M TALILONGCHAR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. B. N. Sarma, learned counsel for the petitioner and Mr. L. S. Jamir, learned counsel for the respondents.

(2.) Briefly stated the case is that on selection by the Nagaland Public Service Commission (NPSC), the petitioner was appointed as Inspector of Excise on 16.9.81. The petitioner was promoted on officiating basis to the post of Deputy Superintendent of Excise with effect from 30.1.99 vide notification dated 6.2.99

(3.) The respondent No. 3 was originally appointed in the Excise Department on 5.7.72 as Radiographer. Subsequently, he was appointed as Assistant Inspector of Excise on 9.5.75 and thereafter he was promoted to the rank of Inspector of Excise with effect from 21.12.81.