KERUUPFEU Vs. STATE OF NGALAND

JUDGEMENT

(1.) Heard Mr. B.N. Sharma, learned senior counsel assisted by Mr. Kekhrienengulie, learned counsel appearing for the appellant as well as Mr. C.T. Jamir, learned senior counsel assisted by Mr. Wati Jamir for the respondent Nos. 3 to 7 and Mrs. Y. Longkumer, learned senior Government Advocate for the respondent Nos. 1 and 2. The Writ Appeals being No. 20(K) of 2011 and Writ Appeal No. 21(K) of 2011 are tied up together for the reason that an identical question involved in these matters requires to be attended to.

(2.) In the writ petition being W.P.C. No. 284(K) of 2007, the appellant challenged the regularisation of the respondent Nos. 3 to 7 in the post of the Sr. Lecturer in the District Institute of Education and Training under the respondent No. 2. The Writ Appeal being W.A. No. 20(K) of 2011 has emerged therefrom. The appellant set in the writ proceeding being W.P. (C) 173(K) of 2007 for striking down the seniority list published by Office Memorandum No. EDS/DIET/I/05 (PT) dated 17.11.2006 (Annexure-M to the writ petition), wherefrom the Writ Appeal No. 21(K) of 2011 has emerged.

(3.) The learned single Judge by the separate judgments and orders dated 1.7.2011 has dismissed both the writ petitions on identical observations.