Gauhati High Court - Kohima
Smti. V Inali And 151 Ors vs State Of Nagaland And 2 Ors on 28 November, 2025
Page No.# 1/92
GAHC020005862024 2025:GAU-NL:593
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
KOHIMA BENCH
Case No. : WP(C)/214/2024
SMTI. V INALI AND 151 ORS
FEMALE WARDER
DISTRICT JAIL DIMAPUR
DIMAPUR NAGALAND
MOBILE PHONE-9863659514
2: SMTI RONGSENLA
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
3: SMTI. LUNGPEN PHOM
FEMALE WARDER
DISTRICT JAIL DIMAPUR
4: SMTI. Y. LILY SHITIRI
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
5: SHRI MHONYOMO ENI
WARDER
DISTRICT JAIL
DIMAPUR
6: SMTI. LANUBENLA
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
Page No.# 2/92
7: SMTI. Y. BAUBAH PHOM
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
8: SMTI. IMTIMENLA LKR
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
9: SMTI. NOKEHENO KRAHO
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
10: SMTI. MHONBENI PATTON
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
11: SHRI KHETOVI SEMA
WARDER
DISTRICT JAIL
DIMAPUR
12: SHRI KEVISE VISWENTSO
WARDER
DISTRICT JAIL
DIMAPUR
13: SHRI IMOTUNGDANG
WARDER
DISTRICT JAIL
DIMAPUR
14: SMTI. NEITUOMEU
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
Page No.# 3/92
15: SHRI MEDOSALIE ZHASA
WARDER
DISTRICT JAIL
DIMAPUR
16: SHRI KATO K ACHUMI
WARDER
DISTRICT JAIL
DIMAPUR
17: SHRI W. YAOLAI KHIANNIUNGAN
WARDER
DISTRICT JAIL
DIMAPUR
18: SMTI. TAJONGMENLA
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
19: SMTI. Y. MARTHA EZUNG
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
20: SHRI BOVITO AWOMI
WARDER
DISTRICT JAIL
DIMAPUR
21: SHRI KIVIKA SUMI
WARDER
DISTRICT JAIL
DIMAPUR
22: SHRI HUKHEVI Y CHOPHY
WARDER
DISTRICT JAIL
DIMAPUR
Page No.# 4/92
23: SMTI RONGTIKUMLA SANGTAM
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
24: SHRI PIVISHE
WARDER
DISTRICT JAIL
DIMAPUR
25: SHRI KRISHNA GOPAL HATI
WARDER
DISTRICT JAIL
DIMAPUR
26: SMTI. T. ATULA
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
27: SHRI B. MOKSHING PHOM
WARDER
DISTRICT JAIL
DIMAPUR
28: SMTI. HEVILI Y AWOMI
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
29: SMTI. SHIVILI SUMI
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
30: SHRI HUKHETO CHISHI
WARDER
DISTRICT JAIL
DIMAPUR
Page No.# 5/92
31: SMTI. K. ALOLI AYEMI
FEMALE WARDER
DISTRICT JAIL
DIMAPUR
32: SHRI VIHOYO YEPTHOMI
WARDER
DISTRICT JAIL DIMAPUR
33: SHRI SAMUEL JAMIR
WARDER
DISTRICT JAIL DIMAPUR
34: SHRI NUNGDOKSHILU
WARDER
DISTRICT JAIL DIMAPUR
35: SHRI E. YANGSHAK KONYAK
WARDER
DISTRICT JAIL DIMAPUR
36: SHRI L.AYEM PHOM
WARDER
DISTRICT JAIL DIMAPUR
37: SHRI JAMES K. AWOMI
WARDER
DISTRICT JAIL DIMAPUR
38: SHRI DANIEL GURUNG
WARDER
DISTRICT JAIL DIMAPUR
39: SMTI MERONGMENLA
FEMALE WARDER
DISTRICT JAIL DIMAPUR
40: SMTI. SUROLU KEZOH
FEMALE WARDER
Page No.# 6/92
DISTRICT JAIL DIMAPUR
41: SMTI. TIAYANGLA
FEMALE WARDER
DISTRICT JAIL DIMAPUR
42: SHRI LANUAKUM LONGKUMER
WARDER
DISTRICT JAIL DIMAPUR
43: SHRI HUTOKA ZHIMO
WARDER
DISTRICT JAIL DIMAPUR
44: SMTI. KIHOLI SUMI
FEMALE WARDER
DISTRICT JAIL DIMAPUR
45: SHRI PUKHALU H. SUMI
WARDER
DISTRICT JAIL DIMAPUR
46: SHRI ABEL LOTHA
WARDER
DISTRICT JAIL DIMAPUR
47: SHRI VITOKHU SEMA
WARDER
DISTRICT JAIL DIMAPUR
48: SHRI MUGHAHO Z. AWOMI
WARDER
DISTRICT JAIL DIMAPUR
49: SMTI. G. HETONI YEPTHO
FEMALE WARDER
DISTRICT JAIL DIMAPUR
Page No.# 7/92
50: SMTI. NGUVIKALI K. KIHO
FEMALE WARDER
DISTRICT JAIL DIMAPUR
51: SHRI SOSANGMEREN TSUDIR
WARDER
DISTRICT JAIL DIMAPUR
52: SHRI TALIAKUM WALLING
WARDER
DISTRICT JAIL DIMAPUR
53: SHRI HULUTO PUGHU
WARDER
DISTRICT JAIL DIMAPUR
54: SHRI LAPHA
WARDER
DISTRICT JAIL DIMAPUR
55: SHRI KISHEKA YEPUTHO
WARDER
DISTRICT JAIL DIMAPUR
56: SHRI M. MHATHUNG MOZHUI
WARDER
DISTRICT JAIL DIMAPUR
57: SHRI IMTITEMJEN
WARDER
DISTRICT JAIL DIMAPUR
58: SHRI TOSHILEMBA IMCHEN
WARDER
DISTRICT JAIL DIMAPUR
59: SMTI K. TIAMONGLA LKR
FEMALE WARDER
Page No.# 8/92
DISTRICT JAIL DIMAPUR
60: SHRI TONGPANGNUNGBA PONGENER
WARDER
DISTRICT JAIL DIMAPUR
61: SHRI PURNIKEN
WARDER
DISTRICT JAIL DIMAPUR
62: SMTI. CHUBARENLA
FEMALE WARDER
DISTRICT JAIL DIMAPUR
63: SMTI. ETHEL LOTHA
FEMALE WARDER
DISTRICT JAIL DIMAPUR
64: SHRI KAKIHE K. YEPTHO
WARDER
DISTRICT JAIL DIMAPUR
65: SHRI TONGPANGKOKBA AIER
WARDER
DISTRICT JAIL DIMAPUR
66: SMTI. NUNGSANGPOKLA JAMIR
FEMALE WARDER
DISTRICT JAIL DIMAPUR
67: SMTI. TOSHILA WALLING
FEMALE WARDER
DISTRICT JAIL DIMAPUR
68: SMTI. AJANBENI
FEMALE WARDER
DISTRICT JAIL DIMAPUR
69: SMTI. AKUMTOLA
Page No.# 9/92
FEMALE WARDER
DISTRICT JAIL DIMAPUR
70: SHRI LONGSHEN H
WARDER
DISTRICT JAIL DIMAPUR
71: SHRI SUNGJEMZULU TSUDIR
WARDER
DISTRICT JAIL DIMAPUR
72: SMTI. AYIMLILA
FEMALE WARDER
DISTRICT JAIL DIMAPUR
73: SHRI NUNGDOKSANEN
WARDER
DISTRICT JAIL DIMAPUR
74: SHRI ELVIS PATTON
WARDER
DISTRICT JAIL DIMAPUR
75: SHRI MHATHUNG HUMTSOE
WARDER
DISTRICT JAIL DIMAPUR
76: SHRI ACHONTUNG
WARDER
DISTRICT JAIL DIMAPUR
77: SHRI KHUMCHOSE
WARDER
DISTRICT JAIL DIMAPUR
78: SHRI MOASUNEP YADEN
WARDER
DISTRICT JAIL DIMAPUR
Page No.# 10/92
79: SHRI SEMATO H. AWOMI
WARDER
DISTRICT JAIL DIMAPUR
80: SHRI PONGHAI T
WARDER
DISTRICT JAIL DIMAPUR
81: SHRI IMTIYANGER AO
WARDER
DISTRICT JAIL DIMAPUR
82: SMTI. ROSEMARY
FEMALE WARDER
DISTRICT JAIL DIMAPUR
83: SMTI. NOKTILA
FEMALE WARDER
DISTRICT JAIL DIMAPUR
84: SMTI. KIYELI X SWU
FEMALE WARDER
DISTRICT JAIL DIMAPUR
85: SHRI IMOSANEN AIER
WARDER
DISTRICT JAIL DIMAPUR
86: SHRI RONGSENSHILU
WARDER
DISTRICT JAIL DIMAPUR
87: SMTI NUNGSANGOLA JAMIR
WARDER
DISTRICT JAIL DIMAPUR
88: SHRI BOHOTO Z
WARDER
DISTRICT JAIL DIMAPUR
Page No.# 11/92
89: SMTI. SULIHO AWOMI
FEMALE WARDER
DISTRICT JAIL DIMAPUR
90: SHRI LICHANBEMO LOTHA
WARDER
DISTRICT JAIL DIMAPUR
91: SHRI KILEMSUNGBA
WARDER
DISTRICT JAIL DIMAPUR
92: SHRI SUNGDEMO
WARDER
DISTRICT JAIL DIMAPUR
93: SHRI SAKOTOBA
WARDER
DISTRICT JAIL DIMAPUR
94: SHRI T. PULI
WARDER
DISTRICT JAIL DIMAPUR
95: SHRI H. LUSHANG
WARDER
DISTRICT JAIL DIMAPUR
96: SMTI. LILY EZUNG
FEMALE WARDER
DISTRICT JAIL DIMAPUR
97: SHRI MHABEMO MURRY
WARDER
DISTRICT JAIL DIMAPUR
98: SMTI. ENIBEMO YANTHAN
FEMALE WARDER
DISTRICT JAIL DIMAPUR
99: SHRI LINBE
WARDER
DISTRICT JAIL DIMAPUR
100: SHRI HUTOKA S AYE
WARDER
DISTRICT JAIL DIMAPUR
Page No.# 12/92
101: SHRI S. KUHOI ZHIMO
WARDER
DISTRICT JAIL DIMAPUR
102: SHRI TOKA S. ROCHILL
WARDER
DISTRICT JAIL DIMAPUR
103: SHRI PANGERTOSHI AO
WARDER
DISTRICT JAIL DIMAPUR
104: SMTI. TOLIHO SUMI
FEMALE WARDER
DISTRICT JAIL DIMAPUR
105: SHRI KORANUKSHI
WARDER
DISTRICT JAIL DIMAPUR
106: SHRI TOKA L. KINIMI
WARDER
DISTRICT JAIL DIMAPUR
107: SHRI ISATRO AYEMI
WARDER
DISTRICT JAIL DIMAPUR
108: SHRI NCHUMBEMO T. LOTHA
WARDER
DISTRICT JAIL DIMAPUR
109: SMTI. MARY TEP
FEMALE WARDER
DISTRICT JAIL DIMAPUR
110: SMTI. NCHUMBENI MOZHUI
FEMALE WARDER
DISTRICT JAIL DIMAPUR
111: SMTI. MUGHAKALI SUMI
FEMALE WARDER
DISTRICT JAIL KOHIMA
112: SHRI RAMU SONAR
WARDER
DISTRICT JAIL KOHIMA
Page No.# 13/92
113: SMTI. ROKOBINU TSKRU
FEMALE WARDER
DISTRICT JAIL KOHIMA
114: SMTI. LETUNO SAKRIE
FEMALE WARDER
DISTRICT JAIL KOHIMA
115: SHRI LENTSUBA M. YIM
WARDER
DISTRICT JAIL KOHIMA
116: SHRI JACOB POHENA
WARDER
DISTRICT JAIL KOHIMA
117: SHRI VILEPI TSUKRU
WARDER
DISTRICT JAIL KOHIMA
118: SHRI KESEL TSUKRU
WARDER
DISTRICT JAIL KOHIMA
119: SMTI. PETEKHRIENUO
FEMALE WARDER
DISTRICT JAIL KOHIMA
120: SHRI BELONGSE SANGTAM
WARDER
DISTRICT JAIL KOHIMA
121: SHRI P. MHALO
WARDER
DISTRICT JAIL KOHIMA
122: SHRI KEDOSETUO SEKHOSE
WARDER
DISTRICT JAIL KOHIMA
123: SHRI LUNGIN KONGSHAI
WARDER
DISTRICT JAIL KOHIMA
124: SHRI SUROLE SANGTAM
WARDER
DISTRICT JAIL KOHIMA
Page No.# 14/92
125: SHRI AMETO SHOHE
WARDER
DISTRICT JAIL KOHIMA
126: SHRI LUHESHE
WARDER
DISTRICT JAIL KOHIMA
127: SMTI. VITONI KATTY
FEMALE WARDER
DISTRICT JAIL KOHIMA
128: SHRI K. ARON SUMI
WARDER
DISTRICT JAIL KOHIMA
129: SHRI THASE ANAR
WARDER
DISTRICT JAIL KOHIMA
130: SHRI M. CHENIBEMO NGULLIE
WARDER
DISTRICT JAIL KOHIMA
131: SHRI THO-O LEA
WARDER
DISTRICT JAIL KOHIMA
132: SHRI LIDICHEM THONGER
WARDER
DISTRICT JAIL KOHIMA
133: SHRI HEKATO KINNY
WARDER
DISTRICT JAIL KOHIMA
134: SMTI. TOSHIENLA
FEMALE WARDER
DISTRICT JAIL KOHIMA
135: SMTI. MHONBENI KITHAN
FEMALE WARDER
DISTRICT JAIL KOHIMA
136: SMTI. KESINLE KHING
FEMALE WARDER
DISTRICT JAIL KOHIMA
Page No.# 15/92
137: SHRI KEKHRINGULIE RINO
WARDER
DISTRICT JAIL KOHIMA
138: SHRI T PAMING
WARDER
DISTRICT JAIL KOHIMA
139: SMTI. IMSENJUNGLA LONGCHAR
FEMALE WARDER
DISTRICT JAIL KOHIMA
140: SHRI MHASHEKHOL KOSO
WARDER
DISTRICT JAIL KOHIMA
141: SHRI SARINTI AIER
WARDER
DISTRICT JAIL KOHIMA
142: SMTI. ZARENI
FEMALE WARDER
DISTRICT JAIL KOHIMA
143: SMTI. KENEICHANUO
