YANBEMO LOTHA Vs. STATE OF NAGALAND & OTHERS

JUDGEMENT

(1.) (Oral)- Heard Mr. KR Murry, learned counsel for the petitioner as well as Mr. I. Jamir, learned Senior Govt Advocate.

(2.) Present writ petition under Art. 226 of the Constitution has been filed by Shri Yanbemo Lotha praying the Court to grant him the following reliefs :

(3.) Brief facts of the case are that petitioner's father late Shri Nphyo Lotha was working as office peon in the establishment of Executive Engineer (E), Electrical Division, Wokha, Nagaland who died in harness on 3.9.97 while working on his official duty at Wokha. Consequent upon the death of his father, petitioner applied for his appointment as office peon, the post which had fallen vacant on the death of his father, on compassionate ground. His application was forwarded by the Executive Engineer as well as by the Sub Divisional Officer (SDO). The Chief Engineer who happens to be the competent authority appointed the petitioner by office No. 2325 dated 3.10.97 for a period of 6 (six) months which was subsequently extended for another six months by office No. 452 dated 23.3.98 with effect from 3.4.98. The term of petitioner extended appointment came to an end on 2.10.98. Where after, his appointment was not extended as a result, his service stood terminated.