N. ORENTHUNG LOTHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, praying for issuance of a writ in the nature of certiorari and or Mandamus or any other appropriate writ and or order or direction of the like nature directing the respondents to up-grade the posts of existing Assistant Sub-Inspectors to the post of Sub-Inspectors in the Nagaland Police Telecommunication Organization w.e.f 27.5.2014, and also to direct the respondents to convert the promotion of 64 Havildars of the same organization to the post of ASI including the petitioners No. 1, 2, 6, 7, 8, 11, 12, 13, 14, 15, 17, 20 and 21 vide order No.PHQ (VI) 21/WRLS/2003/121, No. PHQ(VI)21/ WRLS/2003/122 and No. PHQ(VI)21/WRLS/2003/123, dated 4.6.2014, to the post of SI and also to set aside the appointment of the respondents No. 5 to 24 to the post of SI, and to direct the State respondents to divide 25 existing SI posts among the Operators, Technicians and Cryptographers in the ratio of 75:15:10 and to fill up the vacancies by direct recruitment and promotion in the proportion of 33% and 67% respectively.

(2.) Heard Mr. Tongpok Pongener, learned counsel who appeared for the petitioners and also heard Ms. S. Mere, learned Government Advocate, on behalf of the State respondents. I have also heard Mr. Wati Jamir, learned counsel who appeared on behalf of the private respondents.

(3.) The case of the petitioners as submitted by the learned counsel of the petitioners is as follows;