LAWS(GAU)-2013-9-85

R. ATUBA JAMIR Vs. STATE OF NAGALAND

Decided On September 18, 2013
R. Atuba Jamir Appellant
V/S
State of Nagaland and Others Respondents

JUDGEMENT

(1.) In this proceeding, the letter dated 14/9/2011 at Annexure-VI issued by respondent No. 2, namely, General Manager, Nagaland State Transport, Dimapur, Nagaland, as well as letter dated 9/8/2011 by respondent No. 2 addressed to the respondent No. 1 requesting him to fill up 2 posts of Station Superintendent (Class-II Gazetted) by direct recruitment have been called in question. The petitioner having filed additional affidavit had also sought for the quashing of requisition dated 25/8/11 addressed to the Secretary NPSC to fill up 2 posts of Station Superintendents by way of direct recruitment.

(2.) I have heard Mr. Limawapang, learned counsel for the petitioner. Also heard Mr. T.B. Jamir, learned Addl. A.G. Nagaland for respondent Nos. 1 and 2 and Mr. Joshua, learned counsel appearing for respondent No. 3.

(3.) The brief facts necessary for disposal of the present proceeding as they emerge from the proceeding is that the petitioner was appointed as Assistant Station Superintendent on ad hoc basis vide order dated 12/10/98, subsequently the ad hoe basis service was regularized vide order dated 2/8/2000. Thereafter, the seniority list of Assistant Station Superintendent/Assistant Enforcement Officer was prepared and published by the department vide seniority list dated 14/9/2000.