HOPICHEM SANGTAM Vs. STATE OF NAGALAND

JUDGEMENT

(1.) As sought for by the parties to the present writ petition, this writ petition is taken up for final disposal.

(2.) I have heard Mr. C.T. Jamir, learned counsel for the petitioner and Mrs. Y. Longkumer, learned Govt. Advocate appearing on behalf of the respondents.

(3.) The petitioner was, vide Notification, dated 5.9.2000, appointed, on contract basis, to the post of Child Development Project Officer (commonly known as 'CDPO'), Class-II Gazetted, against leave vacancy of its incumbent, namely, Smt. Chubainla Jamir, CDPO, Akuluto, for a period of 2 years or when Smti. Chubainla rejoins her service. The petitioner, accordingly, joined the post of CDPO at Akuluto. On completion of her studies, Smti. Chubainla Jamir rejoined her post; but, in the meanwhile, the period of contractual appointment of the petitioner was, vide Notification, dated 18. 12. 2003, extended for a further period of 1 (one) year with effect from 06.09.2003 to 05.09.2004 as CDPO, Noksen. While the petitioner was working as CDPO, Noksen, his contractual appointment was, once again, vide Notification, dated 12.10.2004, extended for a further period of 1 (one) year with effect from 07.09.2004 to 06.09.2005 or till the date, when recruitment to the post of CDPO is made through the Nagaland Public Service Commission (in short, 'NPSC'), whichever is earlier. By the said order, dated 12.10.04, aforementioned, the petitioner was posted as CDPO, Thonoknyu. Thereafter, the NPSC issued an advertisement, on 7.11.2004, inviting applications for appointment to the post of CDPO. By an addendum issued, on 18.11.2004, the NPSC made it clear that the advertisement was meant for recruitment to 5(five) posts of CDPO under the Directorate of Social Welfare, Nagaland.