IMKONGKUMZUK Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. C.T. Jamir, learned senior counsel, assisted by Mr. A. Jamir, Learned Counsel appearing for the writ petitioner and Mr. I.S. Jamir, learned Additional Advocate General, Nagaland, appearing for the State respondent Nos. 1., 2, 3 and 6. Also heard Mr. N. Mozhui, Learned Counsel appearing for the Nagaland Public Service Commission, i.e. the respondent Nos. 4 and 5 and Mr. Longjem, Learned Counsel, appearing for the private respondent No. 7. With the consent of the Learned Counsel, appearing for the parties and considering the facts and circumstances of the matter, this writ petition is taken up for final disposal at admission stage.

(2.) This is the second round of litigation, brought by the petitioner, challenging the' promotion of the private respondent No. 7, on the ground that the said promotion has been made arbitrarily and without following due process of the law.

(3.) The petitioner joined the Sericulture Department, Govt. of Nagaland; as Extension Officer on 4.3.1981, while the private respondent No. 7 joined the said post on 4.2.1982. Thereafter, the petitioner was promoted as Assistant Director with effect from 8.10.1998 and the private respondent No. 7 was promoted as Assistant Director on 8.12.2001.