FEMALE WARDER
DISTRICT JAIL KOHIMA
144: SMTI. CHERRY EZUNG
FEMALE WARDER
DISTRICT JAIL KOHIMA
145: SMTI. MAPUMENLA LENDUR
FEMALE WARDER
DISTRICT JAIL KOHIMA
146: SHRI MERENTEMSU
WARDER
DISTRICT JAIL KOHIMA
147: SHRI TIASUNEP JAMIR
WARDER
DISTRICT JAIL KOHIMA
148: SHRI HAJAMO
WARDER
DISTRICT JAIL KOHIMA
Page No.# 16/92
149: SHRI PANGERYAPANG WALLING
WARDER
DISTRICT JAIL KOHIMA
150: SMTI. NIJELI
FEMALE WARDER
DISTRICT JAIL KOHIMA
151: SMTI AVIKA
FEMALE WARDER
DISTRICT JAIL KOHIMA
152: SMTI. ZUCHIBENI
FEMALE WARDER
DISTRICT JAIL KOHIM
VERSUS
STATE OF NAGALAND AND 2 ORS
REPRESENTED BY THE CHIEF SECRETARY
GOCT. OF NAGALAND
2:THE HOME COMMISSIONER
NAGALAND KOHIMA
3:THE DIRECTOR GENERAL OF PRISONS
DEPT. OF PRISONS
NAGALAND KOHIM
Advocate for the Petitioner : TOSHI O. LONGKUMER,
Advocate for the Respondent : GOVT ADV NL,
Linked Case : WP(C)/216/2024
SHRI LIMAWANGSHI AND 159 ORS
WARDER
DISTRICT JAIL ZUNHEBOTO
S/O I KILANG JAMIR
R/O UNGMA VILLAGE
MOKOKCHUNG
Page No.# 17/92
2: SHRI NOTOVI SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
3: SMTI HOTOLI SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
4: SMTI HENILI SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
5: SMTI. MUGHALI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
6: SHRI ANITO AWOMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
7: SHRI HITO SWU
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
8: SHRI NITOYI ACHUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
9: SHRI HOITO SWU
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
10: SHRI AGHATO CHOPHY
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
11: SHRI INTO KIHO
WARDER
DISTRICT JAIL
Page No.# 18/92
ZUNHEBOTO NAGALAND
12: SHRI VIKESHE H. AWOMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
13: SHRI BOKATO H. YEPTHO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
14: SHRI INAKA ZHIMO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
15: SHRI LHOITO SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
16: SMTI. ATOVILI SHOHE
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
17: SHRI AKATO SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
18: SHRI HUKA K CHISHI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
19: SHRI KITO H AWOMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
20: SHRI MUGHAKA
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
21: SHRI HUKHEVI T
Page No.# 19/92
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
22: SMTI ANATOLI S ZHIMO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
23: SHRI VINOKA V SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
24: SHRI VIKHU K
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
25: SMTI. NITOLI Z CHISHI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
26: SHRI NIGHATO ZHIMO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
27: SHRI TOKASHE Z CHISHI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
28: SHRI OTOKA S AYE
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
29: SHRI HEROKA KIBA
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
30: SHRI KHEKAVI KIBA
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
Page No.# 20/92
31: SHRI VITO AYEMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
32: SHRI KHEKISHE K SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
33: SHRI ALOTO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
34: SHRI ASHETO MURU
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
35: SHRI KUHOVI ASSUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
36: SHRI VITO H AWOMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
37: SMTI KALIHO N SHOHE
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
38: SHRI ITHITO H ASSUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
39: SHRI NITOKA H CHOPHI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
40: SHRI TOKITO S ACHUMI
WARDER
Page No.# 21/92
DISTRICT JAIL
ZUNHEBOTO NAGALAND
41: SHRI VIYISHE MURRU
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALANDV
42: SMTI JULI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
43: SHRI ILOKA K ASSUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
44: SHRI AKIHOTO SUMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
45: SMTI Y HOPILA
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
46: SHRI VINOTO ZHIMOMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
47: SHRI L. HUKAVI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
48: SMTI. LHOSHELI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
49: SHRI VIKATO S
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
Page No.# 22/92
50: SHRI LIBEMO TUNGOE
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
51: SMTI. HEKALI YEPTHO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
52: SMTI. VIKALI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
53: SHRI UMESH KUMAR THAKUR
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
54: SMTI. VIVI H YEPTHO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
55: SHRI HEMATO K YEPTHO
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
56: SHRI TONY I
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
57: SMTI I. SHIKALI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
58: SHRI KHUHEVI AYE
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
59: SHRI BOHOTO V CHISHI
WARDER
DISTRICT JAIL
Page No.# 23/92
ZUNHEBOTO NAGALAND
60: SHRI NHUKATO K AWOMI
WARDER
DISTRICT JAIL
ZUNHEBOTO NAGALAND
61: SHRI THUPUTHA SWURU
WARDER
DISTRICT JAIL
PHEK NAGALAND
62: SHRI SEYIEVITO NEIKHA
WARDER
DISTRICT JAIL
PHEK NAGALAND
63: SHRI MEZIHO
WARDER
DISTRICT JAIL
PHEK NAGALAND
64: SHRI THOWAVI
WARDER
DISTRICT JAIL
PHEK NAGALAND
65: SHRI VIWASIE NYUWI
WARDER
DISTRICT JAIL
PHEK NAGALAND
66: SHRI VEKHOTO KHESOH
WARDER
DISTRICT JAIL
PHEK NAGALAND
67: SMTI. AKULU NUWIRY
FEMALE WARDER
DISTRICT JAIL
PHEK NAGALAND
68: SHRI WEPETSO LETOU
WARDER
DISTRICT JAIL
PHEK NAGALAND
69: SHRI FUMATHO
Page No.# 24/92
WARDER
DISTRICT JAIL
PHEK NAGALAND
70: SHRI CHEKUWE
WARDER
DISTRICT JAIL
PHEK NAGALAND
71: SHRI SALHUTO RHAKHO
WARDER
DISTRICT JAIL
PHEK NAGALAND
72: SMTI. KEWETSHO-U MERO
WARDER
DISTRICT JAIL
PHEK NAGALAND
73: SHRI LHITSHOTE MERO
WARDER
DISTRICT JAIL
PHEK NAGALAND
74: SHRI THEJA NEIKHA
WARDER
DISTRICT JAIL
PHEK NAGALAND
75: SHRI NOPI NEIKHA
WARDER
DISTRICT JAIL
PHEK NAGALAND
76: SHRI VIRUKU
WARDER
DISTRICT JAIL
PHEK NAGALAND
77: SHRI MHASIYOL ROTE
WARDER
DISTRICT JAIL
PHEK NAGALAND
78: SHRI MHASHE THULUO
WARDER
DISTRICT JAIL
PHEK NAGALAND
Page No.# 25/92
79: SMTI. NUTHITALU
WARDER
DISTRICT JAIL
PHEK NAGALAND
80: SHRI YEHOSHE H SUMI
WARDER
DISTRICT JAIL
PHEK NAGALAND
81: SHRI KELENGULIE SEYIE
WARDER
DISTRICT JAIL
PHEK NAGALAND
82: SMTI. VETHITOLU SWURO
WARDER
DISTRICT JAIL
PHEK NAGALAND
83: SHRI VIKETHO
WARDER
DISTRICT JAIL
PHEK NAGALAND
84: SHRI TIAKUMZUK
WARDER
DISTRICT JAIL
PHEK NAGALAND
85: SHRI TEMJENLEMBA PONGEN
WARDER
DISTRICT JAIL
PHEK NAGALAND
86: SHRI TSITO THULUO
WARDER
DISTRICT JAIL
PHEK NAGALAND
87: SHRI ERFAN ALI
WARDER
DISTRICT JAIL
WOKHA NAGALAND
88: SHRI YANYITHUNG HUMTSOE
WARDER
Page No.# 26/92
DISTRICT JAIL
WOKHA NAGALAND
89: SHRI YAMOSAO LOTHA
WARDER
DISTRICT JAIL
WOKHA NAGALAND
90: SMTI MHOLUMI LOTHA PATTON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
91: SMTI. AKHYOLO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
92: SHRI AKUMO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
93: SMTI LIDENO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
94: SHRI L. RHONTHUNGO HUMTSOE
WARDER
DISTRICT JAIL
WOKHA NAGALAND
95: SMTI CHANBENI MURRY
WARDER
DISTRICT JAIL
WOKHA NAGALAND
96: SMTI NCHANO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
97: SMTI. YESALI YANTHAN
WARDER
DISTRICT JAIL
WOKHA NAGALAND
Page No.# 27/92
98: SMTI. E. ALANI EZUNG
WARDER
DISTRICT JAIL
WOKHA NAGALAND
99: SHRI T. ZUCHIO LOTHA
WARDER
DISTRICT JAIL
WOKHA NAGALAND
100: SHRI HETOLU SHOHE
WARDER
DISTRICT JAIL
WOKHA NAGALAND
101: SHRI KHEBOSHE
WARDER
DISTRICT JAIL
WOKHA NAGALAND
102: SHRI Y. ELANBEMO KIKON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
103: SHRI LITSUTHUNG C. EZUNG
WARDER
DISTRICT JAIL
WOKHA NAGALAND
104: SHRI YANATHUNG
WARDER
DISTRICT JAIL
WOKHA NAGALAND
105: SHRI ABENTHUNG ENNIE
WARDER
DISTRICT JAIL
WOKHA NAGALAND
106: SMTI. EMILO E ERUI
WARDER
DISTRICT JAIL
WOKHA NAGALAND
107: SMTI. ABENI YANTHAN
WARDER
DISTRICT JAIL
Page No.# 28/92
WOKHA NAGALAND
108: SMTI. NOYINGBENI RITA S MURRY
WARDER
DISTRICT JAIL
WOKHA NAGALAND
109: SHRI ZUBENTHUNG LOTHA
WARDER
DISTRICT JAIL
WOKHA NAGALAND
110: SHRI N. RANATHUNG KIKON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
