(1.) This writ petition is filed challenging the Notification dated 22.12.2015 by which the post of Officer on Special Duty (OSD) (Skill Development) is continued on permanent basis in the Planning and Coordination Department as Ex-Cadre post with immediate effect. By the same notification, the service of the petitioner is absorbed to the Ex-Cadre post of OSD (Skill Development) in the pay band of Rs. 15,600-39,100 plus Grade Pay of Rs. 6,600/- P.M. The Notification further provides that the ex-cadre post of OSD (Skill Development) so created shall be personal to the petitioner.
(2.) Heard Mr. A. Zhimomi, learned counsel for the petitioner. Also heard Mr. T.B. Jamir, learned Senior Additional Advocate General, Nagaland appearing for the State respondents as well as Mr. C.T. Jamir, learned senior counsel assisted by Mr. Wati Jamir, learned counsel appearing for the private respondent Nos. 3 to 24.
(3.) Mr. A. Zhimomi, learned counsel for the petitioner at the outset submits that the private respondents have no locus standi in the present case inasmuch as they had already filed a writ petition being W.P.(C) No. 53(K)/2013 wherein they had challenged the Cabinet decision dated 12.12.2012 in respect of Agenda No. 13 and the impugned Notification dated 25.03.2013 by which the Ex-cadre post of OSD (Skill Development) in the Planning and Co-ordination Department, Nagaland Kohima was converted into a regular cadre w.e.f. 19.12.2012. Further, by the same Notification, the present petitioner who was the respondent no. 7 in the said writ petition was absorbed permanently as OSD (Skill Development). This Court, after hearing the parties had dismissed the said writ petition by judgment and order dated 30.6.2015. Further, as no appeal was filed against the judgment and order dated 30.06.2015 the same had attained finality and therefore the private respondents being without any locus standi should not be heard.
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