KHRIEZENUO ANGAMI Vs. T. JAMEDI LONGKUMER

JUDGEMENT

(1.) Heard Mr. Taka Masa, learned Senior Counsel assisted by Mr. Arnlong, learned counsel appearing for the appellants. Also heard Mr. C.T. Jamir, learned Senior Counsel assisted by Mr. Imchen, learned counsel for the respondent No.1 and Ms. V. Soukhrie, learned Government Advocate, Nagaland appearing on behalf of Mr. K. Sema, learned Senior Additional Advocate General, Nagaland for respondent Nos. 6, 7 & 8.

(2.) The present appeal has been filed by the private respondents in the writ petition, WP(C) No. 245(K) of 2017 being aggrieved by quashing of the tentative seniority list by the learned Single Judge vide impugned judgment and order dated 02.07.2018 passed in the aforesaid writ petition.

(3.) The said writ petition was filed by the present respondent Nos.1-5 challenging the O.M. No. HTE/HE/8-91/2017/854 dated 30.08.2017, issued by the Department of Higher and Technical Education, Nagaland by which the tentative inter-se seniority list of Officers working under Nagaland Higher Education was circulated for information of interested persons and submission of objections. In the said tentative seniority list, the writ petitioners were placed below the present appellants.