LAIWANG KONYAK Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. B N Sharma, learned counsel for the petitioners in Civil Rule No. 79 (K) 98 and Civil Rule No. 98(K) 98, Mr. Taka Masa, learned counsel for the petitioner in Civil Rule No. 122(K)/97, Mr. CT Jamir, learned counsel for the petitioners in W.P.(C) No. 184(K)/2000 and W.P.(C) No. 182(K)/ 2000, Mr. G. A. Shimray, learned counsel for the petitioner in Civil Rule No. 70(K) 1998, Mr. PB Paul, learned counsel for the petitioners in W.P.(C) No. 187 (K) 2000 and W.P.(C) No. 2 (K)/2001 and Mr. A. Zhimomi, learned counsel for the petitioners in Civil Rule No. 144 (K)/1997. Heard also Mr. LS Jamir, learned Sr. Addl. Govt. Advocate for the respondents.

(2.) These 9 (nine) writ petitions are taken up together as they relate to the same questions of facts and law for regularisation of work charge/casual employees in the P.H.E. Department.

(3.) The brief facts leading to the filing of these series of writ petitions are narrated as hereunder.