TIKARAM SHARMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) 1. These batches of writ petitions raises common question of law and facts, and as such they are being disposed by this common

(2.) I have heared Mr. B.N. Sanna, learned counsel for the petitioner in Civil Rule No. 97(K)95/Civil Rule 111(K)95, Mr. T. Koza and Mr. S.Risom in Civil Rule No. 63(K)95 and Mr. Imti Longchar in Civil Rule No. 9(K)96, and Mr. A.R. Barthakur, learned Advocate General, Nagaland for the respondents in all the Civil Rules.

(3.) Civil Rule 97(K)95 has been filed by 26 petitioners. Petitioners Nos. 1 to 3 and 5 to 26 are serving as Malis, and petitioner No. 4 is serving as Sweeper under the Estate Officer, Nagaland Kohima. Petitioners Nos. 1 to 18 were appointed on temporary basis, whereas petitioners Nos. 19 to 25 were appointed on Workcharge basis and the petitioner No. 26 was appointed as Contingent Mali. By now they have served in their respective posts continuously for the periods varying from 28 years to 9 years.