STATE OF NAGALAND Vs. NAGALAND SCHOOL EDUCATION

JUDGEMENT

(1.) Nagaland School Education Administrative Officers' Association had filed W.P.(C) No. 4000 of 2001 challenging the appointment of respondent No. 2, Shri K.T. Sukhalu, NCS, Director of Food and Civil Supplies, Nagaland, as Director, School Education, Nagaland, vide order dated 31.5.2001. The primary grievance raised was that as per Nagaland (Administrative) Education Service Rules, 1977, Shri K.T. Sukhalu could not be appointed as Director, as he did not have the requisite qualifications etc. as per the rules. The learned Sessions Judge, while dealing with the prayer for interim stay, observed as under in the order dated 6.6.2001 :-

(2.) The State of Nagaland prayed for Vacation of the interim direction. However, the learned Sessions Judge declined to vacate the stay, vide order dated 19.9.2001, which reads as under : "I do not find any merit in the application to vacate the earlier interim order. Accordingly this matter shall stand rejected."

(3.) It is against the aforesaid interim directions that the present appeal has been filed by the State of Nagaland.