KEVINGOL Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner with the following prayers:-

(2.) Heard Mr. R. Iralu, learned senior counsel assisted by Ms. Mhabeni, learned counsel for the petitioner. Also heard Ms. A. Ayemi, learned Government Advocate appearing on behalf of Ms. Lucy, learned Additional Senior Government Advocate for the State respondents. None appears for the respondent No. 3 despite service of notice.

(3.) Mr. R. Iralu, learned senior counsel for the petitioner submits that the petitioner is a Pre-University (Science) passed with Maths as one of the subject. The Director of Land Record & Survey, Nagaland, Dimapur made an advertisement dated 19-09-1986 calling for applications for filling up of one post of Supervisor Land Records Grade-I along with other posts. The educational qualification prescribed in the advertisement was P.U (Science) passed with Maths as one of the subject or its equivalent. The petitioner responded to the advertisement and after going through the selection process, he was successful and accordingly by order dated 04-09-1987, the petitioner was appointed as Supervisor Land Records Grade-I. Thereafter, the petitioner was promoted to the post of Instructor (STI) by another order dated 23-01-2009. Further, by Notification dated 20-09-2010, the petitioner was promoted as Land Record and Survey Officer (hereinafter referred to as "LRSO").