N. MANNON Vs. STATE OF NAGALAND

JUDGEMENT

(1.) As common facts arise in all these cases, all the matters were analogously listed and argued by the learned senior counsel/counsel for the appearing parties. Accordingly, with the consent of all sides, the matter was analogously heard.

(2.) Heard Mr. C.T. Jamir, learned senior counsel, assisted by Mr. I. Imchen, learned counsel for the petitioners in WP(C) 251/2022, WP(C) 114/2022, WP(C) 252/2022, WP (C) 253/2022, WP(C) 254/2022, and WP (C)/255/2022; Mr. T.B. Jamir, learned counsel for the petitioners in WP(C) 259/2022, WP(C) 260/2022, WP(C) 261/2022, WP (C) 262/2022, WP(C) 263/2022, WP (C) 264/2022, and WP(C) 265/2022. Also heard Mr. N. Angami, learned Senior Govt. Advocate for the State respondents; Mr. T. Imchen, learned counsel for the respondent nos.4 and 5 in WP(C) 251/2022, and WP(C) 252/2022; Mr. M. Jamir, learned counsel for the respondent nos.4 and 5 in WP (C) 253/2022, WP(C) 254/2022, and WP (C)/255/2022 and respondent nos.7 and 8 in WP(C) 263/2022; and Mr. S. Bhardwaj, learned counsel for the respondent nos.7 and 8 in WP (C) 259/2022, WP(C) 260/2022, WP(C) 261/2022, WP(C) 262/2022, WP(C) 263/2022, WP(C) 264/2022, and WP(C) 265/2022.

(3.) By filing this writ petition under Article 226 of the Constitution of India, all the petitioners in WP(C) 251/2022, WP(C) 252/2022, WP(C) 259/2022, WP(C) 260/2022, WP(C) 261/2022, WP(C) 262/2022, WP(C) 264/2022, and WP(C) 265/2022, who were appointed as Primary Teacher; and the petitioners in WP(C) 114/2022, WP(C) 253/2022, WP(C) 254/2022, WP(C)/255/2022, and WP(C) 263/2022, who were appointed as Graduate Teachers, whose services were terminated pursuant to the inquiry conducted and by passing of the order dtd. 8/6/2022, as well as removal order dtd. 8/6/2022, have prayed for quashing of the Inquiry Report dtd. 7/4/2022, order dtd. 8/6/2022, passed by the Principal Director, Directorate of School Education, thereby ordering removal from service, followed by another order dtd. 8/6/2022, thereby ordering removal from service, as well as the appellate order dtd. 29/9/2022, annexed in all the writ petitions except WP(C) 263/2022, as well as appellate order dtd. 12/9/2022 annexed in WP(C) 263/2022, thereby dismissing the appeal filed by the petitioners.