KELHOUPIELIE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution, the petitioner prays for issuance of an appropriate writ for setting aside the promotion of the respondent N o. 3 to the post of District Education Officer (DEC)/Deputy Director, School Education vide Government Notification dated 20.5.2000 (Amnexure-K) and also for directing the State respondents to consider his case for promotionto the said post.

(2.) 1 have heard Mr C.T. Jamr, learned counsel for the petitioner, Mr L.S. Jamir, learned Government advocate, Nagaland for the State respondent Nos. 1 and 2. and Mr A. Zhimomi. learned counsel for the respondent No. 3.

(3.) The facts in brief, shorn of details and necessary for the disposal of this case, may be stated as follows. The petitioner and the respondent "No. 3 were temporarily appointed as Asstt. Teachers by the Director of Education. Nagaland vide order dated 16.3.72 (Anncxure-A) and order dated 23.9.79 (Annexure-G) respectively.