KHODI ANGAMI Vs. STATE OF NAGALAND.

JUDGEMENT

(1.) Heard Mr. Moa Jamir, learned counsel for the petitioner and also heard Ms. Livika, learned Government who appeared on behalf of the State respondents.

(2.) Now, therefore, the Government after careful consideration have decided that the Typist in the Nagaland Civil Secretariat, office of the Head of the Departments and Subordinate, office in the State shall form into separate cadre with effect from the date of issue of this notification as under;-

(3.) After some year, the Government of Nagaland, Personnel and Administrative Reforms Department (Administrative Reforms Branch), issued another Office Memorandum No. AR-3/GEN-174/2007, dated 09.09.2008, in partial modification of the above notification and the same is also reproduced here below; "GOVERNMENT OF NAGALAND PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT (ADMINISTRATIVE REFORMS BRANCH) OFFICE MEMORANDUM Dated, Kohima, the 9th Sept. 2008 No. AR-3/GEN-174/2007 :: In partial modification of this Department's Notification No. AR-8/20/82, dated 29/11/1982, the Governor of Nagaland is pleased to amend the following with immediate effect;-