111: SMTI PICHANO LOTHA
WARDER
DISTRICT JAIL
WOKHA NAGALAND
112: SHRI MERIBEMO S ODYUO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
113: SHRI JOHN
WARDER
DISTRICT JAIL
WOKHA NAGALAND
114: SMTI. TEKASUNGLA
WARDER
DISTRICT JAIL
WOKHA NAGALAND
115: SHRI THUGCHANLUMO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
116: SHRI CHUMBENI
WARDER
DISTRICT JAIL
WOKHA NAGALAND
117: SHRI WOCHAMO
Page No.# 29/92
WARDER
DISTRICT JAIL
WOKHA NAGALAND
118: SHRI NYANBEMO YANTHAN
WARDER
DISTRICT JAIL
WOKHA NAGALAND
119: SHRI ECHUNGTHUHNG NGULLIE
WARDER
DISTRICT JAIL
WOKHA NAGALAND
120: SHRI EKONTHUNG N ODYUO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
121: SHRI N. WOCHUNTHUNG KIKON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
122: SHRI ORENTHUNG
WARDER
DISTRICT JAIL
WOKHA NAGALAND
123: SHRI RENBEMO HUMTSOE
WARDER
DISTRICT JAIL
WOKHA NAGALAND
124: SHRI SANCHOTHUNG MOZHUI
WARDER
DISTRICT JAIL
WOKHA NAGALAND
125: SHRI MHABEMO
WARDER
DISTRICT JAIL
WOKHA NAGALAND
126: SMTI MERIBENI OVUNG
WARDER
DISTRICT JAIL
WOKHA NAGALAND
Page No.# 30/92
127: SHRI YANITHUNG
WARDER
DISTRICT JAIL
WOKHA NAGALAND
128: SHRI BOTHUNGO S MOZHUI
WARDER
DISTRICT JAIL
WOKHA NAGALAND
129: SHRI YILOBEMO KIKON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
130: SHRI PANKATHUNG M LOTHA
WARDER
DISTRICT JAIL
WOKHA NAGALAND
131: SHRI RANATHUNG KIKON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
132: SHRI RHONBEN KIKON
WARDER
DISTRICT JAIL
WOKHA NAGALAND
133: SHRI LUIHANG
WARDER
DISTRICT JAIL
PEREN NAGALAND
134: SHRI MAKEU
WARDER
DISTRICT JAIL
PEREN NAGALAND
135: SHRI MHAO KITHAN
WARDER
DISTRICT JAIL
PEREN NAGALAND
136: SMTI PETENEINUO TENO AKAMI
WARDER
Page No.# 31/92
DISTRICT JAIL
PEREN NAGALAND
137: SMTI VINUO ZELIANG
WARDER
DISTRICT JAIL
PEREN NAGALAND
138: SMTI SUZANNA KHUVUNG
WARDER
DISTRICT JAIL
PEREN NAGALAND
139: SHRI MENUZEHO TSUKRU
WARDER
DISTRICT JAIL
PEREN NAGALAND
140: SMTI LUNGBALE
WARDER
DISTRICT JAIL
PEREN NAGALAND
141: SHRI ALUNGBO
WARDER
DISTRICT JAIL
PEREN NAGALAND
142: SHRI NAMRANG ZELIANG
WARDER
DISTRICT JAIL
PEREN NAGALAND
143: SMTI TAKOINLA HONGWANG
WARDER
DISTRICT JAIL
PEREN NAGALAND
144: SMTI LENON KONYAK
WARDER
DISTRICT JAIL
PEREN NAGALAND
145: SHRI PANGJUNGTEMSU AIER
WARDER
DISTRICT JAIL
PEREN NAGALAND
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146: SMTI AKITOLI T. YEPTHOMI
WARDER
DISTRICT JAIL
PEREN NAGALAND
147: SHRI SHIKAVI Z ROTOKHA
WARDER
DISTRICT JAIL
PEREN NAGALAND
148: SMTI ABOLI N YEPTHO
WARDER
DISTRICT JAIL
PEREN NAGALAND
149: SHRI SAM K ZHIMO
WARDER
DISTRICT JAIL
PEREN NAGALAND
150: SMTI. HOLIKA KIHO
WARDER
DISTRICT JAIL
PEREN NAGALAND
151: SHRI TAKASUNEP
WARDER
DISTRICT JAIL
PEREN NAGALAND
152: SMTI AMENLA T
WARDER
DISTRICT JAIL
PEREN NAGALAND
153: SHRI KHIEUYIBE
WARDER
DISTRICT JAIL
PEREN NAGALAND
154: SMTI. TEMSUMONGLA JAMIR
WARDER
DISTRICT JAIL
PEREN NAGALAND
155: SHRI LIDEMO
WARDER
DISTRICT JAIL
Page No.# 33/92
PEREN NAGALAND
156: SHRI YANREMO
WARDER
DISTRICT JAIL
PEREN NAGALAND
157: SHRI MOASUNEP YADEN
WARDER
DISTRICT JAIL
PEREN NAGALAND
158: SHRI ECHANTHUNG PATTON
WARDER
DISTRICT JAIL
PEREN NAGALAND
159: SHRI CHUBATEMCU
WARDER
DISTRICT JAIL
PEREN NAGALAND
160: SHRI PEHICIBE NDANG
WARDER
DISTRICT JAIL
PEREN NAGALAND
VERSUS
THE STATE OF NAGALAND AND 2 ORS
REPRESENTED BY THE CHIEF SECRETARY
GOVT. OF NAGALAND
2:THE HOME COMMISSIONER
NAGALAND KOHIMA
3:THE DIRECTOR GENERAL OF PRISONS
DEPT. OF PRISONS
NAGALAND KOHIMA
------------
Advocate for : TOSHI O. LONGKUMER Advocate for : GOVT ADV NL appearing for THE STATE OF NAGALAND AND 2 ORS Linked Case : WP(C)/217/2024 SMTI. RENTHUNGLO KHESOH AND 105 ORS.
Page No.# 34/92 FEMALE WARDER DISTRICT JAIL LONGLENG D/O NYANTHUNG NGULLIE R/O MODEL VILLAGE 5TH MILE DIMAPUR AGE-40 YEARS CONTACT -
9612221551 2: SHRI JONGPONGSOSANG WARDER DISTRICT JAIL LONGLENG NAGALAND 3: SHRI B. HENVUNG PHOM WARDER DISTRICT JAIL LONGLENG NAGALAND 4: SHRI AKHEVI AWOMI WARDER DISTRICT JAIL LONGLENG NAGALAND 5: SMTI. MAHBALA WARDER DISTRICT JAIL LONGLENG NAGALAND 6: SMTI LIPILA SANGTAM WARDER DISTRICT JAIL LONGLENG NAGALAND 7: SMTI RENTHUNGLO WARDER DISTRICT JAIL LONGLENG NAGALAND 8: SHRI PHUHOTO SHOHE WARDER DISTRICT JAIL LONGLENG NAGALAND 9: SHRI NIPULO Y WARDER Page No.# 35/92 DISTRICT JAIL LONGLENG NAGALAND 10: SHRI CHUBEN Z KHUVUNG WARDER DISTRICT JAIL LONGLENG NAGALAND 11: SMTI. D CHOIMEI PHOM WARDER DISTRICT JAIL LONGLENG NAGALAND 12: SHRI BAUKEN PHOM WARDER DISTRICT JAIL LONGLENG NAGALAND 13: SHRI APONG B WARDER DISTRICT JAIL LONGLENG NAGALAND 14: SHRI IMLIAKUM L WARDER DISTRICT JAIL LONGLENG NAGALAND 15: SHRI AJEET KUMAR YADAV WARDER DISTRICT JAIL LONGLENG NAGALAND 16: SMTI. PELEVINUO SANCHU WARDER DISTRICT JAIL LONGLENG NAGALAND 17: SHRI C. NGUPPOMG WARDER DISTRICT JAIL LONGLENG NAGALAND 18: SHRI KIVIKHA G MURRU WARDER DISTRICT JAIL LONGLENG NAGALAND Page No.# 36/92 19: SHRI VEKATO SUMI WARDER DISTRICT JAIL LONGLENG NAGALAND 20: SMTI AYANGLA WARDER DISTRICT JAIL LONGLENG NAGALAND 21: SHRI TAKHU PICHURU WARDER DISTRICT JAIL LONGLENG NAGALAND 22: SHRI ASHETO SUMI WARDER DISTRICT JAIL LONGLENG NAGALAND 23: SHRI HOKA SUMI WARDER DISTRICT JAIL LONGLENG NAGALAND 24: SHRI CHELUNLUNGBO WARDER DISTRICT JAIL LONGLENG NAGALAND 25: SHRI PULOTO V WARDER DISTRICT JAIL LONGLENG NAGALAND 26: SHRI YIMCHI WARDER DISTRICT JAIL LONGLENG NAGALAND 27: SHRI B. YEMKHONG WARDER DISTRICT JAIL LONGLENG NAGALAND 28: SHRI IMTIMEREN WARDER DISTRICT JAIL Page No.# 37/92 LONGLENG NAGALAND 29: SHRI O CHONGPHO PHOM WARDER DISTRICT JAIL LONGLENG NAGALAND 30: SHRI CHENGKO KHIAMNIUNGAN WARDER DISTRICT JAIL LONGLENG NAGALAND 31: SHRI ABEL I YEPTHO WARDER DISTRICT JAIL LONGLENG NAGALAND 32: SHRI HAKEM P WARDER DISTRICT JAIL LONGLENG NAGALAND 33: SHRI KHUMONG WARDER DISTRICT JAIL LONGLENG NAGALAND 34: SHRI PASHING WARDER DISTRICT JAIL LONGLENG NAGALAND 35: SHRI LANKHANG D WARDER DISTRICT JAIL LONGLENG NAGALAND 36: SHRI MONGCHON P WARDER DISTRICT JAIL LONGLENG NAGALAND 37: SHRI PENTHONG WARDER DISTRICT JAIL LONGLENG NAGALAND 38: SHRI PUTJONG Page No.# 38/92 WARDER DISTRICT JAIL LONGLENG NAGALAND 39: SHRI THUMONG K WARDER DISTRICT JAIL LONGLENG NAGALAND 40: SHRI HANGKIA T WARDER DISTRICT JAIL LONGLENG NAGALAND 41: SHRI IBOU A CHANG WARDER DISTRICT JAIL LONGLENG NAGALAND 42: SHRI APONG PHOM WARDER DISTRICT JAIL LONGLENG NAGALAND 43: SHRI YEANGWEI KONYAK WARDER DISTRICT JAIL MON NAGALAND 44: SMTI PONGMEI KONYAK WARDER DISTRICT JAIL MON NAGALAND 45: SMTI MAHLONG KONYAK WARDER DISTRICT JAIL MON NAGALAND 46: SHRI A ONGPA KONYAK WARDER DISTRICT JAIL MON NAGALAND 47: SHRI TRIBHUWAN THAKUM WARDER DISTRICT JAIL MON NAGALAND Page No.# 39/92 48: SMTI CHULE PHOM WARDER DISTRICT JAIL MON NAGALAND 49: SHRVI LONGSHA KONYAK WARDER DISTRICT JAIL MON NAGALAND 50: SHRI ESHAH KONYAK WARDER DISTRICT JAIL MON NAGALAND 51: SHRI SHELAO KONYAK WARDER DISTRICT JAIL MON NAGALAND 52: SHRI KILEM AO WARDER DISTRICT JAIL MON NAGALAND 53: SMTI L. HINGLONG KONYAK WARDER DISTRICT JAIL MON NAGALAND 54: SHRI CHELON KONYAK WARDER DISTRICT JAIL MON NAGALAND 55: SHRI MANPAI KONYAK WARDER DISTRICT JAIL MON NAGALAND 56: SHRI CHINGKAP L KONYAK WARDER DISTRICT JAIL MON NAGALAND 57: SMTI. LUMPILA.A.K. SANGTAM WARDER Page No.# 40/92 DISTRICT JAIL MON NAGALAND 58: SHRI H. KAKISHE ZHIMO WARDER DISTRICT JAIL MON NAGALAND 59: SMTI. LECHAI W. KONYAK WARDER DISTRICT JAIL MON NAGALAND 60: SHRI ISAK ACHUMI WARDER DISTRICT JAIL MON NAGALAND 61: SHRI KAINO K ZHIMO WARDER DISTRICT JAIL MON NAGALAND 62: SHRI KHEVITO KIHO WARDER DISTRICT JAIL MON NAGALAND 63: SHRI LEITHUNG WARDER DISTRICT JAIL MON NAGALAND 64: SHRI AARON RULAMO N NGULLY WARDER DISTRICT JAIL MON NAGALAND 65: SHRI YIBEN NGULLIE WARDER DISTRICT JAIL MON NAGALAND 66: SHRI PONGCHI WARDER DISTRICT JAIL MON NAGALAND Page No.# 41/92 67: SHRI ANDEN T.P. NGAMLAO WARDER DISTRICT JAIL MON NAGALAND 68: SHRI AKHAM MOBA WARDER DISTRICT JAIL MON NAGALAND 69: SHRI H. WANMAI WARDER DISTRICT JAIL MON NAGALAND 70: SHRI TEMSUMEREN AIER WARDER DISTRICT JAIL MON NAGALAND 71: SHRI B PESHIE WARDER DISTRICT JAIL MON NAGALAND 72: SHRI THUNGO N WARDER DISTRICT JAIL MON NAGALAND 73: SMTI MOILEI WARDER DISTRICT JAIL MON NAGALAND 74: SMTI. L. LUNGYING KONYAK WARDER DISTRICT JAIL MON NAGALAND 75: SHRI. ZULANTHUNG WARDER DISTRICT JAIL MON NAGALAND 76: SMTI. CHAMYA KONYAK WARDER DISTRICT JAIL Page No.