KETHONO SAVINO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The aforementioned writ petitions are taken up together and are disposed of by this common Judgment & Order. The petitioners of all the writ petitions are aggrieved by the order dtd. 30/11/2022 more particularly, Annexure-6 of the WP(C) No. 7/2025 (similar order annexed with the other writ petitions). It is submitted that all the petitioners were appointed on ad-hoc basis as Primary/ Graduate Teachers on fixed pay against SSA vacancy sanctioned posts and are presently serving at various Government Primary/Middle/High/Higher Secondary Schools under the Directorate of School Education, Nagaland, Kohima. Initially, the petitioners were appointed for a period for six months/one year but their services were extended from time to time and they are still serving as Primary/Graduate Teachers.

(2.) Vide Notification dtd. 2/9/2022, the Department of School Education notified mainstreaming of 2290 educationally and professionally qualified teachers as per NCTE norms appointed under Sarva Siksha Abhiyan (SSA) and Rastriya Madhyamik Shiksha Abhiyan (RMSA) of 2010 and 2013 batches into the State Education Cadre. As the petitioners were appointed against SSA sanctioned posts, they submitted representations to the respondents praying for mainstreaming of their services into the State School Education cadre and also for grant of regular Scale of pay. Vide Letter No. DSE/SSA/ESTT/4-11/2022/613 dated Kohima the 30th of November, 2022 the representation for main streaming and 'Scale of Pay' by the petitioners was not considered and thereby rejected. The aforementioned letter is extracted herein below verbatim :- (Page 125 Annexure-25 of WP(C) No. 45/2023)

(3.) Aggrieved by the discriminatory treatment by the respondent authorities, the petitioners are before this Court as their counter parts SSA/RMSA Teachers were mainstreamed into the State Education Cadre.