ER. CHONROTHUNG EZUNG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) These three writ petitions were heard together and being disposed of by this common judgment as the cause of action is same. In the two writ petitions i.e. W.P.(C) No. 283 (K) of 2011 and W.P.(C) No. 69(K) of 2012, the petitioner is the same but in the third writ petition i.e. W.P.(C) No. 22(K) of 2017 the petitioner in the earlier two writ petitions is the private respondent.

(2.) The facts and circumstances leading to the filing of the three writ petitions are briefly stated here below;

(3.) Being aggrieved by the said notification, the petitioner approached this Court by filing the W.P.(C) No. 69(K) of 2012 challenging the same and praying for quashing and setting aside the notification. When the writ petition was moved, the same was admitted and vide order dated 04.04.2012, passed in the writ petition and the operation of the impugned notification was stayed until further order but liberty granted to the respondents to approach this Court for modification or cancellation of the stay order, if so desire. While the two writ petitions were still pending for disposal, on 25.02.2017, the Chief Engineer, Department of Power Transmission and Generation, Nagaland, Kohima, sent a proposal dated same to the Secretary of Department of Power, Nagaland, Kohima, for promoting Officers of the department to different posts in the department including the name of the petitioner to the post of Executive Engineer.