W. NZANTHUNG PATTON Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Joshua Sheqi, learned counsel appearing on behalf of the Petitioners in the instant batch of writ petitions and Ms. V. Suokhrie, learned Additional A.G., Nagaland, appearing on behalf of the State respondents.

(2.) The instant batch of writ petitions are taken up for disposal by this common judgment and order taking into account the similarity of the facts involved.

(3.) In the instant batch of writ petitions, the Petitioners herein had assailed the notification dtd. 2/9/2022 to the limited extent whereby the seniority of the Petitioners who were recruited in the year 2010 and 2013 have been placed below the teachers appointed on regular basis or whose services have been regularized. The inter-se- seniority list prepared pursuant thereto and the notification dtd. 27/9/2022 is also assailed as the Petitioners' seniority position have been put below the teachers who were appointed on regular basis much after their appointment orders pursuant to the recruitment done in the year 2010 and 2013.