STATE OF NAGALAND Vs. KENNELEISA NEIKHA

JUDGEMENT

(1.) BEING aggrieved by the judgment and order dated 10. 12. 2002 passed by the learned Single Judge in W. P. (C) No. 53 (K) of 2002 directing grant of the benefits of 1996 UGC revised pay scales to the members of the Kohima College Teachers Association (hereinafter referred to as 'association') the State is in appeal before us.

(2.) WE have heard Ms. T. Khro, learned Govt. Advocate, Nagaland for the appellant and Mr. R. P. Sarmah, learned Senior Advocate for the Association.

(3.) A fascicule of facts leading to the filling of the writ petition would be necessary.