# 42/92 MON NAGALAND 77: SMTI. M SHUKNA KONYAK WARDER DISTRICT JAIL MON NAGALAND 78: SHRI SHAMBHU THAKUR WARDER DISTRICT JAIL KIPHIRE NAGALAND 79: SMTI ROLILA WARDER DISTRICT JAIL KIPHIRE NAGALAND 80: SMTI ACHOLA SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND 81: SHRI K WONGTOCHU CHANG WARDER DISTRICT JAIL KIPHIRE NAGALAND 82: SHRI. P. MUSHO KHIAM WARDER DISTRICT JAIL KIPHIRE NAGALAND 83: SHRI MARTOSHI WARDER DISTRICT JAIL KIPHIRE NAGALAND 84: SHRI C. HANGCHAIO WARDER DISTRICT JAIL KIPHIRE NAGALAND 85: SHRI THRILONGSEN SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND Page No.# 43/92 86: SMTI TSULILA SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND 87: SHRI IMLIKUMZUK STM WARDER DISTRICT JAIL KIPHIRE NAGALAND 88: SMTI. ATHRILA T WARDER DISTRICT JAIL KIPHIRE NAGALAND 89: SHRI SELITO WARDER DISTRICT JAIL KIPHIRE NAGALAND 90: SMTI PULOTOLI WARDER DISTRICT JAIL KIPHIRE NAGALAND 91: SHRI TSALISE WARDER DISTRICT JAIL KIPHIRE NAGALAND 92: SHRI VINATO H WARDER DISTRICT JAIL KIPHIRE NAGALAND 93: SHRI ALUMPILA A SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND 94: SHRI KHUMO KAMPAO WARDER DISTRICT JAIL KIPHIRE NAGALAND 95: SHRI BUSHAM WARDER DISTRICT JAIL Page No.# 44/92 KIPHIRE NAGALAND 96: SHRI MONGLIM CHANG WARDER DISTRICT JAIL KIPHIRE NAGALAND 97: SHRI C.POMOI WARDER DISTRICT JAIL KIPHIRE NAGALAND 98: SMTI MONGSAI T WARDER DISTRICT JAIL KIPHIRE NAGALAND 99: SMTI KHESHELI SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND 100: SHRI H. LUSHA WARDER DISTRICT JAIL KIPHIRE NAGALAND 101: SHRI L. LUNGOI WARDER DISTRICT JAIL KIPHIRE NAGALAND 102: SHRI LITSABA SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND 103: SHRI K MONGCHON WARDER DISTRICT JAIL KIPHIRE NAGALAND 104: SHRI LUSHOU KHIAMNIUNGA WARDER DISTRICT JAIL KIPHIRE NAGALAND 105: SHRI KHON Page No.# 45/92 WARDER DISTRICT JAIL KIPHIRE NAGALAND 106: SMTI S ALEMLA SANGTAM WARDER DISTRICT JAIL KIPHIRE NAGALAND VERSUS THE STATE OF NAGALAND AND 2 ORS REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF NAGALAND 2:THE HOME COMMISSIONER NAGALAND KOHIMA 3:THE DIRECTOR GENERAL OF PRISONS DEPARTMENT OF PRISONS NAGALAND KOHIMA
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Advocate for : TOSHI O. LONGKUMER Advocate for : GOVT ADV NL appearing for THE STATE OF NAGALAND AND 2 ORS Linked Case : WP(C)/218/2024 SHRI YARENTHUNG NGULLIE AND 140 ORS WARDER CENTRAL JAIL DIMAPUR S/O RANBO NGULLIE R/O PANGTI VILLAGE WOKHA AGE-42 YEARS CONTACT-9862550402 2: SHRI. KRISHNA WARDER CENTRAL JAIL DIMAPUR NAGALAND Page No.# 46/92 3: SHRI KAKUM KAMIR WARDER CENTRAL JAIL DIMAPUR NAGALAND 4: SHRI VITOKA KINNY WARDER CENTRAL JAIL DIMAPUR NAGALAND 5: SMTI ANSHELY SUMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 6: SHRI SHRI IMLITONGDANG JAMIR WARDER CENTRAL JAIL DIMAPUR NAGALAND 7: SHRI AVITO YEPTHO WARDER CENTRAL JAIL DIMAPUR NAGALAND 8: SHRI LOMBA PHOM WARDER CENTRAL JAIL DIMAPUR NAGALAND 9: SMTI GRACE ACHUMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 10: SHRI ABOTO S AYE WARDER CENTRAL JAIL DIMAPUR NAGALAND 11: SHRI B MANPA PHOM WARDER CENTRAL JAIL DIMAPUR NAGALAND 12: SHRI A ZHIMONG YIMCHUNGER WARDER CENTRAL JAIL Page No.# 47/92 DIMAPUR NAGALAND 13: SHRI PHILIP YANTHAN WARDER CENTRAL JAIL DIMAPUR NAGALAND 14: SHRI AWDH BIHARI WARDER CENTRAL JAIL DIMAPUR NAGALAND 15: SMTI. ABENY YANTHAN WARDER CENTRAL JAIL DIMAPUR NAGALAND 16: SHRI CHENIBEMO ODYUO WARDER CENTRAL JAIL DIMAPUR NAGALAND 17: SHRI PHUKON PHOM WARDER CENTRAL JAIL DIMAPUR NAGALAND 18: SHRI HIMATO WARDER CENTRAL JAIL DIMAPUR NAGALAND 19: SHRI DENMEI PHOM WARDER CENTRAL JAIL DIMAPUR NAGALAND 20: SHRI AKAI SHOHE WARDER CENTRAL JAIL DIMAPUR NAGALAND 21: SHRI N. YHUNGDEMO OVUNG WARDER CENTRAL JAIL DIMAPUR NAGALAND 22: SHRI RONGSEN IMSONG Page No.# 48/92 WARDER CENTRAL JAIL DIMAPUR NAGALAND 23: SHRI NOKSHIMEREN WARDER CENTRAL JAIL DIMAPUR NAGALAND 24: SHRI LAWRENCE NGULLIE WARDER CENTRAL JAIL DIMAPUR NAGALAND 25: SHRI SENTINAMOK JAMIR WARDER CENTRAL JAIL DIMAPUR NAGALAND 26: SHRI BURNUNGBA IMSONG WARDER CENTRAL JAIL DIMAPUR NAGALAND 27: SMTI. H. LA-E PHOM WARDER CENTRAL JAIL DIMAPUR NAGALAND 28: SMTI MAOTOSHI AO WARDER CENTRAL JAIL DIMAPUR NAGALAND 29: SMTI TUSHIMONGLA WARDER CENTRAL JAIL DIMAPUR NAGALAND 30: SHRI KONNA WARDER CENTRAL JAIL DIMAPUR NAGALAND 31: SMTI ALITOLI AWOMI WARDER CENTRAL JAIL DIMAPUR NAGALAND Page No.# 49/92 32: SHRI IKUTO I YEPTHO WARDER CENTRAL JAIL DIMAPUR NAGALAND 33: SHRI IMTISUNEP WARDER CENTRAL JAIL DIMAPUR NAGALAND 34: SHRI JEET RAI WARDER CENTRAL JAIL DIMAPUR NAGALAND 35: SMTI ATILA YADEN WARDER CENTRAL JAIL DIMAPUR NAGALAND 36: SMTI. I AYENLA CHANGKIRI WARDER CENTRAL JAIL DIMAPUR NAGALAND 37: SHRI N ANGNYEI WARDER CENTRAL JAIL DIMAPUR NAGALAND 38: SMTI ABANI NGULLIE WARDER CENTRAL JAIL DIMAPUR NAGALAND 39: SMTI VISHELI M AWOMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 40: SMTI H. KATOLI SUMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 41: SHRI TEKATEMJEN AO WARDER Page No.# 50/92 CENTRAL JAIL DIMAPUR NAGALAND 42: SHRI IMTIKABA WARDER CENTRAL JAIL DIMAPUR NAGALAND 43: SHRI AWADANG WARDER CENTRAL JAIL DIMAPUR NAGALAND 44: SMTI HOTONILI CHISHI WARDER CENTRAL JAIL DIMAPUR NAGALAND 45: SHRI MUSHIU KHIAM WARDER CENTRAL JAIL DIMAPUR NAGALAND 46: SHRI SUNIE KHIAMNIUNGAN WARDER CENTRAL JAIL DIMAPUR NAGALAND 47: SHRI NCHUMTHUNG NGULLIE WARDER CENTRAL JAIL DIMAPUR NAGALAND 48: SHRI TOKATO YEPTHO WARDER CENTRAL JAIL DIMAPUR NAGALAND 49: SHRI TOTOKA K SUKHALU WARDER CENTRAL JAIL DIMAPUR NAGALAND 50: SHRI NCHUMTHUNG LOTHA WARDER CENTRAL JAIL DIMAPUR NAGALAND Page No.# 51/92 51: SHRI ABEL PATTON WARDER CENTRAL JAIL DIMAPUR NAGALAND 52: SMTI PETENEINUO RHETSO WARDER CENTRAL JAIL DIMAPUR NAGALAND 53: SHRI MOATEMSU WARDER CENTRAL JAIL DIMAPUR NAGALAND 54: SHRI LIMHACHAN OVUNG WARDER CENTRAL JAIL DIMAPUR NAGALAND 55: SHRI ACHANTHUNG LOTHA WARDER CENTRAL JAIL DIMAPUR NAGALAND 56: SHRI MARANGLUIN LKR WARDER CENTRAL JAIL DIMAPUR NAGALAND 57: SMTI. SUNGJEMMONGLA JAMIR WARDER CENTRAL JAIL DIMAPUR NAGALAND 58: SHRI. SAMLAL WARDER CENTRAL JAIL DIMAPUR NAGALAND 59: SHRI WATITEMJEN JAMIR WARDER CENTRAL JAIL DIMAPUR NAGALAND 60: SHRI BENTHUNGO WARDER CENTRAL JAIL Page No.# 52/92 DIMAPUR NAGALAND 61: SHRI SALANGWATI WARDER CENTRAL JAIL DIMAPUR NAGALAND 62: SHRI Z TONGLOK PHOM WARDER CENTRAL JAIL DIMAPUR NAGALAND 63: SHRI TONGPANGKOKBA CHANGKIRI WARDER CENTRAL JAIL DIMAPUR NAGALAND 64: SHRI DANIEL CHANGKIJA WARDER CENTRAL JAIL DIMAPUR NAGALAND 65: SHRI BINOD THAKUR WARDER CENTRAL JAIL DIMAPUR NAGALAND 66: SMTI ROKONEINO JACINTA KUOTSU WARDER CENTRAL JAIL DIMAPUR NAGALAND 67: SHRI POKYIMCHIBA WARDER CENTRAL JAIL DIMAPUR NAGALAND 68: SHRI ANIL PASWAN WARDER CENTRAL JAIL DIMAPUR NAGALAND 69: SMTI. ZUBENO KIKON WARDER CENTRAL JAIL DIMAPUR NAGALAND 70: SHRI LITSAMO SHITIRI Page No.# 53/92 WARDER CENTRAL JAIL DIMAPUR NAGALAND 71: SHRI KATOHO K AWOMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 72: SHRI PESHUM WARDER CENTRAL JAIL DIMAPUR NAGALAND 73: SHRI HUKALU H ZHIMOMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 74: SMTI PETENEINUO NAGI WARDER CENTRAL JAIL DIMAPUR NAGALAND 75: SHRI PHOIBE SUMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 76: SMTI. B. AKALA LONGKUMER WARDER CENTRAL JAIL DIMAPUR NAGALAND 77: SHRI SANEN JAMIR WARDER CENTRAL JAIL DIMAPUR NAGALAND 78: SHRI RENJAMO EZUNG WARDER CENTRAL JAIL DIMAPUR NAGALAND 79: SHRI SHANCHOTHUNG M KIKON WARDER CENTRAL JAIL DIMAPUR NAGALAND Page No.# 54/92 80: SHRI SUKHAI S AWOMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 81: SHRI NZANTHUNG E SHITIO WARDER CENTRAL JAIL DIMAPUR NAGALAND 82: SMTI LILY ODYUO WARDER CENTRAL JAIL DIMAPUR NAGALAND 83: SHRI LUNJAMINLEN SINGSON WARDER CENTRAL JAIL DIMAPUR NAGALAND 84: SHRI FORENTO-H WARDER CENTRAL JAIL DIMAPUR NAGALAND 85: SHRI YANREKIU WARDER CENTRAL JAIL DIMAPUR NAGALAND 86: SHRI TSUMONG WARDER CENTRAL JAIL DIMAPUR NAGALAND 87: SHRI KEVIHOUBEILIE KHEZHIE WARDER CENTRAL JAIL DIMAPUR NAGALAND 88: SHRI TIACHENBA AIER WARDER CENTRAL JAIL DIMAPUR NAGALAND 89: SHRI MANSHAK WARDER Page No.# 55/92 CENTRAL JAIL DIMAPUR NAGALAND 90: SMTI NEIKECU WARDER CENTRAL JAIL DIMAPUR NAGALAND 91: SHRI C YANGLENCHU CHANG WARDER CENTRAL JAIL DIMAPUR NAGALAND 92: SHRI PUSHIO P WARDER CENTRAL JAIL DIMAPUR NAGALAND 93: SHRI TEMSU LONGKUMER WARDER CENTRAL JAIL DIMAPUR NAGALAND 94: SHRI JEKATO ZHIMO WARDER CENTRAL JAIL DIMAPUR NAGALAND 95: SHRI S PUMOI SHIU WARDER CENTRAL JAIL DIMAPUR NAGALAND 96: SMTI NEILASANUO SOPHIE WARDER CENTRAL JAIL DIMAPUR NAGALAND 97: SHRI MERIBEMO WARDER CENTRAL JAIL DIMAPUR NAGALAND 98: SHRI TEMJENWAPANG WARDER CENTRAL JAIL DIMAPUR NAGALAND Page No.