N. ASANGBA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, praying for quashing and setting aside the impugned office order No. CE/PHE/EST-1/2014/507-31, dated 12.04.2016, issued by the Additional Chief Engineer, PHED, Government of Nagaland, wherein, the petitioners promotion to the post of Surveyor Grade-I and Draftsmen Grade-I, were cancelled and they were reverted to the post of Surveyor Grade-II and Draftsmen Grade-II.

(2.) The brief facts and circumstances which led the petitioners to approach this court are as follows;

(3.) However, to their utter shock and dismay, by the impugned order No. CE/PHE/EST-1/2014/507-31, dated 12.04.2016, their promotions were cancelled and they were reverted back to their earlier post of Surveyor Grade-II and Draftsmen Grade-II. The impugned order is reproduce here in below:-