ANUNGLA IMDONG PHOM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. Imti Longjem, learned counsel appearing on behalf of the petitioners, Mr. K. N. Balagopal, learned Advocate General, Nagaland appearing on behalf of the State of Nagaland, Mr. B. N. Sarma, learned Sr. Advocate appearing on behalf of respondent No. 4 and Mr. R. Iralu, learned counsel appearing on behalf of respondents 5 to 7.

(2.) PETITIONERS were appointed as Lecturers on contract basis on different dates in 1999. Their appointments were extended by various extension orders.

(3.) THE Department of Higher and Technical Education, Government of Nagaland made a decision to regularize the services of contract Lecturers who had completed 5 years of service as on 31. 12. 03 by conducting a screening test. The cut-off date was extended from 31. 12. 02 to 31. 03. 04. In the screening test held on 01. 04. 04, the screening committee, of which the Director of Administrative Training Institute was the Chairman, recommended 84 candidates including the petitioners for regularisation of their services.