HUGIE ZOLIANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. T. Koza, learned counsel for the petitioners, Mrs. Y. Longkumer for the respondents 1 and 2 as well as Mr. C.T. Jamir for the private respondents 3 to 6.

(2.) The petitioner No.1 Shri Hugie Zeliang was initially appointed as Computer by order dated 9.3.82. He was subsequently promoted to the post of Investigator vide order dated 5.12.87. Subsequently by notification dated 10.6.94 he was promoted to the post of Evaluation Officer.

(3.) The petitioner No.2 Miss N. Miachie-o was initially appointed as Computer by order dated 4.12.82. She was promoted to the post of Investigator by order dated 3.7.87 with effect from 22.6.87. Subsequently, she was again promoted to the post of Evaluation Officer.