T VIHIENUO Vs. NAGALAND UNIVERSITY AND ORS

JUDGEMENT

(1.) Heard Mr Taka Masa, learned Counsel for the Petitioner as well as Mr C.T. Jamir, learned Counsel for the Respondents.

(2.) The Petitioner was appointed as Lecturer in the Department of Commerce, Nagaland Campus of the North Eastern Hill University (for short NEHU) by an order dated 9.4.81. Subsequently, he was appointed as Officer on Special Duty (OSD), Examination Branch, Nagaland University (for short N.U.) by an order dated 3.9.96. Thereafter, the Petitioner was appointed as Controller of Examinations, Nagaland University through selection by order dated 1.4.2000 for a period of 5 years. It is this appointment for a period of 5 years that the Petitioner is aggrieved and has approached this Court by this petition.

(3.) Briefly stated facts are that the N.U. a Central University was established on 6.9.94 by an Act of Parliament known as Nagaland University Act, 1989. The Act came into operation on 20.10.89 and published in the Gazette of India Extra-Ordinary on 23.10.89. After the Nagaland Campus of NEHU was converted into Nagaland University, by virtue of the said N.U. Act the Petitioner who was under the NEHU opted to remain under the N.U.