AMOS SEB Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is a joint writ petition filed by 335 teachers appointed by the Nagaland Mission Society under Rashtriya Madhyamik Siksha Abhiyan (RMSA) challenging the Office Memorandum No.NLD/RMSA/ISSE-1/2018/104, dated 17.08.2018, along with other consequential orders issued by the Nagaland Mission Society, RMSA by which their monthly salaries which was paid at the rate of Rs.31,315/- p.m. was sought to be reduced to Rs.25,000/- p.m. from 2018-19.

(2.) Heard Ms. Z. Zhimomi, learned counsel for the petitioners assisted by Ms. Asenla and also heard Mr. K. Sema, learned Sr. Addl. Advocate General appearing on behalf of the State respondents assisted by Ms. Livika, learned Government Advocate. The case of the petitioners as submitted by their counsel is as follows;

(3.) The learned Sr. Addl. Advocate General, Mr. K. Sema submitted that it is true that the petitioners were appointed as per the Advertisement, dated 14.12.2013, on contract basis under RMSA scheme with appointment orders issued by the Mission Director of RMSA but they were not appointed against substantive post in the Education Department of the State of Nagaland therefore, they cannot ask for parity in service conditions with those who were appointed as per the Advertisement, dated 09.12.2011, which was issued by the Secretary to the Government of Nagaland, Ex-officio Principal Director, School Education and whose appointment orders were issued by the Principal Director to substantive post created by the Government of Nagaland as per the appointment order copies referred to by the petitioners.