# 56/92 99: SHRI IMSUTOSHI WARDER CENTRAL JAIL DIMAPUR NAGALAND 100: SHRI KHUNYUH S WARDER CENTRAL JAIL DIMAPUR NAGALAND 101: SHRI KITOKA WARDER CENTRAL JAIL DIMAPUR NAGALAND 102: SHRI NCHUMTHUNG R MOZHUI WARDER CENTRAL JAIL DIMAPUR NAGALAND 103: SHRI NCHUMBEMO T. LOTHA WARDER CENTRAL JAIL DIMAPUR NAGALAND 104: SHRI T KOI WARDER CENTRAL JAIL DIMAPUR NAGALAND 105: SHRI IMSUR A AIER WARDER CENTRAL JAIL DIMAPUR NAGALAND 106: SHRI MULANG TONGMIAN WARDER CENTRAL JAIL DIMAPUR NAGALAND 107: SHRI YANRENTHUNG WARDER CENTRAL JAIL DIMAPUR NAGALAND 108: SHRI PULOTO L WARDER CENTRAL JAIL Page No.# 57/92 DIMAPUR NAGALAND 109: SMTI PHAAM H WARDER CENTRAL JAIL DIMAPUR NAGALAND 110: SMTI V. DUVO WARDER CENTRAL JAIL DIMAPUR NAGALAND 111: SHRI MONU WARDER CENTRAL JAIL DIMAPUR NAGALAND 112: SHRI S DAVIS SUMI WARDER CENTRAL JAIL DIMAPUR NAGALAND 113: SMTI. LHUKHOTSONO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 114: SMTI CHUBALILA WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 115: SMTI. AVILE ANGAMI WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 116: SMTI IMLINUNGLA WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 117: SMTI CHUBAJUNGLA SANGTAM WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 118: SMTI BANO ZUYIE Page No.# 58/92 WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 119: SMTI VILASANUO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 120: SMTI. MEDEMRENLA WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 121: SMTI SETALU WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 122: SMTI TEISOVINO KIKHI WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 123: SMTI LIBENI WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 124: SMTI LIOSELA SANGTAM WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 125: SMTI P. TSOINIU WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 126: SHRI YOHOL SACHU WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 127: SMTI NEIDEVINO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND Page No.# 59/92 128: SHRI CHONGMIAN WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 129: SHRI VEPA PURO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 130: SHRI YOUGWE WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 131: SHRI TIASUNEP IMSONG WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 132: SHRI LICHAN KIKON WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 133: SHRI MERIBEMO KIKON WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 134: SHRI SANI MAO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 135: SHRI PUVITHAL LCHO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 136: SMTI SATEMPOKLA WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 137: SMTI NZANO EZUNG WARDER Page No.# 60/92 DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 138: SMTI. VIEKHROLO O WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 139: SHRI TSOVI TOSO WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 140: SMTI. BAMPILE WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND 141: SHRI ERANGTUING POIRENG WARDER DIRECTOR GENERAL OF PRISON KOHIMA NAGALAND VERSUS THE STATE OF NAGALAND AND 2 ORS REPRESENTED BYBTHE CHIEF SECRETARY TO THE GOVERNMENT OF NAGALAND 2:THE HOME COMMISSIONER NAGALAND KOHIMA 3:THE DIRECTOR GENERAL OF PRISONS DEPARTMENT OF PRISONS NAGALAND KOHIMA
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Advocate for : TOSHI O. LONGKUMER Advocate for : GOVT ADV NL appearing for THE STATE OF NAGALAND AND 2 ORS Linked Case : WP(C)/215/2024 SMTI. LIMALILA AND 134 ORS FEMALE WARDER Page No.# 61/92 DITRICT JAIL MOKOKCHUNG D/O TARENDANGBA R/O LONGMISA VILLAGE 2: SHRI YANGERTEMJEN WARDER DISTRICT JAIL MOKOKCHUNG 3: SMTI. NEIKERHENUO KEDITSU FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 4: SHRI IMTISANGBA WARDER DISTRICT JAIL MOKOKCHUNG 5: SHRI IMLIKOKBA WARDER DISTRICT JAIL MOKOKCHUNG 6: SMTI. YASHIPOKLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 7: SMTI. CHUBASENLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 8: SHRI IMSONGTI WARDER DISTRICT JAIL MOKOKCHUNG 9: SHRI SHILUWATI AO WARDER DISTRICT JAIL MOKOKCHUNG 10: SHRI MOASOSANG WARDER DISTRICT JAIL MOKOKCHUNG 11: SHRI IMLIMATSUNG WARDER DISTRICT JAIL MOKOKCHUNG 12: SMTI. LOLENDANGLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG Page No.# 62/92 13: SMTI. ARCHILA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 14: SHRI IMTINUNGSANG WARDER DISTRICT JAIL MOKOKCHUNG 15: SHRI LIMASUNEP WARDER DISTRICT JAIL MOKOKCHUNG 16: SHI THUNGBEMO SHITRI WARDER DISTRICT JAIL MOKOKCHUNG 17: SMTI. IMTISENLA AO FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 18: SHRI SUJUNGWAPANG WARDER DISTRICT JAIL MOKOKCHUNG 19: SHRI IMLIAKUM WARDER DISTRICT JAIL MOKOKCHUNG 20: SHRI JONGPONGWATI WARDER DISTRICT JAIL MOKOKCHUNG 21: SHRI SHYAM NARAYAN SHARMA WARDER DISTRICT JAIL MOKOKCHUNG 22: SHRI LIMATOSHI LONGKUMER WARDER DISTRICT JAIL MOKOKCHUNG 23: SHRI TALITEMJEN LKR WARDER DISTRICT JAIL MOKOKCHUNG 24: SHRI TOKIVI Z. CHISHI WARDER DISTRICT JAIL MOKOKCHUNG Page No.# 63/92 25: SHRI ITTO WARDER DISTRICT JAIL MOKOKCHUNG 26: SHRI IMTIAKUM WARDER DISTRICT JAIL MOKOKCHUNG 27: SHRI YARANGPONG WARDER DISTRICT JAIL MOKOKCHUNG 28: SHRI TAKAMANEN PONGENER WARDER DISTRICT JAIL MOKOKCHUNG 29: SMTI. LANURENLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 30: SMTI. KEDUOLHOUSIEU FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 31: SMTI. TIARENLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 32: SMTI. TIANARO FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 33: SHRI TEMSUMAONG PONGEN WARDER DISTRICT JAIL MOKOKCHUNG 34: SHRI WADEN LONGKUMER WARDER DISTRICT JAIL MOKOKCHUNG Page No.# 64/92 35: SMTI. CHUBASENLA T. LKR FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 36: SHRI LIPOKONEN WARDER DISTRICT JAIL MOKOKCHUNG 37: SMTI. IMLIINLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 38: SMTI. IMSUYANGLA FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 39: SHRI MAPUYANGER WARDER DISTRICT JAIL MOKOKCHUNG 40: SHRI OKHIE AIER WARDER DISTRICT JAIL MOKOKCHUNG 41: SHRI AOCHUBA OZUKUM WARDER DISTRICT JAIL MOKOKCHUNG 42: SHRI IMLIKABA WARDER DISTRICT JAIL MOKOKCHUNG 43: SHRI KIKUM JAMIR WARDER DISTRICT JAIL MOKOKCHUNG 44: SHRI IMLITEMSU LONGCHAR WARDER Page No.# 65/92 DISTRICT JAIL MOKOKCHUNG 45: SHRI LIMASANEN LONGKUMER WARDER DISTRICT JAIL MOKOKCHUNG 46: SHRI HATHO L WARDER DISTRICT JAIL MOKOKCHUNG 47: SMTI. REDISEN A OZUKUM FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 48: SMTI. CHONGPE FEMALE WARDER DISTRICT JAIL MOKOKCHUNG 49: SHRI TAKOKUMZUK WARDER DISTRICT JAIL MOKOKCHUNG 50: SHRI K. ASOKHIUNG YIM WARDER DISTRICT JAIL MOKOKCHUNG 51: SHRI PAMO L WARDER DISTRICT JAIL MOKOKCHUNG 52: SHRI TAKOSUNEP LONGKUMER WARDER DISTRICT JAIL MOKOKCHUNG 53: SHRI HAIYONG WARDER DISTRICT JAIL MOKOKCHUNG Page No.# 66/92 54: SHRI THANGHIU WARDER DISTRICT JAIL MOKOKCHUNG 55: SHRI JAMIKUMBA WARDER DISTRICT JAIL MOKOKCHUNG 56: SHRI LIMANUKSHI WARDER DISTRICT JAIL MOKOKCHUNG 57: SHRI AONOKCHA AIER WARDER DISTRICT JAIL MOKOKCHUNG 58: SMTI. HEKAMLA YIMCHUNGER FEMALE WARDER DISTRICT JAIL TUENSANG 59: SHRI SAMASASHI WARDER DISTRICT JAIL TUENSANG 60: SMTI. CHUNGLIO FEMALE WARDER DISTRICT JAIL TUENSANG 61: SMTI. AMONG CHANG FEMALE WARDER DISTRICT JAIL TUENSANG 62: SHRI IMKONGAREN SANGTAM WARDER DISTRICT JAIL TUENSANG 63: SMTI. KHUMSILA CHANG FEMALE WARDER Page No.# 67/92 DISTRICT JAIL TUENSANG 64: SMTI.C. KUMJILA CHANG FEMALE WARDER DISTRICT JAIL TUENSANG 65: SHRI TAUYAN PHOM WARDER DISTRICT JAIL TUENSANG 66: SHRI S. YOTIMONGBA CHANG WARDER DISTRICT JAIL TUENSANG 67: SHRI YANCHUMONG WARDER DISTRICT JAIL TUENSANG 68: SHRI T. NASU CHANG WARDER DISTRICT JAIL TUENSANG 69: SMTI. S. LIHOLA STM FEMALE WARDER DISTRICT JAIL TUENSANG 70: SHRI S. AOYONGDANG WARDER DISTRICT JAIL TUENSANG 71: SHRI S. CHANGCHUBA CHANG WARDER DISTRICT JAIL TUENSANG 72: SMTI. CHUBASANGLA FEMALE WARDER DISTRICT JAIL TUENSANG 73: SHRI BIRIMONG YIMCHUNGER Page No.# 68/92 WARDER DISTRICT JAIL TUENSANG 74: SHRI LATHRONG YIM WARDER DISTRICT JAIL TUENSANG 75: SHRI ATO YIM WARDER DISTRICT JAIL TUENSANG 76: SMTI. S.C. ATOLA CHANG FEMALE WARDER DISTRICT JAIL TUENSANG 77: SHRI SHAKI S YIM WARDER DISTRICT JAIL TUENSANG 78: SHRI I SEYANG YEMJONG CHANG WARDER DISTRICT JAIL TUENSANG 79: SMTI. CHOMANGPILA SANGTAM FEMALE WARDER DISTRICT JAIL TUENSANG 80: SHRI KIUKHANGBA YIM WARDER DISTRICT JAIL TUENSANG 81: SHRI S. PEI WARDER DISTRICT JAIL TUENSANG 82: SHRI PATTON CHANG WARDER DISTRICT JAIL TUENSANG Page No.