KENNELEISA NEIKHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr R.P. Sharma, learned counsel for the petitioners' Association and Mr I. Jamir, learned Addl. Advocate General, Nagaland for the respondents.

(2.) The Kohima College was established in the year 1967 and it was affiliated to the Gauhati University. Thereafter, the college was affiliated to the North Eastern Hill University (NEHU). After the establishment of the Nagaland University, the college was affiliated to the Nagaland University. The college was recognised by the University Grants Commission (UGC) in terms of Section 2(f) of the University Grants Commission Act, 1956.

(3.) The State Government issued a Notification No. EDS/3-21/73 dated 23rd Nov 76 in pursuance to the Government of India later dated 2.11.74 for consideration of grants of UGC Pay Scales to the College Teachers of Colleges in Nagaland affiliated at that point of time to the NEHU. In response to the said Govt. Notification, the Principal Kohima College in his letter dated 6.1.77 conveyed unanimous decision of the teaching staff of the college to accept the UGC pay scales. In the said letter he has also stated that this decision will have to be approved by the Governing Body of the College. Subsequently the Principal of Kohima College in his letter No. KCK/UGC/II/77-78/1 dated 9.8.1977 conveyed the approval of the Governing Body for implementation of UGC pay scales to the teachers of the college including the Principal and the Vice-Principal.