JOSEPH HESSO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr C.T. Jamir, learned counsel for the petitioners and Mrs Y. Longkumer, learned Government Advocate for the respondents.

(2.) The petitioners and the respondent No. 5 were recruited directly through Nagaiand Public Service Commission (for short NPSC) in the year 1988 and posted as Deputy Superintendent of Police in the Nagaiand Police Service Class-I gazetted under the Home Department, Government of Nagaiand, and they are still serving till date as Addl. Superintendent of Police/Deputy Commandant in the department. The services of the petitioners are governed by the Nagaiand Police Service (Class-I and Class-II) Rules 1977 (for short 1977 Rules).

(3.) The grievance of the petitioners is that, the respondent No. 5 while posted as Personal Security Officer to the Chief Minister in the rank of Deputy Superintendent of Police, he was given out-of-turn promotion to the rank of Addl. Superintendent of Police by order dated 26.5.2000. Out of the said out-of-turn promotion order, the seniority of the respondent No. 5 was to be counted from 29.11.1999. However, by order dated 2.6.2000 the petitioners were also promoted to officiate as Addl. Superintendent of Police/Deputy Commandant in the Department!. However, inspite of promotion granted to them, they are still aggrieved by the impugned order dated 26.5.2000 by which the respondent No. 5 was given out-of-turn promotion and also granting him the seniority w.e.f. 29.11.1999. The petitioners, therefore, have assailed the said order in this writ petition.