RONGSENTEMJEN Vs. STATE OF NAGALAND AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against the order, dated 17-05-2011 by which the respondent No. 3 along with seven others were promoted to the rank of S.I. and also for a direction to the respondents to consider the case of the petitioner for promotion to the post of Sub-Inspector from the date similarly situated persons were promoted.

(2.) This writ petition was initially heard and disposed of by order, dated 10-05-2013 whereby the impugned order, dated 17-05-2011 was set aside. The State respondents preferred an appeal against the order, dated 10-05-2013 and the said appeal was registered as W.A. No. 3 (K) of 2014. During the pendency of the appeal, the State respondents again complied with the order, dated 10-05-2013 by passing the order, dated 13-03-2014 by which the promotion of the respondent No.3 effected by the order, dated 17-05-2011 was cancelled and the petitioner was promoted to the rank of SI (RM). Accordingly, W.A No. 3 (K) of 2014 was closed by order, dated 03-04-2014.

(3.) Heard Mr. Taka Masa, learned senior counsel assisted by Mr. Arenlong, learned counsel for the petitioner. Also heard Mr. K. Wotsa, learned Senior Government Advocate appearing for the State respondent Nos. 1 and 2 as well as Mr. A. Zho, learned counsel appearing for the respondent No.3.