LIMATOLA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 15.09.2010 passed by the learned Single Judge in WP (C) 261 (K) of 2007, by which the writ petition filed by the present Appellant has been dismissed.

(2.) The facts are in a very narrow campus. The Petitioner, while serving as UDA was promoted and appointed as Accountant by order dated 23.04.2003. Her such promotion was preceded by the notification dated 21.03.2003, by which options were invited from amongst the serving UD As for the aforesaid post of Accountant. In the notification, it was specified mat silence would be treated as "not willing". The Appellant in response to the said notification, exercised her option for being considered for promotion and appointment as Accountant.

(3.) The trouble for the Appellant started after 4(four) years when the Deputy Commissioner, Mokokchung issued the notice dated 14.06.2007 asking the Appellant to show cause as to why her promotion to the post of Accountant should not be cancelled. For a ready reference, the said notice dated 14.06.2007 is quoted below: