REGENT COMPUTRONICS PVT. LTD.

Tiamongla Appellant

V/S

STATE OF NAGALAND Respondents

Referred Judgements :-

B.S YADAV AND ORS. VS. STATE OF HARYANA [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
APHALI PHARMACEUTICALS LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
J C YADAV VS. STATE OF HARYANA [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
PRAFULLA KUMAR DAS VS. STATE OF ORISSA [REFERRED TO]
YASHPAL VS. STATE OF CHHATTISGARH [REFERRED TO]
CONFEDERATION OF EX-SERVICEMEN ASSOCIATIONS VS. UNION OF INDIA [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
EDUKANTI KISTAMMA VS. S VENKATAREDDY [REFERRED TO]
P. SUSEELA AND ORS. VS. UNIVERSITY GRANTS COMMISSION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A. Zhimomi, learned counsel for the petitioners and Ms. V. Suokhrie, learned Addl. Senior Government Advocate appearing for the State respondents.

(2.) Claiming to have a common grievance, 25 writ petitioners have joined hands to file the instant writ petition.

(3.) Brief facts of the case as presented by the petitioners is that they were appointed as Lecturer/Assistant Professors between 1/6/1986 to 13/3/1996 through the Nagaland Public Service Commission (NPSC) under the Department of Higher Education, Govt. of Nagaland. Thereafter, after serving for a number of years, they were placed in the selection grade/Associate Professor. Be it stated herein that in due course of time, the post of Lecturer was re-designated as Assistant Professor and Senior Grade Lecturers as Associate Professors.

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TIAMONGLA Vs. STATE OF NAGALAND

Referred Judgements :-

JUDGEMENT

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