PHUSWUYI PHESAO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) These writ petitions are taken up together as the common questions arises for regularisation of the petitioners who are Graduate teachers appointed on Contract/ Ad-hoc/Substirute basis in Government High/ Middle/Primary Schools.

(2.) In W.P.(C) 101(K) 2001, there are 9 (nine) petitioners, W.P.(C) 102(K) 2001, 402 petitioners, W.P.(C) 148 (K) 2001, 3 (three) petitioners and W.P.(C) 149(K) 2001, 119 petitioners.

(3.) Heard learned counsel for the petitioners. In all the writ petitions, the petitioners were appointed as Graduate teachers on Contract/Ad-hoc/Substirute basis from time to time by the State of Nagaland. The services of the petitioners ranges from three years to nine years or more according to their respective appointments. Their services were extended from time to time in the same capacity as Contract/Ad-hoc/ Substitute basis, but their services have not been regularised till date. The petitioners, therefore have approached this Court by these writ petitions for regularisation of their services.