V. HOYIVI AWOMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The petitioner was initially appointed as Traverser under the Directorate of Land Records and Survey, Government of Nagaland by order dated 21.12.1976. The petitioner retired as Additional Director, Directorate of Land Records and Survey on 31.01.2012. While the petitioner was serving as Additional Director, one Shri Puhongol Angami was serving as Director under the Directorate of Land Records and Survey. The said Shri Puhongol Angami was initially appointed as Investigator under the Directorate of Evaluation by order dated 22.10.1975 with effect from 11.10.1975. Thereafter, by Notification dated 16.12.1977, the said Shri Puhongol Angami was appointed as Land. Records and Survey Officer with effect from 24.11.1977. The continuity of the said Shri Puhongol Angami as Director in the Directorate of Land Records and Survey beyond 11.10.2010 was challenged by the present petitioner which led to filing of W.P (C) No. 265 (K) of 2011. The said writ petition was disposed of by order dated 23.02.2015 whereby, the writ petition was allowed with the following directions:-

(2.) During the pendency of W.P (C) No. 265 (K) of 2011, both the petitioner and the respondent No. 4 i.e. Shri Puhongol Angami therein retired from service. However, after disposal of W.P (C) No. 265 (K) of 2011, the State respondents in compliance with the directions passed by this Court on 23.2.2015 in W.P (C) No. 265 (K) of 2011 and on approval of the Cabinet, Notification dated 13.07.2016 was issued by which the State respondents created a supernumerary post of Director for retrospective promotion of the petitioner as Director of Land Records and Survey for the period 01.11.2010 to 31.1.12.