# 69/92 83: SMTI. CHONGCHEM FEMALE WARDER DISTRICT JAIL TUENSANG 84: SMTI. Y. KHONGYANG LANGKE FEMALE WARDER DISTRICT JAIL TUENSANG 85: SHRI Y. BUMO WARDER DISTRICT JAIL TUENSANG 86: SHRI P. THANGPONG KHIAMUNGAN WARDER DISTRICT JAIL TUENSANG 87: SHRI TSALIBA STM WARDER DISTRICT JAIL TUENSANG 88: SHRI K.MONGTHAM WARDER DISTRICT JAIL TUENSANG 89: SMTI. ARILA YIMCHUNGER FEMALE WARDER DISTRICT JAIL TUENSANG 90: SMTI. LIAMOI KHIAM FEMALE WARDER DISTRICT JAIL TUENSANG 91: SHRI I. LEPBA CHANG WARDER DISTRICT JAIL TUENSANG 92: SMTI. AKOKLA YIM FEMALE WARDER Page No.# 70/92 DISTRICT JAIL TUENSANG 93: SMTI. M. KIULONGLA YIMCHUNGER FEMALE WARDER DISTRICT JAIL TUENSANG 94: SHRI Z.Y. KAMLUKHUNG YIMCHUNGER WARDER DISTRICT JAIL TUENSANG 95: SHRI A. SIPONG CHANG WARDER DISTRICT JAIL TUENSANG 96: SHRI K.SAYO CHANG WARDER DISTRICT JAIL TUENSANG 97: SMTI. MHONO NGULLIE FEMALE WARDER DISTRICT JAIL TUENSANG 98: SMTI. CHILIAM KHIAM FEMALE WARDER DISTRICT JAIL TUENSANG 99: SMTI. LISANGPILA SANGTAM FEMALE WARDER DISTRICT JAIL TUENSANG 100: SHRI PUSHING WARDER DISTRICT JAIL TUENSANG 101: SMTI. ZAKIENO FEMALE WARDER DISTRICT JAIL TUENSANG Page No.# 71/92 102: SMTI. ZUCHANBENI J YANTHAN FEMALE WARDER DISTRICT JAIL TUENSANG 103: SHRI A. SAKU CHANG WARDER DISTRICT JAIL TUENSANG 104: SHRI SAYOUMONGBA CHANG WARDER DISTRICT JAIL TUENSANG 105: SHRI BUHIU B WARDER DISTRICT JAIL TUENSANG 106: SHRI K. KHAOSAI WARDER DISTRICT JAIL TUENSANG 107: SHRI MUSANG M WARDER DISTRICT JAIL TUENSANG 108: SHRI T. PUNGO WARDER DISTRICT JAIL TUENSANG 109: SMTI AKANGLEMLA CHANG FEMALE WARDER DISTRICT JAIL TUENSANG 110: SHRI L.PUHEN KHIAM WARDER DISTRICT JAIL TUENSANG 111: SHRI THUNGIU K WARDER Page No.# 72/92 DISTRICT JAIL TUENSANG 112: SHRI HEMPAO WARDER DISTRICT JAIL TUENSANG 113: SHRI T. HAMO WARDER DISTRICT JAIL TUENSANG 114: SHRI P. KHOUN KHIAMNIUNGAN WARDER DISTRICT JAIL TUENSANG 115: SMTI.V KITOLI FEMALE WARDER DISTRICT JAIL TUENSANG 116: SHRI HANGA WARDER DISTRICT JAIL TUENSANG 117: SHRI N PHUNIANG WARDER DISTRICT JAIL TUENSANG 118: SHRI C. ROYEM CHANG WARDER DISTRICT JAIL TUENSANG 119: SMTI. Y KEIN FEMALE WARDER DISTRICT JAIL TUENSANG 120: SHRI NINGPAO T WARDER DISTRICT JAIL TUENSANG 121: SHRI CHINGKONG Page No.# 73/92 WARDER DISTRICT JAIL TUENSANG 122: SHRI BUKHA B WARDER DISTRICT JAIL TUENSANG 123: SHRI THREMO WARDER DISTRICT JAIL TUENSANG 124: SHRI HANCHUMONG CHANG WARDER DISTRICT JAIL TUENSANG 125: SHRI HEMPING B WARDER DISTRICT JAIL TUENSANG 126: SMTI. P. TSUMIAN FEMALE WARDER DISTRICT JAIL TUENSANG 127: SHRI THANGSIO P WARDER DISTRICT JAIL TUENSANG 128: SHRI TANGSOI M KHIAMNIUNGAN WARDER DISTRICT JAIL TUENSANG 129: SHRI LAMTHAIO WARDER DISTRICT JAIL TUENSANG 130: SHRI PULANG KHIAMNIUNGAN WARDER DISTRICT JAIL TUENSANG Page No.# 74/92 131: SHRI CHIMTHONG K WARDER DISTRICT JAIL TUENSANG 132: SHRI MUCHOI WARDER DISTRICT JAIL TUENSANG 133: SMTI. LONGKOI C FEMALE WARDER DISTRICT JAIL TUENSANG 134: SMTI. THOKPOA KHIAMNIUNGAN FEMALE WARDER DISTRICT JAIL TUENSANG 135: SHRI L. LEYANG KHIAM WARDER DISTRICT JAIL TUENSANG VERSUS STATE OF NAGALAND AND 2 ORS REPRESENTED BY THE CHIEF SECRETARY NAGALAND KOHIMA 2:THE HOME COMMISSIONER NAGALAND KOHIMA 3:THE DIRECTOR GENERAL OF PRISONS DEPT. OF PRISONS NAGALAND KOHIMA
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Advocate for : TOSHI O. LONGKUMER Advocate for : GOVT ADV NL appearing for STATE OF NAGALAND AND 2 ORS BEFORE HON'BLE MR. JUSTICE UNNI KRISHNAN NAIR Date of hearing : 28/11/2025 Page No.# 75/92 Date of Judgment : 28/11/2025 Judgment & order(Oral) Heard learned counsel for the petitioners, Mr. Toshi O. Longkumer. Also heard learned Government Advocate, Mr. E. Thiba Phom.
2. The above noted writ petitions, having raised similar or identical issues, reliefs, prayed for, also being one and the same, with the consent of the parties, were taken up for hearing analogously and are being disposed of by this order.
3. The petitioners, in the above noted writ petitions, have prayed for authorizing to them salaries, at par with the salaries authorized to regular Warders, serving in various establishments under the Director General of Prisons, Department of Prisons, Nagaland. The petitioners have also prayed for formulation of a scheme/policy for regularization of their services, by also reserving 50% of the vacancies arising in the cadre of Warder, for the purpose of effecting regularization of their services.
4. The petitioners, herein, were engaged by the competent authority, in view of the exigencies arising, requiring engagement of Warders, beyond the sanctioned strength of the cadre and such engagement was projected to have been affected by invoking the provisions of Rule 177 of the Assam Jail Rules. The petitioners, in the above noted writ petitions, were so engaged during the period w.e.f 2001 to 2022. On their such engagement, the petitioners were authorized a scale of pay of Rs. 2750-4400/- per month. The petitioners are continuing to discharge their duties w.e.f the dates of their respective engagement, Page No.# 76/92 without any enhancement of the said scale of pay initially authorized to them. The petitioners having rendered long period of service, they raised a demand for being authorized the scale of pay authorized to the post of Warder in the Regular establishment, coming into effect on implementation of the Revision of Pay Rule 2017, in the State of Nagaland. It is to be noted that the scale of pay authorized to the petitioners is the scale authorized to the post of Warder, on the implementation of the Revision of Pay Rules 1999. The Petitioners projected that they had approached the respondent authorities on several occasions praying for enhancement of the scale of pay authorized to them at the time of their initial engagement, and to authorize to them the scale of pay presently authorized to the Regular posts of Warders.
The petitioners have also projected that on their engagement as Temporary Ordinary Grade Warder, they were deployed for various types of duties, which they contend are being discharged by them without any blemish. The petitioners in the above writ petitions have made categorical statements to the effect that the works done by them and the work so done by the regular Warders are one and the same and they are assigned duties in rotation with the regular Warders, however, they are denied the pay scale as authorized to the post of Warder in the regular establishment.
The petitioners have further projected that the departmental authorities' w.e.f 2015, in pursuance to a process initiated in the matter, proceeded to regularize 34 (thirty four) Temporary Ordinary Grade Warders, against regular vacant posts of Warders. However, the said Page No.# 77/92 process of regularization was not continued in respect of the remaining Temporary Ordinary Grade Warders, including the petitioners, in the above noted writ petitions. The petitioners also project that the vacancies being available and they since their date of initial engagement, having been discharging duties similar to the one so discharged by the regular incumbents in the cadre of Warder; they are also entitled, given the length of services rendered by them, to be considered for regularization of their services.
The pleas made by the petitioners before the respondent authorities for redressal of the grievances, noticed hereinabove, not being considered in the manner required, the petitioner had proceeded to institute the above noted writ petitions praying for the relief noticed, hereinabove.
5. Mr. Toshi O. Longkumer by reiterating the facts noticed, hereinabove, has submitted that the pleadings brought on record by the petitioners in the above noted writ petitions, with regard to the nature of duties discharged by them to be similar in all respects to the duties so discharged by the regular incumbents in the post of Warder, has not been disputed by the respondents in the affidavit filed by them. He submits that the petitioners in the above noted writ petitions on being engaged as Temporary Ordinary Grade (TOG) Warders were deployed for various types of duties including Custodial duty, Computer Operators, Medical attendants, Drivers, Office Peons, CCTV Operators, Dak runners, Water carriers etc. He submits that for the same nature of works, for which the petitioners were so engaged, the regular Warders were also deployed, in rotation. Mr. Toshi O. Longkumer, further submits that there are only 344 Page No.# 78/92 regular sanctioned posts of Warders and the same being found to be not sufficient for the discharge of the works involved, the competent authority had sanctioned 804 posts of TOG Warders. He submits that out of the posts so sanctioned, presently 784 Temporary Ordinary Grade Warders, including the petitioners, herein, are discharging their duties.
