respondents issued an order dated 9.10.2018 terminating the services of the petitioners w.e.f.16.4.2017 i.e. the next day after the day on which their service period expired as per the extension order issued on 30.3.2016.