IMLIKOKLA LONGCHAR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Leave granted.

(2.) The origin of the controversy giving rise to the present appeal goes back to the year 2007 and there have been several rounds of litigations over the issue which we shall briefly narrate in the subsequent paragraphs of this judgment. The contesting parties in this appeal are the appellants and the respondent no.4 (Keruupfeu - "K"). The educational authorities of the State of Nagaland, who are also respondents in this appeal are supporting the appellants. The dispute is on the question of seniority the appellants and K in the cadre of senior lecturer under the State Council of Educational Research and Training Service (SCERT), Department of Education, Government of Nagaland. The appellants are collectively seeking seniority over K.

(3.) We are giving below a table showing the career graph of K and the four appellants (henceforth referred to as A1, A2, A3 and A4 respectively in descending order from the table) in their respective cadres:-