6. Mr. Toshi O. Longkumer, submits that at the time of the initial engagement of the petitioners, herein, they were authorized the scale of pay of Rs. 2750-4400/- per month, which was the scale of pay as authorized to the post of Warder, under the provision of the Revision of Pay Rules, 1999. He submits that various Revision of Pay Rules coming into effect after 1999, had enhanced the pay of the post of Warder, however, such enhancement was not extended to the incumbents engaged as Temporary Ordinary Grade Warders, like the petitioners. He submits that the incumbents in the post of Warders in the regular establishment are presently being paid their salaries in terms of the scale of pay coming into effect in pursuance to the Revision Of Pay Rules, 2017.
7. Mr. Toshi O. Longkumer further submits that the competent authority, vide communication dated 08.12.2021, while reiterating the administrative approval granted for creation of 844 posts of Temporary Ordinary Grade Warders, had stipulated that there would be no further creation of post of Warder and the services of the Temporary Ordinary Grade Warders was to be utilized. He submits that the said stipulation as made in the communication dated 08.12.2021, would also reflect that the Temporary Ordinary Grade Warders, discharged duties similar in nature to that of the regular Warders in various establishment, under the Page No.# 79/92 respondent No. 3.
8. Mr. Toshi O. Longkumer, submits that although a prayer is made in the writ petition for being extended to the petitioners the scale of pay authorized to the regular post of Warder, he fairly submits that the petitioners in the present proceedings would be entitled only to the minimum of the pay scale authorized to the post of Warders, in the regular establishment. Accordingly, he submits that this court would be pleased to direct the respondent authorities to extend to the petitioners; their wages at the minimum of the pay scale authorized to the regular Warders with retrospective effect, i.e., w.e.f., the date of coming into force of the Revision of Pay Rules, 2017.
9. Mr. Toshi O. Longkumer, further submits that the works discharged by the petitioners, as Temporary Ordinary Grade Warders, being perennial in nature, the petitioners having rendered considerable period of service, they are required to be considered for regularization of their services. He submits that the petitioners in the above noted writ petitions, satisfies the requisite eligibility criteria for being recruited against the sanctioned post of Warders and accordingly, he submits that considering the nature of work discharged by the petitioners, in the above noted writ petitioners, they would be entitled to have their respective services regularized. He submits that given the peculiar nature of the duties required to be discharged by the petitioners, herein, the respondent's authorities be directed to prepare a scheme for the regularization of the services of Temporary Ordinary Grade Warders, against sanctioned vacant post of Warders, becoming available from time Page No.# 80/92 to time. He further prays that to ensure that the petitioners get their respective dues and service protection, the respondent authorities are required to be directed to keep at least 50% of the vacant post, arising every year, in the cadre of Warder, reserved for regularization of the services of the Temporary Ordinary Grade Warders, like the petitioners.
10. Per contra, learned Government Advocate, Mr. E. Thiba Phom, submits that, given the manner of recruitment, educational qualifications requisite for being recruited as a regular Warder, which is regulated by the provisions of the Nagaland Jail Service Rules, 2010, the petitioners in the above noted writ petitions, would not be entitled to be extended with the pay scale authorized to the post of Regular Warder. He submits that mere similarity of designation or similarity with regard to the quantum of work would not be the determinative factor for equalization of the pay scale of Temporary Ordinary Grade Warders, with that of the regular Warders. He submits that the petitioners, in the above noted writ petitions, were engaged on account of an exigency arising and such engagement cannot be equated with the recruitment effected of incumbents against the sanctioned post of Warders in the regular establishment. Mr. E. Thiba Phom has further submitted that the ROP Rules 2017, was framed by the Government of Nagaland, under Article 309 of the Constitution of India, and, it was stipulated, therein, that the same would be applicable only to regular employees and would not be applicable to workcharged, contractual, contingent workers etc. Accordingly, he submits that the petitioners claim for being authorized the pay scale and/or the minimum of the pay scale authorized to the post of regular Warders, would not mandate acceptance of this Court.
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11. The learned Government Advocate has submitted that the government has formulated a scheme for regularization of persons appointed on temporary, casual and contingent basis vide Office Memorandum dated 17.03.2015; he submits that the provisions of the Office Memo dated 17.03.2015, lays down the manner in which regularization of services, of temporary workers would be effected. He submits that the Office Memorandum dated 17.03.2015, reflects the policy decision of the Government in the connection and accordingly a parallel policy, only for the purpose of regularization of the services of the Temporary Ordinary Grade Warders, would not be mandated to be so formulated. He submits that the cases of the petitioners, herein, would be considered for regularization of their services in accordance with provisions of the said Office Memorandum dated 17.03.2015, subject to they fulfilling the eligibility criterias, spelt out, therein. Accordingly he submits that this Court would be pleased not to pass any direction with regard to the claim made by the petitioners for regularization of their services.
12. I have heard the learned counsel for the parties and also perused the materials brought on record. The decisions relied upon by the learned counsels for the parties has also been meticulously perused by this Court.
13. The pleadings brought on record as well as from the submission made by the learned counsel for the parties, it is found that two issues arise for consideration by this Court, in the above noted writ petitions:
The 1st issue pertains to the claim of the petitioner for being extended with Page No.# 82/92 the minimum of the pay scale authorized to the post of Warders in the regular establishment, in pursuance to the implementation of the Revision of Pay Rules, 2017 and the 2nd issue relates to the prayer of the petitioners, in the above noted writ petitions, for regularization of their services.
14. This Court would consider the 1st issue pertaining to pay parity as raised by the petitioners, in the above noted writ petitions. This Court at the outset would notice the decision of the Hon'ble Supreme Court in the Case of State of Punjab and Ors. Vs. Jagjit Singh and Ors reported in (2017) 1 SCC 148, wherein, an issue similar in nature to the one arising in the present proceedings, was considered by the Hon'ble Supreme Court. The Hon'ble Supreme Court on consideration of the issue as to whether daily wage employees, ad hoc employees appointed on casual basis, contractual employees and likewise are entitled to the minimum of the regular pay scale on account of their performing the same duties which were discharged by those engaged on regular basis against the sanctioned post, proceeded to draw the following conclusions:
"42. All the judgments noticed in paras 7 to 24 hereinabove, pertain to employees engaged on regular basis, who were claiming higher wages, under the principle of "equal pay for equal work". The claim raised by such employees was premised on the ground, that the duties and responsibilities rendered by them were against the same post for which a higher pay scale was being allowed in other government departments. Or alternatively, their duties and responsibilities were the same as of other posts with different designations, but they were placed in a lower scale. Having been painstakingly taken through the parameters laid down by this Court, wherein the principle of "equal pay for equal work" was invoked and considered, it would be just and appropriate to delineate the parameters laid down by this Court. In recording the said parameters, we have also adverted to some other judgments pertaining to temporary employees (also dealt with, in the instant judgment), wherein also, this Court had the occasion to express the legal position with reference to the principle of "equal pay for equal work". Our consideration, has led Page No.# 83/92 us to the following deductions:
42.1. The "onus of proof" of parity in the duties and responsibilities of the subject post with the reference post under the principle of "equal pay for equal work" lies on the person who claims it. He who approaches the court has to establish that the subject post occupied by him requires him to discharge equal work of equal value, as the reference post (see Orissa University of Agriculture & Technology case 16, UT Chandigarh, Admn. v. Manju Mathur 27, SAIL case 28 and National Aluminium Co. Ltd. case 33).
42.2. The mere fact that the subject post occupied by the claimant is in a "different department" vis-à-vis the reference post does not have any bearing on the determination of a claim underthe principle of "equal pay for equal work". Persons discharging identical duties cannot be treated differently in the matter of their pay, merely because they belong to different departments of the Government (see Randhir Singh case and D.S. Nakara case).
42.3. The principle of "equal pay for equal work", applies to cases of unequal scales of pay, based on no classification or irrational classification (see Randhir Singh case). For equal pay, the employees concerned with whom equation is sought, should be performing work, which besides being functionally equal, should be of the same quality and sensitivity (see Federation of All India Customs and Central Excise Stenographers case, Mewa Ram Kanojia case¹¹, Grih Kalyan Kendra Workers' Union case 12 and S.C. Chandra case 19).
42.4. Persons holding the same rank/designation (in different departments). but having dissimilar powers, duties and responsibilities, can be placed in different scales of pay and cannot claim the benefit of the principle of "equal pay for equal work" (Randhir Singh case, State of Haryana v. Haryana Civil Secretariat Personal Staff Assn.15 and Hukum Chand Gupta case 30) Therefore, the principle would not be automatically invoked merely because the subject and reference posts have the same nomenclature.
42.5 In determining equality of functions and responsibilities under the principle of "equal pay for equal work", it is necessary to keep in mind that the duties of the two posts should be of equal sensitivity, and also, qualitatively similar.
Differentiation of pay scales for posts with difference in degree of responsibility, reliability and confidentiality, would fall within the realm of valid classification, and therefore, pay differentiation would be legitimate and permissible (see Federation of All India Customs and Central Excise Stenographers case and SBI case 14). The nature of work of the subject post should be the same and not less onerous than the reference post. Even the volume of work should be the same. And so also, the level of responsibility. If these parameters are not met, parity cannot be claimed under the principle of "equal pay for equal work" (see State of U.P. v. J.P. Chaurasia 10 and Grih Kalyan Kendra Workers' Union case¹2).
Page No.# 84/92 42.6. For placement in a regular pay scale, the claimant has to be a regular appointee. The claimant should have been selected on the basis of a regular process of recruitment. An employee appointed on a temporary basis cannot claim to be placed in the regular pay scale (see Orissa University of Agriculture & Technology case 16).
42.7. Persons performing the same or similar functions, duties and responsibilities, can also be placed in different pay scales. Such as- "selection grade", in the same post. But this difference must emerge out of a legitimate foundation, such as merit, or seniority, or some other relevant criteria (see State of U.P. v. J.P. Chaurasia 10).
42.8. If the qualifications for recruitment to the subject post vis -à-vis the reference post are different, it may be difficult to conclude that the duties and responsibilities of the posts are qualitatively similar or comparable (see Mewa Ram Kanojía case11 and State of W.B. v. Tarun K. Roy¹ 7). In such a case the principle of "equal pay for equal work" cannot be invoked.
42.9. The reference post with which parity is claimed under the principle of "equal pay for equal work" has to be at the same hierarchy in the service as the subject post. Pay scales of posts may be different, if the hierarchy of the posts in question, and their channels of promotion, are different. Even if the duties and responsibilities are same, parity would not be permissible, as against a superior post, such as a promotional post (see Union of India v. Pradip Kumar Dey 13 and Hukum Chand Gupta case 30) 42.10. A comparison between the subject post and the reference post under the principle of "equal pay for equal work" cannot be made where the subject post and the reference post are in different establishments, having a different management. Or even, where the establishments are in different geographical locations, though owned by the same master (see Harbans Lal case 39). Persons engaged differently, and being paid out of different funds, would not be entitled to pay parity (see Official Liquidator v. Dayanand²¹).
42.11. Different pay scales, in certain eventualities, would be permissible even for posts clubbed together at the same hierarchy in the cadre. As for instance, if the duties and responsibilities of one of the posts are more onerous, or are exposed to higher nature of operational work/risk, the principle of "equal pay for equal work" would not be applicable. And also when the reference post includes the responsibility to take crucial decisions, and that is not so for the subject post (see SBI case 14).
42.12. The priority given to different types of posts under the prevailing policies of the Government can also be a relevant factor or placing different posts under different pay scales. Herein also, the principle of "equal pay for equal work"
Page No.# 85/92 would not be applicable (see State of Haryana v. Haryana Civil Secretariat Personal Staff Assn. 15).
