HOWOTO SEMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) These 2 (two) writ petitions are taken together as during the pendency of W.P.(C) No. 160 (K) 2002, the respondents have issued the Notification dated 26.9.2002 promoting the respondent No. 4 to the post of Joint General Manager, Nagaland State Transport on the basis of the recommendation of the Departmental . Promotion Committee (for short DPC) held on 31.5.2002 and the Notification dated 27.8.2002 publishing the inter-se seniority of the officers in the NST. The writ petition No. 218 (K) 2002 was filed as a subsequent development in the W.P.(C) No. 160 (K) 2002. Hence, both the writ petitions are heard and disposed of by this common judgment.

(2.) Heard Mr. A. Zhimomi, learned counsel for the petitioner, Ms. Y. Longkumer, learned Govt. Advocate for the state respondents and Mr. C.T. Jamir, learned counsel for the respondents 4 and 5.

(3.) The case in brief is that the petitioner was appointed as Asstt. Station Superintendent in the NST with effect from 8.9.81. On 21.5.82 he was promoted to the post of Station Superintendent and on 29.5.89 he was promoted to the post of Assistant General Manager and again by order dated 20.3.97 he was promoted to the post of Divisional Manager, NST with retrospective effect from 1.8.1996.