CHUBAYANGLA LONGKUMER Vs. STATE OF NAGALAND

JUDGEMENT

(1.) THESE proceedings bearing WP(C)No.25(K)2011 and WP(C)No.86(K)2010 having been filed on almost similar facts and circumstances which raised some common question of laws and facts and therefore, with the consent of the parties, they are disposed of by this common order.

(2.) THE writ petitioner in WP(C)No.86(K)2010 was preferred mainly on the following prayers:-

(3.) THE facts necessary for disposal of these writ petitions, in short, are that on the basis of competitive examination, conducted by the Nagaland Public Service Commission (hereinafter referred to as the 'NPSC') and also on the recommendation of NPSC, the petitioners were directly recruited to the post of Lecturer in the erstwhile Higher & Technical Education Department vide Notification No.EDS(A)106/80 dated Kohima 25.05.1984.