42.13. The parity in pay, under the principle of "equal pay for equal work", cannot be claimed merely on the ground that at an earlier point of time the subject post and the reference post, were placed in the same pay scale. The principle of "equal pay for equal work" is applicable only when it is shown, that the incumbents of the subject post and the reference post, discharge similar duties and responsibilities (see State of W.B. v. Minimum Wages Inspectors Assn. 22).
42.14. For parity in pay scales under the principle of "equal pay for equal work", equation in the nature of duties is of paramount importance. If the principal nature of duties of one post is teaching, whereas that of the other is non- teaching, the principle would not be applicable. If the dominant nature of duties of one post is of control and management, whereas the subject post has no such duties, the principle would not be applicable. Likewise, if the central nature of duties of one post is of quality control, whereas the subject post has minimal duties of quality control, the principle would not be applicable (see U.T. Chandigarh, Admn. v. Manju Mathur 27).
42.15. There can be a valid classification in the matter of pay scales between employees even holding posts with the same nomenclature i.e between those discharging duties at the headquarters, and others working at the institutional/sub-office level (see Hukum Chand Gupta case 30), when the duties are qualitatively dissimilar.
42.16. The principle of "equal pay for equal work" would not be applicable, where a differential higher pay scale is extended to persons discharging the same duties and holding the same designation, with the objective of ameliorating stagnation, or on account of lack of promotional avenues (see Hukum Chand Gupta case 30).
42.17. Where there is no comparison between one set of employees of one organizations, and another set of employees of a different organizations, there can be no question of equation of pay scales under the principle of "equal pay for equal work", even if two organizations have a common employer. Likewise, if the management and control of two organizations is with different entities which are independent of one another, the principle of "equal pay for equal work" would not apply (see S.C. Chandra case 19 and National Aluminum Co. Lid. case 33) ................................................................... ..................................................................
58. In our considered view, it is fallacious to determine artificial parameters to deny fruits of labour. An employee engaged for the same work cannot be paid Page No.# 86/92 less than another who performs the same duties and responsibilities. Certainly not, in a welfare State. Such an action besides being demeaning, strikes at the very foundation of human dignity. Anyone, who is compelled to work at a lesser wage does not do so voluntarily. He does so to provide food and shelter to his family, at the cost of his self-respect and dignity, at the cost of his self-worth, and at the cost of his integrity. For he knows that his dependants would suffer immensely, if he does not accept the lesser wage. Any act of paying less wages as compared to others similarly situate constitutes an act of exploitative enslavement, emerging out of a domineering position. Undoubtedly, the action is oppressive, suppressive and coercive, as it compels involuntary subjugation. ..................................................................... .....................................................................
60. Having traversed the legal parameters with reference to the application of the principle of "equal pay for equal work", in relation to temporary employees (daily-wage employees, ad hoc appointees, employees appointed on casual basis, contractual employees and the like), the sole factor that requires our determination is, whether the employees concerned (before this Court), were rendering similar duties and responsibilities as were being discharged by regular employees holding the same/corresponding posts. This exercise would require the application of the parameters of the principle of "equal pay for equal work"
summarized by us in para 42 above. However, insofar as the instant aspect of the matter is concerned, it is not difficult for us to record the factual position. We say so, because it was fairly appointed against posts which were also available in the regular cadre/establishment. It was also accepted that during the course of their employment, the temporary employees concerned were being randomly deputed to discharge duties and responsibilities which at some point in time were assigned to regular employees. Likewise, regular employees holding substantive posts were also posted to discharge the same work which was assigned to temporary employees from time to time. There is, therefore, no room for any doubt, that the duties and responsibilities discharged by the temporary employees in the present set of appeals were the same as were being discharged by regular employees. It is not the case of the appellants, that the respondent employees did not possess the qualifications prescribed for appointment on regular basis. Furthermore, it is not the case of the State that any of the temporary employees would not be entitled to pay parity on any of the principles summarized by us in para 42 hereinabove. There can be no doubt, that the principle of "equal pay for equal work" would be applicable to all the temporary employee concerned, so as to vest in them the right to claim wages on a par with the minimum of the pay scale of regularly engaged government employees holding the same post."
15. The Hon'ble Supreme Court in the Case of Sabha Shanker Dube Vs. Divisional Forest Officer and Ors. reported in (2019) 12 SCC 297, while considering the claim of Daily-rated workers employed Page No.# 87/92 against Group-D post in the Forest Department of State of Uttar Pradesh, after noticing the decisions of the Court in the case of Jagjit Singh (Supra) had proceed to draw the following conclusions ;
"9. The daily-wagers relied upon a judgment of this Court in Putti Lal and submitted that the same relief may be extended to them. It is relevant to note that the judgment in Putti Lal relates to a dispute similar to that involved in this case. Daily-rated wage earners in the Forest Department in the State of Uttar Pradesh approached the High Court for regularization of their services. The Division Bench of the High Court of Allahabad directed the State Government to constitute the Committee as directed in order to frame the scheme for regularization. The judgment of the High Court that the daily- rated wage workers shall be paid at the minimum of the pay scales was affirmed by this Court on the principle of equal pay for equal work. The Division Bench of the High Court while deciding State of U.P. v. Chhiddi referred to the judgment in Putti Lal but placed reliance on a later judgment of this Court in Tilak Raj. The Division Bench of the High Court also cited Surjit Singh to hold that the daily-wagers cannot seek the benefit of the judgment of Putti Lal case in view of the subsequent decisions of this Court wherein, according to the High Court, it was held that daily-wage employees were not entitled to the minimum of the pay scales.
10. On a comprehensive consideration of the entire law on the subject of parity of pay scales on the principle of equal pay for equal work, this Court in Jagjit Singh held as follows: (SCC p. 223, para 58) "58. In our considered view, it is fallacious to determine artificial parameters to deny fruits of labour. An employee engaged for the same work cannot be paid less than another who performs the same duties and responsibilities. Certainly not, in a welfare State. Such an action besides being demeaning, strikes at the very foundation of human dignity. Anyone, Page No.# 88/92 who is compelled to work at a lesser wage does not do so voluntarily. He does so to provide food and shelter to his family, at the cost of his self- respect and dignity, at the cost of his self-worth, and at the cost of his integrity. For he knows that his dependants would suffer immensely, if he does not accept the lesser wage. Any act of paying less wages as compared to others similarly situate constitutes an act of exploitative enslavement, emerging out of a domineering position. Undoubtedly, the action is oppressive, suppressive and coercive, as it compels involuntary subjugation."
11. The issue that was considered by this Court in Jagjit Singh is whether temporary employees (daily-wage employees, ad hoc appointees, employees appointed on casual basis, contractual employees and likewise) are entitled to the minimum of the regular pay scales on account of their performing the same duties which are discharged by those engaged on regular basis against the sanctioned posts. After considering several judgments including the judgments of this Court in Tilak Raj and Surjit Singh, this Court held that temporary employees are entitled to draw wages at the minimum of the pay scales which are applicable to the regular employees holding the same post.
12. In view of the judgment in Jagjit Singh, we are unable to uphold the view of the High Court that the appellants herein are not entitled to be paid the minimum of the pay scales. We are not called upon to adjudicate on the rights of the appellants relating to the regularization of their services. We are concerned only with the principle laid down by this Court initially in Putti Lal relating to persons who are similarly situated to the appellants and later affirmed in Jagjit Singh that temporary employees are entitled to minimum of the pay scales as long as they continue in service."
16. The said decisions of the Hon'ble Supreme Court in the case of Jagjit Singh (Supra) and Sabha Shanker Dube (Supra) has Page No.# 89/92 consistently been followed by this Court in various cases. Applying the decisions of the Hon'ble Supreme Court in the above noticed Judgments to the facts of the present case, this Court finds that the petitioners, herein, are rendering similar duties and responsibilities, as are being discharged by the incumbents in the post of Warder in the regular establishment. This Court also finds that the contentions raised by the petitioners in the writ petitions in this connection have not been contested by the respondents in their affidavit. This Court having found no differentiation between the works discharged by the petitioners, in the above noted writ petitions, as Temporary Ordinary Grade Warders and those discharged by the incumbents in the post of Warder in the regular establishment, this Court is of the considered view that the decisions of the Hon'ble Supreme Court in the case of Jagjit Singh (Supra) and Sabha Shankar Dube (Supra), shall apply with all force to the facts of the present cases. Accordingly, this Court holds that the Temporary Ordinary Grade Warders, cannot be paid a lesser amount then the amount paid for discharge of the same work by the regular incumbent in the cadre of Warder.
17. Accordingly, in view of the above discussion, this Court is of the considered view that, the petitioners, in the above noted writ petitions are entitled to be authorized their respective wages at the minimum of the scale of pay authorized to the post of Warder existing in the regular establishment. The petitioners had prayed for authorization of their wages at the minimum of the scale of pay of the post of Warder, with retrospective effect, i.e., w.e.f. the date of coming into force of the Revision of Pay Rules, 2017, in the State. This Court is of the considered Page No.# 90/92 view that the petitioners would only be entitled to receive their such wages w.e.f. a date prior to 3(three) years, from the date of institution of the above noted writ petitions.[Refer decision of the Hon'ble Supreme Court in the case of Union of India Vs. Tarsem Singh, reported in (2008) 8 SCC 648]
18. Having drawn the above conclusions, this Court would now examine the 2nd issue pertaining to regularization of the services of the petitioners in the above noted writ petitions. The prayer of the petitioners is for a direction upon the respondent authorities to formulate a scheme for the regularization of the services of the Temporary Ordinary Grade Warders. This Court has been apprised by the learned Government Advocate that the government has already formulated a scheme for regularization and absorption of workcharged, casual and other temporary employees, vide issuance of the Office Memorandums dated 22.09.2004 and 17.03.2015. This Court has perused the said Office memorandums and finds that the same lays down the manner in which workcharged/casual employees, would be regularized in their services. The State having already formulated a scheme for regularization of the services of the workcharged/casual employees in the State, this Court finds that the same would also stand attracted to the cases of the petitioners, in the above noted writ petitions. The provisions of the said Office Memorandums dated 22.09.2004 and 17.03.2015, are not under challenge, in the present proceedings. Accordingly, given the policy of the state for regularization of services of temporary workers, as reflected in the above noted Office Memorandums, holding the field, it would not be permissible for this Court to proceed to direct the respondent authorities Page No.# 91/92 to prepare a fresh scheme for the regularization of the services of the Temporary Ordinary Grade Warders, including the petitioners, herein. Consequently, this Court rejects the claim of the petitioners for preparation of a separate scheme for regularization of their services and directs that the policy of the State as contained in the Office Memorandums dated 22.09.2004 and 17.03.2015, shall also govern the matter of regularization of the services of the Temporary Ordinary Grade Warders, like the petitioners, in the above noted writ petitions, subject to fulfillment of the criterias spelt out, therein.
19. In view of the above discussions, this Court passes the following directions:
i. The respondent authorities shall authorize to the petitioners in their above noted writ petitions, working as Temporary Ordinary Grade Warders, the minimum of the pay scale authorized to the post of warder figuring in the regular establishment in terms of the provisions of the Revision of Pay, Rules, 2017. They would be authorized the wages in the minimum of the scale of pay as authorized to the post of Warder in the regular establishment, with retrospective effect i.e, with effect from a date 3(three) years prior to the date of the institution of the above noted writ petitions.
ii. On such fixation of the wages of the petitioners in terms of the direction passed, herein, above, the arrears thereof shall be released to the petitioners within a period of 4 (four) months from the date of receipt of a certified copy of this order.
Page No.# 92/92 iii. The claim of the petitioners for preparation of the scheme for regularization of their services stands rejected. The policy of the State for regularization of temporary workers as contained in the Office Memorandums dated 22.09.2004 and 17.03.2015 is held to be also applicable to the case of Temporary Ordinary Grade Warders, like the petitioners, in the above noted writ petitions and their claim for regularization be considered in terms of the provisions of the said Office Memorandums, subject to each of the petitioners fulfilling the eligibility criterias spelt out, therein.
20. With the above observations and directions, the writ petitions being WP(C).No.214/2024, WP(C).No.215/2024, WP(C).No.216/2024, WP(C).No.217/2024 and WP(C).No.218/ 2024 stand disposed of.
JUDGE Comparing Assistant