I.LANUCHUBA CHANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. C.T. Jamir, learned senior counsel assisted by Mr. I. Imchen appearing for all the appellants in all the connected writ appeals. Also heard Mr. T.B. Jamir, learned Senior Additional Advocate General, Nagaland assisted by Ms. V. Suokhrie appearing for the State respondents in all connected writ appeals.

(2.) In these bunch of writ appeals wherein, the appellants in W.A. No. 2/2020 are attached in the Directorate of School Education, the appellant in W.A. No.6/2020 is attached in the Office of the Sub-Divisional Education Officer (SDEO), Kohima, the appellants in W.A. No, 13/2020 are attached in the Office of the Sub-Divisional Education Officer (SDEO), Pughoboto, the appellants in W.A. No. 18/2019 are attached in the Office of the District Education Officer (DEO), Zunheboto and in the Office of the Sub Divisional Education Officer (SDEO), Niuland, the appellants in W.A. No. 32/2019 are attached in the Office of the Sub-Divisional Education Officer (SDEO), Kohima, the appellant in W.A.No.17/2019 is attached in the Office of the District Education Officer (DEO), Zunheboto, the appellants in W.A. No. 8/2020 are attached in the Office of the District Education Officer (DEO), Tuensang, the appellants in W.A.No.10/2020 are attached in the Office of the District Education Officer (DEO), Tuensang, the appellant in W.A.No.15/2020 is attached in the Directorate of School Education, the appellants in W.A. No.7/2020 are attached in the Office of the Sub-Divisional Education Officer (SDEO), Tuensang and the appellants in W.A. No.5/2020 are attached in the Office of the SubDivisional Education Officer (SDEO), Pughoboto respectively.

(3.) Along with the connected writ appeals, the appellants also have filed the following Interlocutory Applications and COP(C):-